MALLEPALLI NAGAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed to declare inaction of 3rd respondent for not taking any legal steps to register FIR based on the complaints vide MBNR/NAWA MBBNR/130221/00036, dated 13.02.2021 and 27.02.2021 lodged by the writ petitioner before respondents, as illegal and for consequential direction to the respondents to register the said complaints.

(2.) Heard Sri A.Venkata Swamy Yadav, learned counsel for the petitioner and Sri S.Ram Mohan, learned Assistant Government Pleader for Home appearing for respondent Nos.1 to 4. It is mentioned in the cause title of the Writ Petition that Respondent Nos.5 to 9 are not necessary parties. Perused the record.

(3.) FACTS OF THE CASE