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Judgment
This Writ Petition is filed seeking for the following relief:
“…to issue a writ of mandamus or any appropriate writ order or direction declaring the action of the respondents in not providing adequate security to the Petitioner for filing of nomination for the post of MPTC as illegal arbitrary and violative of Articles 14 19 and 21 of the Constitution of India and consequently direct the Respondents No.3 to 5 to provide adequate police protection to the Petitioner to enable them to file nomination for the post of MPTC direct the Respondents No.6 and 7 to permit the Petitioner to file nomination for the post of MPTC and direct the Respondent No 3 to conduct an independent and impartial enquiry into the obstruction caused to the Petitioner and take action in accordance with law…”
Heard learned counsel for the petitioner.
Learned Assistant Government Pleader for Home has taken notice on behalf of respondent Nos.1 to 5 and filed written instructions stating that the petitioner has already submitted a nomination and the same is accepted by the Returning Officer.
Recorded the said submissions including the instructions given by the Inspector of Police/SHO, Badvel Police Station, Badvel Mandal, YSR Kadapa District.
In the result, this Writ Petition is disposed of as it became infructuous. There shall be no order as to costs. As a sequel, all pending miscellaneous applications shall stand closed.