KATASANI RAMI REDDY Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) Rule Nisi.

(2.) The writ petition has been filed seeking a direction against respondents to provide Armed escort on payment of usual charges and on usual terms and conditions to the petitioner on the ground that there is threat to his life. The petitioner has stated in his writ petition that there is some rivalry going on between two political parties for a long time. He submits that on 27/05/1979 his father as well as his six cousins were killed. He further states that on 29/04/1986 his brother was murdered. He attributes all these murders to one Sri Bijjam Satyanarayan Reddy. He submits that there is rivalry between him and Sri Satyanarayana Reddy. they belong to different parties. One of the brothers of the petitioner is an MLA representing the congress party. The petitioner had filed earlier a writ petition being WP No.24456/96 for police protection and the Court had directed the concerned officers to consider the representation made by the petitioner. It appears that he was given police escort from June, 1997 till end of September, 1997. This petition was filed on the eve of general elections to the 12th Lok Sabha which have now been concluded. The petitioner had stated that because of elections he had to support a political party and therefore his threat perception had increased.

(3.) The Court while entertaining this petition had by interim order directed respondents to provide armed escort to the petitioner on payment of usual charges and in accordance with usual terms and conditions. The State has moved an application for vacation of the said order and filed counter. I have heard learned Counsel for the parties. Since the controversy is very short, with the concession of the parties the writ petition itself is being disposed by this Court.