T.CHINNATHAMBI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The prayer sought for in the present writ petition is to direct the respondents to remove the petitioner's name from the rowdy list maintained by the fourth respondent.

(2.) The learned counsel appearing for the petitioner would submit that the petitioner is generating income by way of renting Kalyana Mahal and shops and before the said Kalyana Mahal there was a murder and the said murder was registered in crime No. 206 of 2015 on the file of the fourth respondent police and the petitioner was implicated as one of the accused. Accodingly he was arrested and released on bail and the case is pending. In continuation, in order to harass the petitioner and to restrict his movements, at the instigation of the superior officers in the Police Department, Histroy Sheeted Rowdy Book was opened at the second respondent police station and the petitioner was compelled to attend the police station in the pretext of enquiry in a routine manner. In this regard, the petitioner had already made representation on 29.11.2019 to delete the name in the History Sheet, but the respondents have not yet considered till date. Therefore, he sought for allowing the writ petition.

(3.) The learned Government Advocate(Crl.Side) appearing for the respondents submitted that the petitioner is an habitual offender indulging in rowdy activities, extortion, katta panchayats, etc. Hence, History Sheeted Rowdy Book was opened at the second respondent police station as against the petitioner and it is being extended regularly as per the Police Standing Order. Therefore, he prays to dismiss the writ petition.