K RAMAKANT Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed seeking a declaration that the action of the 1st respondent in Proceeding Memo No. 15879/Pol.,D/93-1 dated 26-5-1993 seeking to shift the office of the Sub-Divisional Police Officer, from Bodhan to Banswada as arbitrary and illegal and for a consequential direction not to give effect to the said memo.

(2.) The petitioners are the prominent persons of Bodhan town. They state that Bodhan town has a Municipality since about 50 years and now it has a population of 1,20,000 and is one of the biggest sugar manufacturing complexes in Asia run by Nizam Sugar Factory, a Government of Andhra Pradesh Undertaking. The office of the Revenue Divisional Officer and other important Functionaries of the District are located in Bodhan since the time of Nizam, and that there is a Sub-Court, Sub-Treasury Office and the office of the Divisional Commercial Tax Officer in Bodhan town and it has also the facility of S.T.D.

(3.) While so the petitioners came to know through the newspaper report that the Sub- Divisional Police Office which has been functioning since about 50 years is sought to be shifted to Banswada initially on temporary basis. According to the petitioners, Banswada is about 30 Kms. away from Bodhan and has absolutely no facilities and it is only a Gram Panchayat having about 15,000 to 20,000 population and that there was not even a Circle Inspector's office till a few months back but in spite of lack of infrastructure, the 1st respondent seems to have agreed for shifting the office of the Sub-Divisional Police Office from Bodhan to Banswada under the recommendation of the 2nd respondent.