BODE RAMACHANDRA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri K.S. Murthy, learned Senior Counsel representing Sri N. Ashwani Kumar, learned counsel appearing for the appellant and Learned Government Pleader for Home, appearing for the respondents.

(2.) The appellant, who is the national president of a registered political party, viz., "Bharata Chaitanya Yuvajana Party", had sought to conduct a meeting on 4/2/2024 at Punganur Chaitanya Vedika, Punganur - Chowdepalli Road, Chadalla, Punganur Mandal. The appellant, applied to the 3rd respondent for permission to conduct a meeting, by a representation dtd. 2/1/2024. This application was rejected by the 3rd respondent, through his proceedings vide C.No.01/Mike/SDPO(P)/2024, dtd. 10/1/2024. Aggrieved by the said order of rejection, the appellant moved this Court by way of W.P.No.2350 of 2024.

(3.) The appellant, relying upon an earlier order of this Court dtd. 14/12/2023 in W.P.No.32901 of 2023, had sought a similar order to be passed.