P V RANGA RAO Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the learned Counsel for the parties. The petitioner has challenged the order passed by the State Government on 26-11-1999. This order reads as under:-

(2.) This order is mainly challenged on the ground that the petitioner is the son of a former Prime Minister and because of the security threats to the former Prime Minister and his family the petitioner was given the accommodation which could secure the petitioner's life. It is submitted that the petitioner is entitled to safeguards and protection provided under a Central Act viz., The Special Protection Group Act, 1988 (as amended in 1991 and 1994) (for short "the Act"). Special reference has been made to Sections 2 and 14 of the Act during the course of arguments of the learned Senior Counsel appearing for the petitioner. The arguments, which have been advanced before this Court, are out of place in view of the history of this case. The petitioner was earlier asked to vacate the premises by order dt. 6-2-1999 and he filed a writ petition in this Court being W.P.No. 7019 of 1999 which was decided on 2-4-1999. This Court while disposing of the said writ petition directed the petitioner to vacate the premises on or before 1-7-1999. The order further clarified that the petitioner shall not seek any further extension of time under any circumstances. In spite of this order the premises was not vacated. The order of this Court was not challenged by the petitioner and the said order has become final not only as against the petitioner, but even for this Court.

(3.) After the time granted by this Court expired the petitioner moved an application being W.P.M.P.No. 16071 of 1999 for grant of extension of six months' time for vacating the premises on the ground of ill-health. This Court disposed of this application with the following direction:-