Telangana High Court
Vemala Bhaskara Rao vs The State Of Andhra Pradesh on 10 July, 2018
THE HON'BLE SRI JUSTICE A.RAJASHEKER REDDY
W.P.NO.23461 OF 2018
ORDER
This writ petition is filed for the following relief:
"To issue a writ or order or direction more particularly one in the nature of Writ of Mandamus, declaring the action of respondents in opening and continuing the Rowdy Sheet No.57/388 dated 01.05.2013 on the file of 4th respondent - Police Station, Amalapuram Town, against the petitioner, as illegal, arbitrary, unconstitutional, against the principles of natural justice, contrary to the Standing Orders of Andhra Pradesh Police Manual 601 ad 742 and also in violation of Articles 14, 19 and 21 of Constitution of India and consequently direct the respondents to close the Rowdy Sheet pending against the petitioner."
Learned counsel for the petitioner submits that this court, in similar facts and circumstances in W.P.No.23312 of 2018 dated 09.07.2018, disposed of the writ petition with liberty to the petitioner therein to make representation to the competent authority and he was directed to dispose of the said representation within certain time limit. He submits that similar order may be passed in the present writ petition.
Learned Assistant Government Pleader for Home does not dispute the above submission of the learned counsel for the petitioner.
In view of the same, this writ petition is disposed of granting liberty to the petitioner to make representation to the competent authority and the said authority is directed to consider the same and take action in accordance with law, within a period of four weeks from the date of receipt of representation.
Miscellaneous petitions pending, if any, shall stand closed. No costs.
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A.RAJASHEKER REDDY,J DATE:10--07--2018 AVS