GANJI VENKATESHAM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Assistant Government Pleader for Home.

(2.) In the writ petition, petitioner seeks to grant the following relief:

(3.) Petitioner claims to have purchased plots in Sy.Nos.74 and 742, admeasuring 2273 Square yards, Korremula Village Shivar, Ghatkesar Mandal, in May, 2019 from its original Owners Cherkupalli Yadaigiri, Cherkupalli Rattamma and their sons, secured possession, and constructed a compound wall. Alleging interference in possession, attempting trespass, on the complaint lodged by the petitioner, Crime No.350 of 2019 was registered for the offences under Sections 447 of Indian Penal Code (IPC) (house-breaking by night), 427 IPC (Mischief causing damage to the amount of fifty rupees), 504 IPC (criminal intimidation) and 506 IPC (punishment for criminal intimidation). On 21.10.2019, when the respondents 7 to 12 and their henchmen attacked the petitioner, and beaten him indiscriminately, he lodged a complaint which was registered as Crime No.533 of 2019 for the offences under Section 341 IPC (punishment for wrongful restraint), 447 IPC (punishment for criminal trespass), 504 IPC and 506 IPC. Petitioner alleges that respondents 7 to 12 are habitual offenders. They threatened many people and sold away their plots by creating forged documents. One Ganji Sambaiah is also a victim in this manner and on a complaint lodged by him, Crime No.433 of 2017 was registered and the same is pending. Petitioner narrates several such instances and registration of several crimes against respondents 7 to 12. He further alleges that unable to bear the harassment of respondents 7 to 12, many people have attempted to commit suicide and have died. He contends that some political leaders are supporting these respondents for their illegal activities and gains. With the said averments, petitioner seeks a direction to the State to resort to preventive detention of respondents 7 to 12 to curb their criminal acts. It is his case that as long as they are allowed to roam around freely, they continue to create such problems to everybody and unless they are detained, there will be serious threat to the right, liberty and personal safety of many people who are concerned with landed properties in and around the area.