N.V.BABU REDDY Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) The petitioner is before this Court seeking a direction by issuance of a writ in the nature of mandamus to the respondents to remove the name of the petitioner from the list of rowdies in the rowdy register.

(2.) Heard Sri.N.Vivek, learned counsel appearing for petitioner and Sri.M.Vinod Kumar, learned Additional Government Advocate appearing for respondents.

(3.) Brief facts leading to the filing of the petition, as borne out from the pleadings are as follows: The petitioner was before this Court in W.P.No.13831 of 2013 seeking deletion of his name from the list of rowdies. The said writ petition comes to be disposed on 7/11/2016 by directing the petitioner to submit a representation. On 22/12/2016 the petitioner submits a representation in terms of the order dtd. 7/11/2016. Despite the representation so submitted it transpires that the name of the petitioner still continues to be in the rowdy register and is therefore, again knocked at the doors of this Court.