PROF. GADDAM LAXMAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioner before this Court has filed this writ petition as a public interest litigation against the alleged extra judicial killing, which took place on 2/3/2018, in which ten persons were killed along with a woman.

(2.) It has been stated that the police has alleged that all the deceased persons are belonging to CPI-(Moist) and there was an exchange of fire resulting in killing of 10 persons. The petitioner in the present case wanted the State Government to comply with the directions issued by the Hon 'ble Supreme Court in the case of People 's Union for Civil Liberties vs. State of Maharashtra 2014(10) SCC 635.

(3.) The State Government has filed a counter affidavit in the matter and it has been stated that an encounter took place on 2/3/2018 at Thondapal Forest area resulting in the death of ten persons and one constable also sustained bullet injuries and succumbed to the injuries on the same day. The respondents/State in its counter affidavit, in paragraphs 7 to 9, has stated as under:-