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Mrs. Nikhat Sultana v. The State of Telangana
THE HONOURABLE SRI JUSTICE N.V.SHRAVAN KUMAR
WRIT PETITION No.35810 of 2025
ORDER:
Heard learned counsel for the petitioner and learned Assistant Government Pleader for Home appearing for respondent Nos.1 to 6. With their consent this writ petition is taken up for disposal at the admission stage itself.
2. This writ petition is filed seeking following prayer:-
"to declare the action of the Respondent Nos.3 to 6 in failing to consider the Representation of the Petitioner Dt 08.10.2025 for grant of Protection to the Petitioner and her Family Members to protect their life and liberty and to the Property of the Petitioner bearing Door Numbers 4-299/124/SC/66/2, 4-299/124/SC/66, 4- 299/124/SC/67, 4-299/124/SC/66/1 in Sy No.124/RU, situated at Gopanpalli Village, Sherilingampally Mandal, Ranga Reddy District, from the hands of Respondents 7 to 13 and their henchmen as illegal, arbitrary, Un Constitutional and violation of Article 14, 21 and 300A of Constitution of India and consequently direct the Respondents 3 to 6 to forthwith consider the grant of Protection to the Petitioner and her Family Members and to her Property bearing Door Numbers 4-299/124/SC/66/2, 4-299/124/SC/66, 4- 299/124/SC/67, 4-299/124/SC/66/1 in Sy No.124/RU, situated at Gopanpalli Village, Sherilingampally Mandal, Ranga Reddy District from the hands of Respondents 7 to 13 and their henchmen by duly considering the Representation of the Petitioner Dt 08.10.2025."
3. Brief facts stated in this writ petition are that the petitioner claims to be the owner and possessor of house bearing Nos.4-299/124/SC/66/2, 4- 299/124/SC/66, 4-299/124/SC/67, 4-299/124/SC/66/1 in Sy No.124/RU, situated at Gopanpalli Village, Sherilingampally Mandal, Ranga Reddy District, having acquired the same through registered sale deed bearing document No.18423 of 2013 dated 16.12.2013. The case of the petitioner is that
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on 23.12.2024, respondent Nos.7 to 13 with an intention to grab the subject property started interfering with the petitioner's peaceful possession over the subject property, hence, petitioner lodged a complaint on 23.12.2024 and FIR No.2038 of 2024 dated 24.12.2024, registered under Sections 329(3) and 351(2) of BNS. It is further submitted that the respondent Nos.7 to 13 again trespassed the subject property and threatened the petitioner and her family members with dire consequences. Thereafter, petitioner filed suit for perpetual injunction i.e., O.S.No.196 of 2025 and the learned Senior Civil Judge-Cum- Assistant Sessions Judge, Ranga Reddy District, vide interim order dated 24.07.2025 in I.A.No.620 of 2025 in O.S.No.196 of 2025, granted Ad-Interim injunction and restrained respondents No.7 to 13 from interfering with the petitioner's peaceful possession over the subject property and vide order dated 07.11.2025, the interim order dated 24.07.2025 was extended till 11.12.2025. Inspite of the Ad-Interim injunction order, respondent Nos.7 to 13 interfered with the petitioner's peaceful possession over the subject property, hence, petitioner made a representation and requested respondent authorities to protect the petitioner and her family members and take action against respondent Nos.7 to 13. However, till date the same is pending for consideration. Aggrieved by the same, this writ petition is filed.
4. Learned Assistant Government Pleader for Home appearing for respondent Nos.1 to 6 submits that petitioner's representation was received on 08.10.2025 and further submits that the same would be considered and the respondent authorities would take appropriate action in accordance with law.
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5. Recording the submissions made by the learned counsel appearing on either side, this writ petition is disposed of directing the respondent authorities to consider the petitioner's representation dated 08.10.2025 and grant police protection to the petitioner and her family member on need and necessity basis. It is also made clear that the respondent authorities shall cooperate with the petitioner in implementing the interim order dated 24.07.2025 passed in I.A.No.620 of 2025 in O.S.No.196 of 2025.
6. Accordingly, this writ petition is disposed of. Miscellaneous applications, if any pending, shall stand closed. No order as to costs. _________________________________
JUSTICE N.V.SHRAVAN KUMAR
Date: 25.11.2025
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