CHILAKAM MADHUSUDHANA REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) :- This writ petition under Article 226 of the Constitution of India is filed by the petitioner aggrieved by the impugned order withdrawing the personal security that was originally granted to him.

(2.) Heard learned counsel for the petitioner and learned Government Pleader, attached to the office of learned Advocate General, appearing for the respondents.

(3.) The petitioner herein claims to be a political leader. On his representation made to the Government on 10/3/2020 that there is threat to his life from his political opponents and a request made to provide gunmen (2 + 2) as a security measure to him, the Security Review Committee considered his request and sanctioned (1 + 1) gunmen towards security to the petitioner after calling for the threat perception report from the concerned. The said security was granted to him on 22/7/2020 as a temporary measure in view of the urgency pending receipt of the threat perception report that was called for in this regard.