BATTELANKA SATYANARAYANA Vs. GOVERNMENT OF A P

JUDGEMENT

(1.) This Writ Appeal is directed against the order of the learned single Judge in Writ Petition No.24419 of 2001, dated 18.02.2002. The claim for a declaration that the action of the police in detaining, torturing and beating the deceased from 08.07.1998 till 11.07.1998 and not paying compensation for the loss of the life of the deceased-Yesubabu was illegal, arbitrary and violative of Articles 14 and 21 of the Constitution of India was not found favour with the learned single Judge. Aggrieved by the same, the present Writ Appeal is laid by the petitioner.

(2.) Primarily, compensation is sought for the death of Battelanka Yesubabu by his father. The case of the petitioner is:

(3.) The petitioner, who is the father of the deceased-Yesubabu, claimed compens ation for the commission of a constitutional tort.