Telangana High Court
Ramanala Laxmaiah vs The State Of Telangana on 15 July, 2021
Author: Hima Kohli
Bench: Hima Kohli, B.Vijaysen Reddy
Item No.15
THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
AND
THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY
W.P.No.15513 OF 2021
JUDGMENT:(Per the Hon'ble the Chief Justice Hima Kohli)
1. The present petition has filed by the petitioner challenging the vires of the Telangana Public Security Act, 1992 on the ground that the same is unconstitutional and violative of the Fundamental Rights guaranteed to a citizen in the Constitution of India. The second relief prayed for in the petition is to strike down G.O.Ms.No.73 dated 30.03.2021 issued by the State in respect of certain activities of the named organization.
2. At the outset, learned Advocate General has informed this court that G.O.Ms.No.73 dated 30.03.2021 has been revoked vide G.O.Ms.No.122 dated 23.06.2021.
3. That being the position, the second relief does not survive. As regards the first relief, we are not inclined to entertain the same in the present petition, when the vires of the provisions of the Telangana Public Security Act, 1992 have already been challenged by the very same learned counsel who is appearing for the petitioner in the present petition, in W.P.No.15104 of 2021, which petition, at his request, has been adjourned to 23.08.2021. Liberty is granted to learned counsel for the petitioner to urge all the pleas that may be available qua the first relief, in the captioned writ petition. W.P.No.15513 of 2021 Page 1 of 2 2
4. The present writ petition is closed along with the pending applications, if any.
_________________ HIMA KOHLI, CJ ______________________ B.VIJAYSEN REDDY, J 15.07.2021 Lrkm W.P.No.15513 of 2021 Page 2 of 2