TELLAM NARSIMHA RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed herein, the High Court may be pleased to issue a Writ, order or direction more particularly one in the nature of Writ of Mandamus directing the respondents No. 1 and 2 to provide police aid in implementing the orders dt. 24-12-2014 in IA.No. 11 of 2014 in OS.No. 21 of 2014 on the file of the Agency Divisional Officer and R.D.O. Kothagudem and Award dt. 23-6- 2009 made in LAC.No. 564 of 2009 on the file of the Lok ADalat (Legal Service Authority) at Khammam in favour of petitioner pertaining to his house bearing Door No. 9-63/2 consisting five rooms in ground floor and one room in first floor with its appurtenant site of 230 sq.yards situated at Prashantinagar, Lakshmidevipalli Village, Kothagudem Mandal, Khammam District or in the alternative not to interfere in the civil disputes and evict the petitioner from the above property illegally and by physical force at the instance of 3rd respondent, in compliance with Article 300-A of the Constitution of India.

(2.) The petition coming on for hearing, upon perusing the Petition and the affidavit filed herein and upon hearing the arguments of Sri S.Madan Mohan Rao, Advocate for the Petitioner and of Asst. G.P. for Home for the Respondents 1 & 2, the Court made the following