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Judgment
The Writ Petition has been filed under Article 226 of the Constitution of India seeking the following relief:-
“…to issue a Writ, Order or Direction more particularly one in the nature of a Writ of Mandamus declaring the action of the respondents 3 and 4 in not issuing the information regarding their criminal antecedents to the petitioners, despite the petitioners’ applications through Mee Seva vide Application Nos.IOCO12602099920 and IOCO12602100201 as illegal, arbitrary and violative of Articles 14 and 21 of the Constitution of India and consequently directing the respondents 3 and 4 to issue the said certificate to the petitioners forthwith and in any event within 24 hours of the receipt of the order of this Hon’ble Court and before 23.10.2026 up to 5:00 PM, directing the respondents 5 to 7 to receive the nominations of the petitioners for ZPTC of Tadipatri Mandal along with their declarations under Rule 9(3) of the Rules and not to reject the same under Rule 12(2)(iv) on the ground of nonproduction of the said certificate and permitting the petitioners to file the said certificate whenever issued before the completion of scrutiny and pass….”
Heard learned counsel for the petitioners.
Learned Government Pleader for Home has taken notice on behalf of respondent Nos.1 to 4 and also filed written instructions. Sri N.Ashwani Kumar, learned Standing Counsel has taken notice on behalf of respondent No.6.
Learned Government Pleader for Home submitted that they have already furnished the details sought for by the petitioners and the same is mentioned at para No.2 of the instructions given by the Station House Officer, Tadipatri Rural Police Station, Anantapur.
Learned counsel for the petitioners fairly submitted that by recording the instructions of the Station House Officer, Tadipatri Rural Police Station, Anantapur, this Writ Petition may be disposed of.
As seen from the written instructions filed by the learned Government Pleader for Home, the information has already been furnished to the petitioners on the same day at 9.05 P.M.
In the result, the Writ Petition is disposed of. There shall be no order as to costs.
As a sequel, Miscellaneous petitions, if any pending, shall stand closed.