KETHA VENKATA SWAMY MUSALAYYA Vs. BHASKARA RAO

JUDGEMENT

(1.) Both the writ petitions may be disposed of by a common order since the relief prayed for therein is one and the same. The parties in both the writ petitions are common. W.P.No. 19666 of 1999 is taken on file on the strength of a letter addressed by the petitioner in W.P.No. 3785 of 2000. Thereafter, the very same individual filed W.P.No. 3785 of 2000.

(2.) In both the writ petitions, the petitioner invokes the extraordinary jurisdiction of this Court under Article 226 of the Constitution of India praying for issuance of a Writ of Mandamus declaring the action of the respondents in torturing the petitioner as illegal and arbitrary and violative of Article 21 of the Constitution of India. The petitioner accordingly prays for grant of appropriate consequential directions to the State of Andhra Pradesh to pay him an amount of Rs. 6,00,000.00 towards compensation for violation of his fundamental rights and human rights guaranteed by the Constitution of India and to further direct the Government of Andhra Pradesh to get appropriate criminal cases registered against the police personnel responsible for his torture and for their trial in accordance with law.

(3.) Before adverting to the question as to whether the petitioner is entitled for grant of any relief as such, it may be necessary to briefly notice the relevant facts.