KALLURI MALLESH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed with the following relief:

(2.) Heard Sri Ch. Janardhan Reddy, learned Counsel for the petitioners and Assistant Government pleader for Home appearing for respondent Nos.1 to 4.

(3.) Learned Counsel for the petitioner submits that the present petition has been filed on account of the inaction of respondent No.4, the Station House Officer, Chunchupalli Police Station, in providing police protection as directed in I.A. No.541 of 2020 in I.A. No.514 of 2020 in O.S. No.512 of 2020, by the Special Assistant Agent to the Government, Bhadrachalam. Despite the petitioner having made a representation dtd. 26/11/2020 to the police authorities, no action was taken.