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Judgment
Heard Sri Venkatesh B Reddy, learned counsel for the petitioners, learned Assistant Government Pleader for Home and Sri A.Ravi Kiran learned counsel appearing for Sri N.Ashwani Kumar, learned Standing Counsel for APSEC appearing for the respondents.
The grievance of the petitioners in the instant Writ Petition is against the action of the 6th respondent in not considering the representation dated 24.10.2026 for providing police protection.
The said representation was filed on 24.10.2026 stating that the petitioners have been receiving threats from persons who are insisting that the petitioners shall withdraw from the contest.
As no orders have been passed on the said representation, the petitioners have approached this Court by way of the instant Writ Petition.
Today, when the matter is taken up for consideration, learned Assistant Government Pleader for Home has placed before the Court a copy of the written instructions received from the 8th respondent. A perusal of the same reflects as follows:
“6.It is further submitted that adequate police force will be deployed at the nomination centers and other sensitive locations, based on local requirements, to maintain law and order and enable candidates to file their nominations without obstruction. The concerned officers have been instructed to take immediate action to prevent any untoward incidents during the nomination process, It is submitted that in view of local body Elections all police personnel are doing Election Bandobus duties in busy schedule issued by the Superior officers. Therefore there is no sufficient police staff to provide police protection to the respondents 1 and 2. If the respondents 1 and 2 are necessary police protection, they apply to the Government of Andhra Pradesh. After enquiry about the threat situation and antecedents of the respondents 1 and 2, the higher officers has issue orders to provide police protection to the respondents 1 and 2. If the Hon'ble Court has also issued orders in favour of respondents 1 and 2, we will must follow the Hon'ble Court orders without any delay.”
Having regard to the submissions made, and without going into the merits of the case, as the representation of the petitioners is pending for consideration, this Court deems it appropriate to dispose of the Writ Petition with a direction to the 8th respondent to pass appropriate orders forthwith in accordance with law on the representation dated 24.10.2026 submitted by the petitioners.
Registry is directed to mark a copy of this order to the 5th respondent as well.
Accordingly, the Writ Petition is disposed of. There shall be no order as to costs.
As a sequel, miscellaneous applications pending, if any, shall also stand closed.