GOVT OF A P Vs. T ANJENEYULU

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This appeal is directed against the judgment of the Andhra Pradesh High Court in a writ petition filed before the Court questioning the legal sanction behind formation of "people's Council". The High Court noticed that some enterprising police officials thought of having the "people's Council" for making the society a better place to live in an orderly manner. The objection to formation of such "people's Council" was essentially on the basis that some of the activities which it was supposed to undertake related to exercise of judicial powers, and as such is not sanctioned in law. The High Court referred to various aspects, the objectives for which the People's Councils were to be formed and legal hurdles on its functioning.

(3.) Though the High Court found that some of the objectives were covered by normal police functions, rest were unrelated to functioning of the police and, in fact, came within the domain of various other departments of the Government.