M. NARAYAN REDDY Vs. THE GOVT. OF INDIA

JUDGEMENT

(1.) THE Petitioner is a Practicing Advocate, a former Member of Parliament and A.P. Legislative Assembly. He has also held positions in the Zilla Parishad, Nizamabad District, and was associated with the Agro Industries in different capacities. He filed this writ petition with a prayer to declare that the action of the Union of India, Ministry of Home Affairs (for short 'the Respondent'), in withholding a note on Chapter -VIII (Law and Order and Internal Security Dimensions) (for short 'the note') of the report of the Committee for Consultation on the situation in Andhra Pradesh, headed by Sri Justice Sri krishna (hereinafter referred to as 'the Committee'); as illegal, arbitrary, unreasonable and unconstitutional. Consequential direction to the Respondent to furnish the same to him, or to place it on the website of the Respondent, is also sought.

(2.) THE averments, in the affidavit filed in support of the writ petition, in brief, are that, the State of Andhra Pradesh was formed by merging the Telangana Region of the erstwhile Hyderabad State with Andhra State, in 1956, and feeling that the conditions and safeguards are not honored, the people of Telangana brought a movement in the year 1969, demanding formation of a separate State. It is alleged that 369 people lost their lives in the agitation, and in 1972, the people from other part of the State have also organized a movement for formation of Andhra State. The Petitioner had narrated the subsequent developments, leading to the inclusion of the promise to form Telangana State in the election manifestoes of certain political parties, on the eve of the General Elections held in the year 2004 and in the common minimum programmed of the United Progressive Alliance.

(3.) ON 09 -12 -2009, the Union Home Minister made a statement, announcing the decision of the Government, to initiate steps for formation of Telangana State. The Petitioner contends that this statement was reiterated on the floor of the Parliament on 10 -12 -2009.