SHAIK RAFI AHMED Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since common issues arise in these writ petitions, they are being disposed of by way of this common and consolidated order.

(2.) W.P.No.22656 of 2020 was filed seeking a Writ of Mandamus declaring the action of respondent No.2, i.e., the Superintendent of Police and respondent No.3, i.e., the Station House Officer in not providing aid for implementing the order of injunction pursuant to the order granted by the competent Court, i.e., Special Agent and Sub-Divisional Magistrate, Mobile Court, Bhadrachalam in I.A.No.137 of 2020 in O.S.No.147 of 2020, in I.A.No.147 of 2020 in O.S.No.151 of 2020 and in I.A.No.142 of 2020 in O.S.No.152 of 2020, as illegal and arbitrary.

(3.) The respondent No.7 in W.P.No.22656 of 2020 filed W.P.No.1201 of 2022 seeking a Writ of Mandamus declaring the action of respondents 5 to 9 therein in interfering with the possession and enjoyment of the petitioner therein in respect of the land in Survey Nos.170, 171 and 172 to an extent of Ac.8.37 cents situated at Sitharampuram Village, Mulakalapalli Mandal of Bhadradri-Kothagudem District and the Memo dt.15/11/2021 issued by the Sub-Divisional Magistrate, Bhadrachalam with respect to misplacement of files relating to I.A.No.137 of 2020 in O.S.No.147 of 2020, I.A.No.147 of 2020 in O.S.No.151 of 2020 and I.A.No.142 of 2020 in O.S.No.152 of 2020, as illegal and arbitrary and consequently to direct respondent No.4 to furnish certified copies of I.A.No.137 of 2020 in O.S.No.147 of 2020; I.A.No.147 of 2020 in O.S.No.151 of 2020 and I.A.No.142 of 2020 in O.S.No.152 of 2020 to the petitioner and further to direct not to interfere with the possession of the petitioner and to pass such other order or orders as this Court may deem fit and proper in the circumstances of the case.