Telangana High Court
Gadepally Kameshwar Rao vs The Cabinet Secretary, Government Of ... on 12 December, 2023
Author: Surepalli Nanda
Bench: Surepalli Nanda
HON'BLE MRS JUSTICE SUREPALLI NANDA
WRIT PETITION No.26306 of 2014
ORDER:
The petitioner approached this Court seeking the relief as under:
"to issue appropriate writ, order or direction more particularly one in the nature of writ of mandamus declaring the inaction of the respondents on Petitioner's representation dtd.19-07-2014 in providing 'Z Plus Central Security Coverage' with SPG/NSG/CRPF to the petitioner and his only son is illegal, arbitrary, biased and against the Principles of Natural Justice and in violation of Article 14, 16, 19 and 21 of the Constitution of India and consequently direct the respondents 1 and
2 to immediately provide 'Z Plus Central Security Coverage' asked for to the petitioner by Government of India at its Cost and pass such other order or orders as this Hon'ble Court may deem fit and proper in the circumstances of the case."
2. Though the issue pertains to the year 2014, no interim orders are granted in favour of the petitioner and learned counsel appearing on behalf of the respondent submits that the cause of action in the present Writ Petition does not survive for adjudication any more .
3. Bringing the said submission on record, the present writ petition is dismissed as infructuous. However, there shall be no order as to costs.
2
WP_26306_2014 SN,J Miscellaneous petitions, if any, pending in this Writ Petition, shall stand closed.
______________________________ MRS JUSTICE SUREPALLI NANDA Date:12.12.2023 ssm/isn