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Judgment
Instant Writ Petition has been filed under Article 226 of the Constitution of India seeking the following relief:
“to issue a Writ of Mandamus or any other appropriate writ, order or direction, more particularly one in the nature of Mandamus declaring the action of the respondents in denying the permission for procession of Lord Krishna idol from the stage of Lord Krishna via NCC Colony 3rd line, Chanakyapuri road, VMR Nagar, Women parade Grounds, Shanti Nagar 8th line, Dicus Road centre, Shanthi Nagar 1st line again revert back to the stage of Lord Krishna as illegal arbitrary and violation of Article 14,19,21 and 26 of the Constitution of India and also contrary to the provisions of AP Municipalities Act and section 30 of the AP Police act consequently direct the respondents to forthwith take necessary steps and permit the devotees for procession of Lord Sri Krishna idol from the stage of Lord Krishna via NCC Colony 3rd line, Chanakyapuri road, VMR Nagar, Women parade Grounds, Shanti Nagar 8th line, Dicus Road centre, Shanthi Nagar 1st line again revert back to the stage of Lord Krishna and to pass”
Today, when the matter is taken up for hearing, learned Assistant Government Pleader on Instructions states that mic permission was already granted and in view of the fact that most of the police are deployed for bandobust duty upto 09.09.2026 police are not in a position to provide necessary police protection petitioner’s request upto 09.09.2024.
At that juncture, learned counsel for the petitioner fairly states that petitioner will apply required permission to the concerned police authorities.
In reply to the same, learned Assistant Government Pleader submits that the police authorities will consider the petitioner’s application if the petitioner makes a fresh representation seeking permission after 09.09.2026, annexing al pre-requisite documents.
Considering the facts and circumstances of the case, the Writ Petition is disposed of:
Petitioner is at liberty to prefer a representation before the 4th respondent after 09.09.2026, with all pre-requisite documents in terms of the rules in vogue by giving required details; and
On such receipt, respondent No.4 is directed to consider the same and pass appropriate orders at the earliest in accordance with the law, keeping in view the constitutional ethos.
There shall be no order as to costs.
Learned Assistant Government Pleader is directed to communicate gist of this Order to the concerned for taking appropriate measures.
Interlocutory applications, if any, pending shall stand closed.