LAWS(APH)-1982-9-25

BUKKA SWAMULU Vs. DIRECTOR OF ANIMAL HUSBANDRY HYDERABAD

Decided On September 07, 1982
BUKKA SWAMULU Appellant
V/S
DIRECTOR OF ANIMAL HUSBANDRY, HYDERABAD Respondents

JUDGEMENT

(1.) The petitioners are residents of Penuballi, Kothagudem taluk, Khammam district. The 1st petitioner is the sarpanch of the said Penuballi Gram Panchayat. They questioned the order, dated 20th October, 1981, passed by the Director of Animal Husbandry, shifting the live stock Supervisory Unit from Penuballi to Paladugu. It is alleged in the affidavit that the said centre was established during ths regime of the former Chief Minister Sri J. Vengala Rao, and the present move including that of the 4th respondent who is a member of the Legislative Assembly is intended to mar the influence of Sri Vengala Rao in this district as they have already shifted one electric sub-station and these things are motivated and done at the influence of the 4th respondent. Further it is alleged that the said order was passed without any notice or enquiry or without any opportunity to the villagers who are enjoying the benefit of this live stock Supervisory Unit, since the year 1976. It is also urged that even the Gram Panchayat where the unit is situated was not consulted.

(2.) The Director of Animal Husbandry filed a counter denynig the allegations of the motive and also stated that considering the situation of the village and the adaptability of the neighbouring villages and the situation of other live stock units in there neighbouring villages and taking into account the strength of the live stock in the neighbouring villages it was felt essential to shift the unit. It is further alleged that Paladugu, the plare to which it was shifted is located at a central place and does not have any live stock supervisory unit within 12 K.Ms. Further it is stated that the shifting is for the administrative convenience and the question of consulting the Gram Panchayat before shifting does not arise.

(3.) The petitioner filed' two reply affidavits. In both the affidavits they reiterated the motives alleged in the main affidavit besides stressing on the point that this suit is intended for the benefit of the tribals as this village Penuballi is centrally situated catering the needs of tribals. They have also disputed the live stock population in this village and in the neighbouring villages as stated in the counter.