SMT. PASYA PADMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed to declare the action of respondent No.2 in not granting permission to organize a farmers parade in Hyderabad scheduled on 26.01.2021 from Indira Park to People's Plaza on Necklace road by considering the application dated 21.01.2021 submitted by the petitioners, as illegal.

(2.) Heard Sri V.Raghunath, learned counsel for the petitioners and learned Government Pleader for Home.

(3.) Learned counsel for the petitioners would submit that the first petitioner herein is the State Secretary of Telangana Rashtra Rythu Sangam, Hyderabad and one of the State Convenors of All India Kisan Sangarsh Co-ordination Committee. The second petitioner herein is a social activist. The said organizations have committed for the protection of rights of the farmers and have been struggling within the constitutional frame work and to espouse the cause of organization with the passage of Farm Bills by the Union of India. They want to organize a protest in solidarity to the farmers' protest in Delhi.