K N SUBBA REDDY Vs. STATE

JUDGEMENT

(1.) This petition is filed under Art. 226 of the Constitution of India to espouse a public cause. The petitioner is seeking for the following reliefs :

(2.) The learned counsel for the petitioner made submissions on five aspects, namely :

(3.) The learned Advocate General in reply submitted that so far as this Court is concerned, there is a serious limit to the exercise of its power as set forth in various decisions and referred me to them in detail, to which I shall make reference a little later. Thus the nature of the reliefs sought for in this case do not enure to the benefit of any particular individual as they are general in nature. No rights of any individual are involved. An analysis of the submissions made on behalf of the petitioner will reveal that what is attacked is the scope of the power of expenditure by the State in a matter of this nature.