J.P.RAO Vs. UNION OF INDIA

JUDGEMENT

(1.) The above public interest litigation has been filed by the petitioner a practicing advocate of this Court praying for the following reliefs:

(2.) It appears that the Union of India, represented by the Secretary, Home Department, and the Secretary, Law and Justice Department, The Cabinet Secretary, Government of India, the Government of Andhra Pradesh, represented by Secretary, Law Department, Government of Andhra Pradesh represented by its Chief Secretary, have been made as official respondents and the President, All India Congress Committee, New Delhi, The President, Telugu Desam Party, Banjara Hills, Hyderabad, The Secretary, Communist Party of India, Himayatnagar, Hyderabad, The Secretary, Communist Party of India (M), Hyderabad, The President, YSR Congress Party, Hyderabad, The President, MIM Party, Darus Salam, Hyderabad, The President, TRS Party, Banjara Hills, Hyderabad, and The President, Bharatiya Janatha Party, New Delhi have been made as unofficial respondents.

(3.) In this petition despite our best efforts we could not find the cause of action and how the petitioner along with the members of the public are affected by the decision of the 1st respondent. Nothing has been stated as to his affectation by such decision. However, we could find that his contention, from the body of the affidavit filed in support of the writ petition, is as follows: