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Judgment
The Writ Petition was assigned to this Court by way of a House Motion.
The writ petition is filed with the following relief;
"declaring the inaction of Respondent Nos.3 to 8 in not taking appropriate steps on the Petitioner's e-mail representation dated 20.10.2026 seeking police protection in connection with filing his nomination for the ensuing Ramachandrapuram ZPTC Territorial Constituency Election, as illegal and arbitrary and violative of Articles 14 and 21 of the Constitution of India, and consequently direct the Respondent Nos.3 to 7, in coordination with the other competent authorities, to provide adequate police escort to the Petitioner from his residence at Nuthuguntapalli Village, Anupalli Post, Ramachandrapuram Mandal, Tirupathi District, to the Office of the 8th Respondent and back on the date on which he files his nomination for the Ramachandrapuram ZPTC Territorial Constituency, to provide adequate police bandobust and security at the office of the 8th Respondent and its immediate surroundings during the nomination process, to take appropriate preventive measures in accordance with law to ensure that the Petitioner is able to submit his nomination peacefully and without any threat, intimidation or obstruction, and further direct the 2nd and 10th Respondents to ensure CTV recording of the process of receipt of nominations at the office of the 8th Respondent and its premises wherever available or reasonable practicable and permissible under the applicable election rules and official directions."
The brief case of the Petitioner is that he is going to contest the election to the Ramachandrapuram ZPTC, Tirupathi District, sponsored by the YSR Congress Party. He sent an email dated 20.10.2026 to the Competent Authorities for police protection and escort for filing nomination to the Ramachandrapuram ZPTC Constituency, but there was no response. As per the recent incident of Sri P.V. Mithun Reddy, Rajampet Member of Parliament, which occurred on 16.10.2026, attacked him with sticks, stones and iron rods, while he was going to file nomination.
Heard the learned counsel for the Petitioner and the Assistant Government Pleader for Respondent Nos.6 and 7.
The learned counsel for the Petitioner finally submits that he will file a written representation, and also by e-mail and he will file his nomination tomorrow at 11am i.e on 22.10.2026 at 11am, he requires protection only at his native village i.e Nuthugunta Palli village and near the Nomination filing Center.
The learned Assistant Government Pleader submits that the Judgment of Coordinate Bench vide W.P.No.30031 of 2026 dated 16.10.2026 may be followed and shall intimate in written about his time of nomination to the concerned Authorities to examine the same as per law.
It is needless to mention that the free and fair election process is the life-blood of constitutional democracy and the Respondents shall ensure the same, even if there is a complaint/report through help line or e-mail or electronic communication, the latter is one of the forms provided under Sec.173 of BNSS, alleging resistance in filing a nomination or any resistance or any activity affecting poll campaign etc, shall forthwith respond and take action as per law.
Thus, the Writ Petition is disposed of, giving liberty to the writ Petitioner to submit a written representation including the places, where he is apprehending the risk, the date and time of his proposed nomination, and also send a copy of e-mail to the Respondents. Upon receipt of the said representation, Respondents Nos. 5 to 10 shall forthwith consider the same and take appropriate action, in accordance with law, to ensure that the Writ Petitioner is afforded an opportunity to file his nomination.
As a sequel, all pending miscellaneous applications, if any, shall stand closed.