PALMARU BHOMAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed to declare the action of the 2nd respondent in not providing police protection to the petitioner and to the agricultural land admeasuring Ac.1.10 guntas in Survey No.283/1 situated at Aithupalli Village, Pagadapalli Mandal, Karimnagar District(Now Jagitial District) from respondents 3 to 5, for violation of status quo order granted by this Court on 18.07.2017 in SAMP.No.1427 of 2017 in SA.No.677 of 2017.

(2.) Heard Sri T.Surya Satish, learned counsel for the petitioner, learned Government Pleader for Home appearing for respondents 1 & 2, and perused the record.

(3.) A perusal of the record would reveal that petitioner herein has filed a suit vide OS.No.100 of 2010 against the unofficial respondents herein seeking perpetual injunction in respect of the subject property. The said suit was dismissed on 09.06.2015. Feeling aggrieved by the same, petitioner herein has preferred an appeal vide AS.No.12 of 2015 and the same is also dismissed vide order dt.28.09.2016. Thereafter, the petitioner herein has filed second appeal vide SA.No.677 of 2017 before this Court, and this Court vide order dt.18.12.2017 in SA.MP.No.1427 of 2017 in SA.No.677 of 2017 granted status quo with regard to the possession of the subject property.