KUNARAPU RAJALINGU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed under Article 226 of the Constitution of India for issuing a writ of mandamus declaring the proceedings No.B/1266/2019 dated 09.12.2019 issued by the 4th respondent under Section 145 Cr.P.C, as being illegal and arbitrary.

(2.) Heard Sri Raj Kumar Grandhi, learned Counsel for the petitioner, learned Assistant Government Pleader for Home for respondent Nos.1, 5 and 6, learned Government Pleader for Revenue for respondent Nos.2 to 4 and Sri S. Ganesh for Respondent No.7.

(3.) It is the case of the petitioner that in respect of the joint property, the respondent No.7 filed a suit before the Senior Civil Judge at Mancherial, in O.S. No.119 of 2013 wherein the petitioner herein is shown as defendant No.4. In the said suit filed by the respondent No.7 herein, it is admitted that the said property is in joint possession of the plaintiff therein and the defendants in the suit.