G.NARAYANASWAMY Vs. STATE OF A.P.

JUDGEMENT

(1.) The petitioner prays for a writ of mandamus declaring the action of respondents in not closing the rowdy sheet against the petitioner as illegal and arbitrary and for a consequential direction to the respondents to close the rowdy sheet opened against the petitioner on the file of 3rd respondent Police Station.

(2.) The petitioner's case succinctly is thus:

(3.) The 3rd respondent filed counter opposing the petition inter alia contending thus: