LINGALA RAMALINGA REDDY Vs. STATE OF A.P.

JUDGEMENT

(1.) The petitioner is aggrieved by the action of the respondents in withdrawing 1+1 personal security officers on 20/7/2024 and seeks a direction to the respondents to restore the security officers to the petitioner. In that regard the petitioner submitted a representation dtd. 17/3/2025, which is yet to be considered by the respondents.

(2.) The learned counsel appearing for the petitioner submits that the petitioner hails from a family which is politically active and the petitioner's father and mother were elected as Sarpanch of Velpula Village. It is submitted that the mother of petitioner served as a Sarpanch of the village for almost twenty years. The petitioner and his wife were also elected Mandal Prajaparishad. The petitioner's wife was also nominated as Chairman of Zilla Grandhalaya in the year 2020. She was also nominated as President of YSRCP Mahila Wing for Kadapa District.

(3.) It is submitted by the learned counsel for the petitioner that the petitioner is facing threat from his political and business opponents and on account of the threat to the family of the petitioner, he has shifted his children to Bangalore for safety and educational purposes in the year 2023. It is also submitted that the petitioner is also a Contractor executing several works for corporate companies as well as public sector undertakings. It is submitted that the petitioner has submitted income tax returns showing considerable income. On account of the petitioner achieving success in his business ventures the political opponents and others opposing the petitioner in Kadapa District were holding out threats of elimination. The petitioner submitted a representation to the government in the month of July, 2020. Accordingly, the petitioner was extended 1+1 security since then. However, on 20/7/2024, the personal security was withdrawn without issuing any notice by the respondents.