LAWS(KAR)-1968-11-20

MALLIHAL VILLAGE PANCHAYAT Vs. STATE OF MYSORE

Decided On November 12, 1968
MALLIHAL VILLAGE PANCHAYAT Appellant
V/S
STATE OF MYSORE Respondents

JUDGEMENT

(1.) This writ petition concerns a controversy about the location of a Primary Health Centre financed by the Government of India in the district of Shimoga. The choice of the State Government was a village known as Arebiliohi, and the petitioner who is a resident of a village called Kallihal asks us for a direction that it should be established in Maresettihalli.

(2.) The petitioner's complaint is that the selection overlooked the opinion of the previous health Minister Dr. Nagappa Alva and other officers such as the Deputy Commissioner and the District Health Officer who thought that Marasettihalli was better than Arebiliohi.

(3.) But the choice of the site is an administrative function, and if the State Government thought that one site was more suitable that the other, this Court has no power to interpose its own view on that matter.