KOMMU ESWARA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Being aggrieved by the order dtd. 9/10/2020 passed by the learned single Judge in W.P.No.18315 of 2020, this appeal, under clause 15 of the Letters Patent, has been preferred by the writ petitioner. The learned single Judge by a common order dismissed the above writ petition along with a batch of writ petitions.

(2.) Learned counsel for the appellant/writ petitioner has placed reliance on the judgment of the Supreme Court dtd. 1/1/2019 in Union of India v. State of Maharashtra (Review Petition No.228 of 2018 in Crl.A.No.416 of 2018).

(3.) On the other hand, learned Government Pleader for Home appearing on behalf of the respondents-authorities has relied upon the common order dtd. 24/11/2020 passed in W.P.No.14324 of 2020 and batch, wherein, at para 10, the Court has considered the fact that as per Sec. 14 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, the special court is having power to take cognizance on the private complaint if any filed by the complainant.