VENKATA SATYANARAYANA Vs. GOVT OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner, as at present, is a Corporator of 32nd ward of Vijayawada Municipal Corporation, Vijayawada. He also claims to be an enthusiastic social worker. Though elected on behalf of the Telugu Desam Party (for short 'TDP'), as a Corporator, has become a close associate to the local Congress M-L.A. It is alleged that his political rivals with a view to eliminate him from Vijayawada political scenario have got him implicated in false criminal cases which ate triable at various places in various Courts at Chittoor, Gudivada and Nandigama. The cases, according to him, are foisted upon him. Many a time his political rivals alleged to have made attempts on his life, even in and around the Court premises, whenever he was appearing in the Court in connection with the criminal cases pending against him. On account of his popularity and image he had earned good name for himself within a short period of time and the same become eye-sore for his political rivals. According to him, the main reason to take revenge against him by his political rivals is that he was elected as Corporator as a TDP nominee; but, subsequently joined in Congress party along with one Devineni Rajasekhar alias Nehru, M.L.A. of Kankipadu constituency, who is an affiliated Member of Congress (1) and who was the earlier front line leader of the TDP in Krishna District.

(2.) It is alleged that his political rivals are observing his movements and they may put an end to his life at any time. Even the local police are aware of the movements of his political rivals and warned the petitioner, on several occasions, to be very careful while moving with the public in public places and also while attending Courts and in discharge of his public duties.

(3.) Apprehending threat to his life, several representations are stated to have been made by the petitioner to the respondents to provide adequate security to protect his life from miscreants, political rivals and their associates. It is alleged that the respondents have not taken any action to provide an armed gun-man, nor have they given any reply to his representations for the simple reason that the petitioner earlier belonged to TDP, but joined Congress (I) party due to misunderstandings and internal disputes among the TDP leaders. It is under those circumstances, the petitioner invoked the extraordinary jurisdiction of this Court under Article 226 of the Constitution of India seeking appropriate relief. The petitioner also prays for issuance of directions to the respondents herein, directing them to provide an armed gun-man to the petitioner to protect him.