ANUGU SUDHAKAR REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed seeking to declare the action of the respondent Nos.2 to 4 in interfering with the possession of the petitioner in land in Sy.No.90 admeasuring Acs.3.00 gts., situated at Almasguda, Balapur Mandal, Ranga Reddy District, as illegal and arbitrary.

(2.) With the consent of learned Government Pleader for Home and the learned counsel for the petitioner, this writ petition is disposed of at the admission stage itself.

(3.) Learned counsel for the petitioner would submit that he is the absolute owner and possessor of Agricultural land admeasuring Acs.3.00 gts., in Sy.No.90 situated at Almasguda, Balapur Mandal, R.R. District. Due to hike in the value of the land, the respondents 3 and 4 are trying to interfere with the possession of the petitioner to grab the land and even attempted to damage the compound wall which was raised by the petitioner. In view of the same, the petitioner approached the 2nd respondent seeking action against the respondents 3 and 4. However, the 2nd respondent, instead of taking action against the respondents 3 and 4, started pressurizing the petitioner to settle the matter and threatened him with dire consequences. The 2nd respondent is calling the petitioner on the one pretext or the other and demanding him to produce the original documents of the property.