KOSANAM DHANALAXMI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ petition is filed to declare the action of the second respondent in not extending the police aid in favour of the petitioner in terms of the order, dated 30.04.2013, passed in I.A.No.68 of 2012 in O.S.No.24 of 2012 on the file of the learned Junior Civil Judge, Thungathurty, Suryapet District, as illegal and arbitrary.

(2.) Heard learned counsel for the petitioner, learned Assistant Government Pleader for Home appearing for respondents 1 and 2 and Sri K.V.Satya Ramachandra Rao, learned counsel for respondents 3 to 5.

(3.) Learned counsel for the petitioner draws the attention of this Court to the pattadar pass book issued by the Government of Telangana, vide Pass Book No.T29160081215, in respect of the land admeasuring Acs.4.03 guntas in Survey No.474/A1 situated at Vardhamanukota Village, Nagaram Mandal, Suryapet District, and on the basis of the said pattadar pass book, submits that the petitioner is in possession of the subject land and when there is interference by the defendants, who are arrayed as respondents 3 to 5 in this writ petition, the petitioner approached the learned Junior Civil Judge, Thungathurty, Suryapet District, by filing O.S.No.24 of 2012, and initially, obtained an ex parte temporary injunction order, on 11.09.2012. Learned counsel for the petitioner further submits that subsequently, upon respondents 3 to 5 in the writ petition have entering their appearance in the suit, the ex parte temporary injunction order, on contest, has been made absolute on 30.04.2013. It is stated that the suit filed before the learned Junior Civil Judge, Thungathurty, has been transferred to the file of leaned Senior Civil Judge, Suryapet and re-numbered as O.S.No.167 of 2016 and the same is pending and the temporary injunction order is valid and is subsisting.