GADEELA SRINIVAS REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) W.P.No.271 of 2020 is filed by defendant Nos.2 and 3 in O.S.No.11 of 2014, to issue Writ of Mandamus to declare the action of the respondents, more particularly, respondent No.4 in trying to demolish the structures erected by petitioners and dispossessing them in respect of land admeasuring Ac. 0-11 guntas each in Sy.No.435/2 situated at Gundlapochampally Village, Medchal Malkajgiri District as illegal, arbitrary and violation of Right to Property under the Article 300 of the Constitution of India and consequently direct the respondent Nos. 2 to 5 not to demolish the structures in land admeasuring Ac 0-11 guntas each in Sy.No.435/2 situated at Gundlapochampally Village, Medchal Malkajgiri District.

(2.) W.P.No.32891 of 2022 is filed by the plaintiff in O.S.No.11 of 2014,to issue Writ of Mandamus to declare the action of the official respondents, more particularly, respondent Nos.5 to 7 in involving the civil disputes, thereby, threatening the petitioner to settle the matter with the respondent Nos.8 and 9 in respect of property covered under the judgment and decree dtd. 29/10/2019 in O.S.No.11 of 2014 on the file of the Principal Junior Civil Judge, Ranga Reddy District at Medchal, as it being illegal, arbitrary, unjust and in violation of principles of natural justice and consequently, direct respondent No.2 to take stringent action against respondent Nos.5 to 7 for committing constant interference in civil disputes by threatening the petitioner to settle the matter with respondent Nos.8 and 9, further, to direct respondent No.5 to provide police protection to the extent of land admeasuring Ac.1.00 guntas in Sy.No.435/1 Part, situated at Gundlapochampally Village, Medchal Mandal, Medchal-Malkajgiri District.

(3.) Before going into the respective submissions made by the counsel on either side, this Court deems it appropriate to dwell in to the few facts, which are necessary for adjudication of these matters.