Y.Bhaskar Rao, J. - (1.) This is a writ petition taken on file on the basis of a telegram issued by the petitioner herein.
(2.) The facts of the case are that the petitioner herein is a tenant in occupation of two rooms forming part of the premises bearing No. 11-6-224 situated beside the Azizia Hotel, Nampally, Hyderabad. He filed a complaint, which is registered as Cr.No.54 of 1996, before the Nampally Police Station alleging that some anti social elements belonging to the group of Khaja Naseeruddin and Ayub Ali are disturbing his business and since no action was taken by the police, he filed a suit in O.S.No.1478 of 1996 along with I.A.No.523 of 1996 before the VIII Assistant Judge, City Civil Court, Hyderabad for an injunction restraining the said Khaja Naseeruddin and others from interfering with his business or dispossessing him from the suit property. The Court below allowed the said I.A. filed for interim injunction. Thereafter, he filed another interlocutory application in I.A.No.773 of 1996 for police protection, which was also ordered by the Court below. The petitioner alleges that in spite of the fact that the Court below granted interim injunction and also police protection, the said Khaja Naseemddin, Ayub AH and others did not stop harassing him and hence he filed W.P.No.13947 of 1996 before this Court seeking police assistance for the purpose of proper implementation and enforcement of temporary injunction granted in I.A.No.523 of 1996. That writ petition was disposed of by one of us i. e., V. Rajagopal Reddy, J. observing that the police are posted in the compound wall of the petitioner only to seek that no law and order problem arises and making it clear that police cannot prevent but should help the petitioner as well as any other person from carrying business peacefully. Thereafter, contempt case was also filed stating that the respondents therein failed to comply with the orders made in W.P.No.13947 of 1996 and that was dismissed. Later present telegram was issued and an affidavit was also filed in support of the writ petition stating all the events.
(3.) The grievance of the petitioner is that inspite of the orders of the Civil Court granting injunction and police aid and also the direction of this Court to help the petitioner to carry on his business peacefully, he was dispossessed and hence this writ petition in the nature of public interest litigation.;