YERRAMSETI VENUGOPAL RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners in W.P.No.17667/2019, 17668/2019, 18301/2019 & 18305/2019 seek for writ of mandamus declaring the action of respondents 2 & 3 in opening rowdy sheets against them (vide H.S.Nos.837, 838, 839 and 840) as illegal, arbitrary and contrary to the provisions of Order 601 of the A.P. Police Manual and for a consequential direction to close the rowdy sheets.

(2.) The petitioners' case is thus:

(3.) The 2nd respondent filed counters and opposed both the writ petitions inter alia contending thus: