MIRIYAM SRINIVASULU Vs. STATE OF A.P.

JUDGEMENT

(1.) This Writ Petition is filed under Article 226 of Constitution of India with the following prayer for:

(2.) Sri B.Balaiah, learned counsel for the Petitioner would submit that, on 1/8/2025 the villagers of Ulavapadu Village desiring to hold a peaceful public meeting to conduct a "farmers' rights awareness program" and to facilitate an interaction with Sri Vijay Kumar, a retired IAS Officer and other eminent educated persons in the field. Learned counsel would further submit that the said meeting is purely a social and democratic gathering intended to discuss issues of public importance concerning the rights and plights of the farmers. However, Respondent No.5 had issued an Order dtd. 31/7/2025 in Rc.No.05/Dis/SDPO-K/2025 imposing a blanket ban on all assemblies and rallies within Kandukuru Sub-Division. On filing W.P.No.20767 of 2025 by the Petitioner, the said order has been withdrawn by the Police. However, instead of lifting the ban, Respondent No.4 has issued the impugned order dtd. 1/8/2025 imposing even more expansive blanket ban across the entire SPSR Nellore District, which is violative of Articles 19 and 21 of the Constitution of India.

(3.) Ms.A.Jayanthi, learned Government Pleader for Home, on written instructions, would submit that, as one Bode Ramandra Yadav opposed the land acquisition scheme for the Indosol Solar System Project, and caused inconvenience to the general public and thereby interfered with the lawful duties of the Police and Revenue Officials, several cases were registered against him. It is further submitted that, when the situation in the area has been quite tense, on 1/8/2025, the Petitioner applied for permission to conduct a meeting with former IAS officer. Learned Government Pleader would further submit that, in view of the law and order problem at Karedu Village, Prohibitory orders under Sec. 163 of BNSS and Sec. 30(A) of Police Act have been proclaimed in Ulavapadu Police Station Limits from 1/8/2025 to 31/8/2025 by Respondent No.4 prohibiting to organize public meetings, processions, rallies and public gathering for the said purposes and subsequently the impugned order has also been passed. Learned Government Pleader would finally submit that the Court may pass appropriate orders by imposing some conditions.