MUTYALA RAVI MUTHYALA RAVINDER Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present appeal is directed against an order dated 06.02.2020 passed in W.P.No.29090 of 2019 filed by the respondent No.5/writ petitioner praying inter alia for issuance of a writ of Mandamus declaring the action of the respondents No.1 to 4/local police in not providing police aid to her against the appellant/respondent No.5 and her property, during the subsistence of an injunction order dated 24.03.2015 passed by the learned Junior Civil Judge, Peddapalli in I.A.No.44 of 2015 in O.S.No.15 of 2015 filed by her, as illegal and arbitrary.

(2.) By the impugned order, the respondent No.4 has been directed to extend police aid to the respondent No.5/writ petitioner to implement the ad interim injunction order dated 24.03.2015, till such time the said order is either vacated/modified/set aside by the learned Civil Judge or the Appellate Court or till I.A.No.333 of 2015 filed therein subsequently by the respondent No.5/writ petitioner for seeking police aid is disposed of.

(3.) The main grievance of the appellant/respondent No.5 is that the captioned writ petition was disposed of by the learned Single Judge at the stage of admission itself without issuing notice to the appellant/respondent No.5 and without affording an opportunity to him to put forth his case, thus violating the principles of natural justice.