MR. YERRANAGARI SANTOSH REDDY AND OTHERS Vs. STATE OF TELANGANA, REP. BY ITS PRINCIPAL SECRETARY HOME DEPARTMENT AND OTHERS

JUDGEMENT

(1.) - The petitioners are residents of Vemulaghat Village, Thoguta Mandal, Medak District.

(2.) Respondent nos. 1 and 2 are the Home and Revenue Departments of the State of Telangana, the 3rd respondent is the District Collector and Chairperson, District level Land Procurement Committee, Sangareddy, Medak, the 4th respondent is the Revenue Divisional Officer, Siddipet Division, Medak, the 5th respondent is the Executive Magistrate and Tahsildar, Thoguta Mandal, Siddipet, Medak district, the 6th respondent is the Superintendednt of Police, Medak and respondent nos. 7 and 8 are the Circle Inspector and Sub-Inspector of Police, Thoguta Mandal, Siddpet, Medak District.

(3.) The petitioners have filed this Writ Petition challenging order No.A/100/2016 dated 28.07.2016 of the 5th respondent/Executive Magistrate promulgating an order under Sec. 144 Crimial P.C. in Vemulaghat, Pallepahad Villages of Thoguta Mandal. Under the said order, he directed that no unlawful assembly of more than three to four persons shall gather at one place carrying sticks, knives, weapons, lathis and other harmful instruments from that date. THE ORDER NO.A/100/2016 DATED 28.07.2016 OF THE 5TH RESPONDENT