PULLA BHASKAR Vs. SUPERINTENDENT OF POLICE WARANGAL

JUDGEMENT

(1.) Rule nisi.

(2.) The petitioner claims to be owner of a petrol filling station in Warangal district. He submits that he makes his livelihood from the income derived from the petrol pump. He also states that he is involved in politics and is connected to the Congress party. He had been elected as a Corporator of Warangal Municipal Corporation for two consecutive terms and he had been Chairman of the Standing Committee of the Warangal Municipal Corporation for the last four years. He is also President of the Warangal District Youth Congress. He was also a Member of the Civil Supplies Advisory Board of Warangal District and he was also a Member of Telecom Advisory Committee, Warangal. He submits that since he is in politics he has many well wishers and also many enemies. On his recent visit to Mattawada Police Station he found that his name was listed as a rowdy sheeter and was displayed in the notice board of the said Police Station. The petitioner further submits that he made enquiries with 3rd respondent as to why his name was included in the rowdy sheeter list although he was not involved in any criminal activity, the respondent No.3 informed him that it had been done at the instance of respondents 1 and 2. Thereafter, according to the petitioner, he met respondents 1 and 2 and requested them to remove his name from the rowdy sheeter list but his name was not removed from the list so far, therefore he filed this petition seeking a direction to the respondents to remove his name from the list of rowdy sheeter.

(3.) The respondents have filed their counter and the parties have been heard in detail, therefore this petition is being disposed of finally.