G.RAGHAVENDRA RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ petition is filed to declare the action of the official respondents and in particular 5th respondentInspector of Police, Keesara Police Station, Rachakonda, either in not registering the FIR in pursuance of the petitioner's complaint dated 26.03.2018 or in not extending the police protection in the light of the representation dated 19.04.2019, in furtherance of the injunction order dated 29.03.2019 in I.A. No.299 of 2018 in O.S.No.262 of 2018 passed by the I Additional Junior Civil Judge-cum-XVIII Additional Metropolitan Magistrate, Cyberabad at Malkajgiri, Ranga Reddy District, as illegal, arbitrary, discriminatory, highhanded, in dereliction of duty and violation of the principles of natural justice.

(2.) Heard Sri Nazir Ahmed Khan, learned counsel for the petitioner and the learned Government Pleader for Home appearing for the official respondents 1 to 5 and Sri Police Venkat Reddy, learned counsel for the 6th respondent and Sri P. Vishnuvardhana Reddy, learned counsel for the 7th respondent.

(3.) The learned counsel for the petitioner submits that subsequent to the filing of the writ petition, the 5th respondent has issued a communication dated 27.11.2019 in relation to the complaint dated 26.03.2019 whereby it is stated that the issue relating to the land dispute is purely civil in nature and advised the petitioner to approach the appropriate civil Court to resolve the same.