PALAKURA DURGA PRASAD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Writ Petition is filed by the petitioner under Article - 226 of the Constitution of India seeking to issue a writ of mandamus declaring the action of respondents in maintaining rowdy sheet against him as illegal, arbitrary and violation of Articles - 14, 19 (1) (e) and 21 of the Constitution of India and for a consequential direction to the respondents to close the rowdy sheet maintained against the petitioner.

(2.) Heard Mr. Mohd. Muzafferullah Khan, learned counsel for the petitioner and Mr. S. Rama Mohan Rao, learned Assistant Government Pleader for Home & Law appearing on behalf of the respondents.

(3.) The contentions of the petitioner are as under: