S V SUBBA REDDY Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) At the interlocutory stage, the writ petition is taken up for hearing and disposal with the consent of the learned Counsel for the parties.

(2.) This writ petition is filed for a Mandamus to declare proceedings dated 25.08.2007 of respondent No. 1, as illegal and arbitrary.

(3.) The petitioner claims to be an active member of a political party In Allagadda and Nandyal Assembly segments and staunch follower of Ex Parliament Member Sri B.V. Nagi Reddy. According to him, on account of the factions in the area there is imminent danger to his life and limb from the rival groups of Gangula Prathapa Reddy and B. Rampulla Reddy apart from Naxalite organizations. The petitioner narrated certain instances pertaining to hurling of bombs on the vehicle in which he was traveling in the year 1998. He also pleaded that he was granted armed licence in the year 1992 considering the threat to his life, that he was granted personal security by providing gunmen in the year 1996 and that the same was withdrawn in the year 1998. On the petitioner's representation, the security was restored to him and that when the sonic was withdrawn in the year 1999, he filed Writ Petition No. 26091 of 1999. The petitioner also pleaded that there was increase in Naxal activity in Nallamala forest and the Naxalites blasted his theatre in the year 2003 for which a criminal case was registered. As there was a dispute regarding the number of gunmen to be provided and the cost of payment for such gunmen, the petitioner filed Writ Petition No. 25849 of 2005 in which he was unsuccessful, as this Court held that he was bound to pay the charges for two gunmen even though one person was provided at any given time as security. By the impugned order passed on 25.08.2007, respondent No. 1 withdrew the security to the petitioner on the ground that no threat perception existed to continue the same.