KOMARAM VENKANNA DORA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The pitiable case of the petitioner herein who is a scheduled tribe is, for the sin of espousing the cause of the fellow innocent victim tribes before the Collector and District Magistrate of East Godavari District imploring to ameliorate their conditions, he was implicated in several criminal cases and ultimately branded as rowdy sheeter. He filed the instant writ petition under Article 226 of the Constitution of India to direct the respondent police authorities to close the rowdy sheet that was opened against him in the year 2011.

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

(3.) The 3rd respondent filed counter, while denying the petition averments, inter alia contends thus.