M.VISHNU VARDHAN REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ petition is filed to declare the inaction of the respondents in granting police protection over the land admeasuring Ac.3.06 guntas in Survey No.406 (406/5) situated at Parvedula Village, Peddavoora Mandal, Nalgonda District, covered under the order in I.A.No.142 of 2018 in O.S.No.38 of 2018 on the file of the Junior Civil Judge s Court, Nidamanoor, dated 07.06.2018, as being illegal, arbitrary and dereliction of duty.

(2.) Heard Sri V. Ravindar Rao, learned senior counsel representing Sri D. Jaipal Reddy, counsel for the petitioner and the learned Assistant Government Pleader for Home appearing for the respondents 1 to 5.

(3.) The case of the petitioner is that the petitioner is owner and possessor of land admeasuring Ac.3.06 guntas of Parvedula Village and that in recognition of his ownership, the Government after conducting detailed survey, has issued pattadar passbook. Notwithstanding that the petitioner is in possession and enjoyment of the said agricultural land, taking advantage of the absence of the petitioner from the village on account of his professional commitment and also that the said lands are being look after by the petitioner s father, who is aged about 80 years, the respondents 6 to 10 started interfering with the possession of the petitioner, claiming that the said lands are purchased by them from people, who have no right or interest in the subject land.