- (1.) Delay in filing the Special Leave Petition is condoned in Special Leave Petition (R) . CRLMP nos. 18203-18204 of 2012, Special Leave Petition (R) . CRLMP no. 19162 of 2012 and Special Leave Petition (R) . CRLMP no. 19175 of 2012.
(2.) Leave granted in all the Special Leave Petitions.
(3.) On 13.4.2011, Shri Akberuddin Owaisi, a sitting Member of the Legislative Assembly from the Chandrayangutta Constituency (hereinafter referred to as, the MLA), alongwith Government officials, is alleged to have visited Gurram Cheruvu area on Balapur road for inspection. The purpose of the inspection was to identify government lands which were under encroachment of private individuals. In the course of the aforesaid inspection, while on his way back, it is alleged that he halted near the patta lands of the family of the accused. Accused nos. 6 and 7 were present at the spot, at that time. Accused no. 6 allegedly objected to the MLA pointing out their lands to Government officials. This, in turn, resulted in a heated exchange of words between them, during which accused No. 6 allegedly warned the MLA of dire consequences.;