- (1.) Leave granted.
(2.) This appeal is directed against the judgment dated 19.9.2006 passed by the High Court of Andhra Pradesh.
(3.) The brief facts which are necessary to dispose of this appeal are recapitulated as under: Bakaram Eswar, respondent No. 3 herein, on 15.6.2004, filed a complaint against the appellant in the Police Station, Uppal, Hyderabad which reads as under: To The Sub-Inspector of Police, Uppal. Subject: One Gorige Pentaiah s/o Bakkaiah of Uppal Village has come to our 3200 sq. yards of land in Sy. No. 80 of Peerjadiguda with his men at 11.30 in the night and demolished the wall and went away. You are requested to take action. Apart from that though on 27.5.2004 said Gorige Pentaiah s/o Bakkaia abused us with the name of our caste no action is taken against them. I am requesting you to take action against the said people. I am filing all xerox copies of documents to show my rights in the said land. Said Pentaiah obtained pass books and pahanies in his name illegally in respect of our land in Sy. No. 80 and has been harassing us. R.D.O. has stayed the said entries. You are requested to take action against the said pentaiah and his men who demolished the compounded wall of our plot. We are also afraid that they may come at any time and kill us. Said Pentaiah drove our security guards Ramulu and Sudhakar and demolished the wall. You are requested to take action against the said person. Sd/B. Eswar (Bakara Eswar) S/o Rajaiah Peerjadiguda Village, Ghatkesar Mandal, RR District.;