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Judgment
This Writ Petition, under Article 226 of the Constitution of India, is filed by the petitioner, wherein the following prayer is made:
“… to issue Writ, Order or direction more particularly in the nature of WRIT OF MANDAMUS BY COMMAND AND DECLARE the acts,
actions of Respondent Nos. 2 to 4 in refusing to act on complaint dt. 29-12-2021 (Ex. P2 to P4) and in I.A.No.415 of 2021 in O.S.No.2374 of 2021 on
the file of Hon’ble VIII Junior Civil Judge, City Civil Court, thereby refusing to provide protection to implement the orders granted in I.A.No.415
of 2021 in O.S.No.2374 of 2021 on the file of VIII Junior Civil Judge, City Civil Court, Hyderabad (Ex.P1) as arbitrary, capricious, bad in law, illegal,
violative of principles of natural justice, besides grave violation and unconstitutional under Article 300A of Constitution of India and abuse of law laid
down by this Hon’ble Court in W.P.M.P.No 16619 of 2016 in W.P.No. 13297 of 2016 passed by Hon’ble High Court of Judicature at
Hyderabad and Supreme Court of India in (2006) 4 SCC 501 and pass such other order or orders …â€
Heard the learned counsel for both sides and perused the record.
The grievance of the petitioner is that though temporary injunction was granted in his favour vide order, dated 13.12.2021, passed in I.A.No.415 of
2021 in O.S.No.2374 of 2021 by the VIII Junior Civil Judge, City Civil Court, Hyderabad, in respect of the subject property, some land grabbers are
trying to interfere with his possession over the subject property. Therefore, he made a complaint, dated 29.12.2021, to respondent Nos.2 to 4
requesting to implement the order, dated 13.12.2021, passed by the civil Court. But, the same has not been attended to and no action has been taken
yet by the respondents.
By oath and filing documents, the petitioner substantiated that he filed the subject complaint, dated 29.12.2021, before respondent No.4, marking
copies of the same to respondent Nos.2 and 3. Admittedly, no action has been taken yet on the said complaint.
Under these circumstances, the respondent No.4, being the Station House Officer, is required to take action on the subject complaint, dated
29.12.2021, of the petitioner.
Accordingly, the respondent No.4-Inspector of Police, Kamatipura Police Station, Hyderabad, is directed to take necessary action, in accordance
with law, on the subject complaint, dated 29.12.2021, of the petitioner, expeditiously.
With the above direction, the Writ Petition is disposed of.
Miscellaneous Petitions, if any, pending in this Writ Petition shall stand closed. There shall be no order as to costs.