AI Structured Summary
Not yet generated for this judgment
Judgment
Heard Sri R.Prasad Reddy, learned counsel for the petitioner, Sri N.Ashwani Kumar, learned Standing Counsel appearing for the respondent No.2, learned Government Pleader for Home appearing for the respondent Nos.4 and 7, and Sri G.Lakshmi Narayana, learned Standing Counsel appearing for the respondent No.6.
The grievance of the petitioner in the instant writ petition is against the action of the respondent Nos.2 to 7 in not considering and disposing of the representation dated 28.10.2026 for providing police protection to the petitioner. As no orders have been passed on the said representation, the petitioner has approached this Court by way of the instant writ petition.
Having regard to the submissions made, and without going into the merits of the case, as the representation of the petitioner is pending for consideration, this Court deems it appropriate to dispose of the writ petition with a direction to respondent No.2 to pass appropriate orders forthwith in accordance with law on the representation of the petitioner dated 28.10.2026.
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.