MOHD. JAHANGIR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed seeking a Writ of Mandamus, to declare the action of the official respondents, in particular the 5th respondent, in not considering the petitioner 's complaint, dtd. 14/3/2022, sent by registered post and not registering FIR against respondent Nos.6 to 9, as illegal, arbitrary and unconstitutional.

(2.) Heard counsel for the petitioner, learned Government Pleader for Home appearing for respondent Nos.1 to 5 and with their consent, the Writ Petition is taken up for hearing and disposal at the stage of admission.

(3.) Petitioner contends that aggrieved by high-handed action of respondent Nos.6 to 9, he claims to have approached the respondent authorities for non-refund of the money or not delivering possession of the property, which was sought to be sold to the petitioner under an Agreement of Sale dtd. 4/8/2014. The petitioner claims to have approached the 5th respondent and made a complaint and as he has refused to receive the said complaint, the same was sent through registered post by acknowledgment due on 14/3/2022. In spite of the same, the respondents did not register a case against the unofficial respondents in the matter, as yet, which action of the respondents is illegal and arbitrary.