REGENT COMPUTRONICS PVT. LTD.

MOHAMMED MUSTAFA Appellant

V/S

State of Telangana Respondents

Referred Judgements :-

SUNKARA SATYANARAYANA V. STATE OF ANDHRA PRADESH [REFERRED TO]
ANDHRA PRADESH AT HYDERABAD IN B. SATYANARAYANA REDDY V. STATE OF ANDHRA PRADESH [REFERRED TO]
YERRAMSETTI VENUGOPAL RAO V. STATE OF ANDHRA PRADESH [REFERRED TO]
KHARAK SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
DHANJI RAM SHARMA VS. SUPERINTENDENT OF POLICE NORTH DIST DELHI POLICE [REFERRED TO]
VIJAY NARAIN SINGH VS. STATE OF BIHAR [REFERRED TO]
MAJID BABU VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
KAMMA BAPUJI VS. STATION HOUSE OFFICER BRAHAMASAMUDRAM [REFERRED TO]
PUTTAGUNTA PASI VS. COMMISSIONER OF POLICE [REFERRED TO]
MOHAMMAD QUADEER VS. COMMISSIONER OF POLICE HYDERABAD [REFERRED TO]
MOHD. SADIQ SHAREEF VS. STATE OF TELANGANA [REFERRED TO]

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 the respondents, more particularly, respondent No.5 herein, in issuing the proceedings in C.No.272/ACP/KMM/T/2020, dtd. 8/10/2020 opening rowdy sheet against him as illegal and unconstitutional, and for a consequential direction to the respondents to remove the photograph of the petitioner from the list of 'Rowdy Sheeters Board' in II-Town Police Station, Khammam.

(2.) Heard Mr. B. Mayur Reddy, 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:

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MOHAMMED MUSTAFA Vs. STATE OF TELANGANA

Referred Judgements :-

JUDGEMENT

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