NADIGOTTU BALRAM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Writ Petition is filed to declare the action of the respondents in not considering the petitioner's representation dated 29.11.2019 and consequently direct the respondents to provide police protection in view of the judgment and decree passed by the Junior Civil Judge, Gajwel dated 03.02.2012 in O.S. No.126 of 2010 granting perpetual injunction in favour of the petitioner, as being illegal, arbitrary and unconstitutional.

(2.) While the above writ petition was pending for the Government Pleader to get instructions, I.A. No. 2 of 2019 was filed on behalf of one V. Srinivas, to implead himself in the writ petition as Respondent No. 8, and the said application was allowed by the court on 26.12.2019.

(3.) Heard Sri Kotagiri Sreedhar, learned Counsel for the petitioner, learned Assistant Government Pleader for Home and Sri M.A.K. Mukheed, learned Counsel appearing for the 8th respondent.