Arijit Pasayat, J. - (1.) Leave granted.
(2.) Challenge in this appeal is to the order passed by a Division Bench of the Andhra Pradesh High Court dismissing the writ petition filed by the appellant. Prayer in the writ petition was as follows: (1) to appoint an Officer, inspiring confidence in accordance with Section 21 of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as the 'Central Act') for initiating prosecution for contravention of the provisions of the Schedule Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and for ensuring safety to the S.Ts residing in Jeelugumilli, Buttaryagudem, Polavaram, T. Narasapuram and Gopalapuram Mandals of West Godavari District. (2) to provide adequate legal aid to the persons subjected to atrocities, to enable them to avail justice and consequently declare that the peaceful agitation and awakening campaign of the petitioner organization and followed by S.Ts. for restoration of lands belonging to S.Ts in the furtherance of the prevention of atrocities under S.C. & S.T. (Prevention of Atrocities) Act, 1989.
(3.) The High Court held that the provisions of the A.P. State Commission for Scheduled Castes and Scheduled Tribes Act, 2003 (Act No. 9 of 2003) (hereinafter referred to as the 'State Act') and the notification issued thereunder on 7.11.2003 constituting a Commission is to discharge such functions as are envisaged under Section 12 of the Act which are comprehensively enough. Therefore, it was observed that the appellant can approach the Commission for redressal of its grievances.;