VEMULA SRINIVAS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking the following relief:-

(2.) The petitioner claims to be the owner and possessor of the open plots to an extent of 480 square yards in Sy.No.766 and 600 square yards in Sy.No.766 totaling to an extent of 1080 square yards situated at Koheda Village and Mandal of Siddipet District, having purchased the same through a registered sale deeds bearing document Nos.972 of 2014 and 1791 of 2014. It is the case of the petitioner that while executing the registered sale deed his vendor has shown the wrong boundaries and cheated the petitioner which necessiated him to institute a suit for rectification of boundaries vide O.S.No.50 of 2019 on the file of the Principal Junior Civil Judge, Husnabad and the said Court also granted ad interim injunction in his favour in I.A.No.258 of 2019, dtd. 13/8/2019. It is the further case of the petitioner that even after granting injunction in favour of the petitioner, respondent Nos.11 to 19 have trespassed into the subject property and threatened him with dire consequences and also started construction in part of the land without having any valid permission and stating the said facts, the petitioner had lodged a complaint before respondent No.6 but respondent No.6 had refused to receive the said complaint stating that the contents of the complaint discloses civil disputes between the petitioner and respondent Nos.7 to 19. The grievance of the petitioner is that respondent No.6 had colluded with respondent Nos.7 to 19, therefore, no action has been initiating against them.

(3.) Learned Assistant Government Pleader for Home appearing for respondent Nos.1 to 6 had submitted that the complaint filed by the petitioner discloses civil disputes between the petitioner and respondent Nos.7 to 19 and a civil suit is also pending, therefore, the respondents-police have not entertained any complaint in view of the pendency of the civil suit before the competent civil Court.