Uppatala Ramanjaneyulu, vs The State Of Andhra Pradesh
2021 Latest Caselaw 1843 AP

       HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO


             WRIT PETITION No.8247 of 2021


ORDER:

Aggrieved by the opening of Suspect Sheet bearing No.1

of 2014, the petitioner had approached the Erstwhile High

Court at Hyderabad for the States of Telangana and Andhra

Pradesh by way of W.P.No.22431 of 2018. This writ petition

was disposed of on 01.08.2018 with a liberty to the petitioner

to file an explanation / representation to the competent

authority, who was also directed to examine the

representation in the light of the law laid down by the High

Court in the Judgments cited therein. Accordingly, the

petitioner had given a representation on 01.03.2021. It is

submitted that there was a delay in giving the representation

on account of the fact that the petitioner had migrated to

Orissa and had come back to the State of Andhra Pradesh

recently. The petitioner is now aggrieved by the inaction of

the competent authority respondent No.2 Commissioner of

Police in passing the order.

In view of the aforesaid contentions, this writ petition is

disposed of with a direction to the respondent No.2 to

consider and pass orders on the representation dated

01.03.2021 within two months from the date of receipt of a

copy of this order. There shall be no order as to costs.

As a sequel, pending miscellaneous petitions, if any,

shall stand closed.

____________________________ R. RAGHUNANDAN RAO, J.

Date :16.04.2021 sj

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

WRIT PETITION No.8247 of 2021

Date : 16.04.2021

sj