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Judgment
Heard Sri V.R. Reddy Kovvuri, learned counsel for the petitioner, Sri N. Ashwani Kumar, learned Standing Counsel appearing for respondent No.2, learned Assistant Government Pleader for Revenue appearing for respondent Nos.3 & 5 and learned Assistant Government Pleader for Home appearing for respondent Nos.4, 6 & 7.
Challenging the inaction of the respondents in considering the representation dated 31.10.2026 submitted by the petitioner seeking the provision of 2+2 personal security personnel, till the completion of local body elections, the instant Writ Petition has been filed.
Having regard to the submissions made, and without going into the merits of the case, as the representation submitted by the petitioner is pending consideration, this Court deems it appropriate to dispose of the Writ Petition, directing respondents to pass appropriate orders, in accordance with law, on the representation dated 31.10.2026 submitted by the petitioner, forthwith.
Accordingly, the Writ Petition is disposed of. There shall be no order as to costs.
As a sequel, all pending miscellaneous applications, if any, shall stand closed.