AMRAVATI PARIRAKASHANA SAMITI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition for mandamus is initially filed to declare the inaction of the respondents in not granting permission to the 1st petitioner Trust to conduct Maha Padayatra from 'Amaravati to Arasavalli' from Sri Venkateswara Swamy Temple, Venkatapalem, Amaravati Capital City to Arasavalli, Sri Suryanarayana Swamy Temple in Srikakulam District, as per the schedule and route map furnished to the respondents, as illegal and violative of Articles 19(1)(a), 19(1)(b) and 19(1)(d) of the Constitution of India and consequently, sought direction to the respondents 2 to 18 to forthwith grant permission to the 1st petitioner Trust to conduct the said Maha Padayatra as per the route map submitted by them to the respondents.

(2.) The petitioners also, as per the permission accorded to the petitioners in I.A.No.2 of 2022 to amend the prayer, sought declaration that the impugned order, dtd. 8/9/2022, in Rc.No.1051/L&O-III/2022 passed by the 2nd respondent - Director General of Police, State of Andhra Pradesh, rejecting permission to conduct Maha Padayatra, as illegal, arbitrary and violative of Articles 19(1)(a), 19(1)(b) and 19(1)(d) of the Constitution of India and consequently, sought permission to the 1st petitioner Trust to conduct Maha Padayatra as per the schedule submitted by them from 12/9/2022 to 11/11/2022, by permitting the respondent police officials to regulate the said Maha Padayatra according to Sec. 30(3) of the Police Act, 1861 and also prayed to pass any order deemed fit in the circumstances of the case by moulding the relief if necessary in the interest of justice.

(3.) Facts germane to dispose of this Writ Petition may briefly be stated as follows: