MANCHIREDDY KISHAN REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is moved as a lunch motion. The petitioner is aggrieved by the inaction on the part of the respondent No.3 in granting permission to conduct BRS party public meeting 'Yuva Sangrama Sadassu' on 18/7/2026 from 10 a.m., to 7 p.m., at Saroornagar Ground (Indoor Stadium backside ground), in spite of submitting all the clearances from the competent authorities as illegal and arbitrary and consequently, to direct the respondents to grant permission to the petitioner to hold the meeting and to pass such other order or orders.

(2.) Learned Senior counsel appearing for the petitioner submitted that an application for permission has been made on 30/6/2026 along with all necessary approvals and proposal documents and in anticipation of receipt of approval, the petitioner has also incurred expenditure for setting up all the facilities necessary for holding a peaceful meeting on the scheduled date and that the requisite amount for the meeting has also been paid to the office of the Collector, Fire Department and Sports Authority etc. It is submitted that though the date of the meeting is fast approaching, the respondents have not taken any decision and therefore, they are constrained to approach this Court by way of a lunch motion.

(3.) The learned Government Pleader for Home, on written instructions, submitted that various programs are being organized by Telangana JAC from January, 2026 onwards and the organization has been conducting rallies, dharnas, press meets, public meetings and other protest programmes, primarily in and around Dilsukhnagar, Saroornagar, and Hyderabad City, by mobilizing unemployed youth from various coaching centers located in and around Dilshuknagar to participate in these protest programmes. It is further submitted that organizers of these meetings are involved in various cases and there is a likelihood of instigating the youth in these meetings. It is submitted that the BRS party is extending financial and organizational support to the agitations being carried out by the JAC and the protest programmes are reportedly intended to highlight the alleged non-fulfillment of assurances made by the present Government to unemployed youth prior to the elections.