SUBBA RAYUDU Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) Heard the learned counsel for the petitioner as well as the learned Government Pleader for Home appearing for the respondents.

(2.) Petitioner seeks a writ of mandamus declaring the action of the respondents 2 and 3 in not registering the case, investigating, and submitting the report to the Magistrate pursuant to complaint, dated 14/1/2006, as illegal and arbitrary.

(3.) Petitioner belongs to Scheduled Caste Community and resident of Pamulapadu village. It is stated that the petitioner and his wife Rojamma owned an extent of Ac.7.00 of land in Pamulapadu village, near Rudravaram village, and out of the said Ac.7.00 of land they have raised Millet crop in Ac.3.00; Sun flower crop in Ac.1.00 besides Korra crop in some extent of the remaining Ac.3.00; and kept some extent vacant. Whileso. on the day of Sankranthi festival i.e., on 14/1/2006, twenty two college students, including one Sukunath, s/o Maheswara Reddy; and son-in-law of the said Maheswarareddy namely Mallikarjunareddy; and one Srinivasareddy, s/o Krishnareddy entered in their fields, in which there are standing crops and played cricket by spoiling the standing crop. In spite of repeated requests not to spoil the said crop they have not considered the same and have scolded them taking their caste name and also beat them. It is stated that as the petitioner belongs to the Scheduled caste and does not have any other livelihood except the said agricultural fields and the standing crops raised by him. He has made a written representation before the Sub-Inspector of police, Pamulapadu on 14-01-2006, but the Station House Officer refused to receive the same. The said incident was also reported to the village elders but they are also helpless to say anything. As injustice is caused to the petitioner by the illegal and criminal action of the said people he lodged a complaint before the Hon'ble Chief Minister of A.P., which was received in the office of the Hon'ble Chief Minister, and forwarded to the Superintendent of Police, Kurnool vide proceedings No.3821/GEN/2006, dated 08-02-2006. Petitioner also made a representation before the Director General of Police on 13-02-2006, but no action has been taken so far. Hence, the present Writ Petition.