KABBAKULA PADMA Vs. STATE OF TELANGANA
LAWS(TLNG)-2022-10-11
HIGH COURT OF TELANGANA
Decided on October 17,2022

Kabbakula Padma Appellant
VERSUS
State of Telangana Respondents


Cited Judgements :-

GHOUSE MOHIUDDIN ALI VS. MUSLIM EDUCATIONAL SOCIAL CULTURAL ORGANISTION [LAWS(TLNG)-2024-10-12] [REFERRED TO]
GADEELA SRINIVAS REDDY VS. STATE OF TELANGANA [LAWS(TLNG)-2023-6-48] [REFERRED TO]


JUDGEMENT

- (1.)Heard Mr. V.V.Raghavan, learned counsel for the Appellant and Mr. T.Srikanth Reddy, learned Government Pleader for Home appearing for Respondents No.1 to 3.
(2.)This writ appeal has been preferred against the order dtd. 14/7/2022 passed by the learned Single Judge disposing of W.P.No.29061 of 2022.
(3.)Appellant as the writ petitioner had filed the related writ petition seeking a direction to Respondents No.2 and 3 to provide police protection to enforce her right against Respondent No.4 for cultivation in land admeasuring Ac.0.09 guntas in Survey No.111/A, Ac.0.08 guntas in Survey No.111/A/1, Ac.0.36 guntas in Survey No.142 and Ac.0.36 guntas in Survey No.142/A situated at Nadiwada Village, Mahabubabad Mandal and District .


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