VALAVALA MALLIKARJUNA RAO Vs. STATE OF A.P.

JUDGEMENT

(1.) The present petition has been filed purportedly in public interest by the petitioner who claims to have been previously elected as a councillor, Tadepalligudem Municipality and claims to have the knowledge as regards the method in which the municipal general funds are to be utilised for the welfare of its residents.

(2.) The petitioner also has annexed the site plan with the writ petition which shows that the proposed road although cuts across agricultural lands on either side, yet abutting the agricultural lands exists the National Institute of Technology, which also has a gate opening towards the proposed road. Not only this, there is a RTC complex at the end of the proposed road which joins with the RTC depot road and finally merges in the KN road on the one side and the National Highway on the other side. In fact, from the map it is clear that, the proposed road would provide free access to commuters and would connect KN road to the National Highway and serve not only the students and faculty of the National Institute of Technology, who are numbering 1200, according to the statement made by the counsel for the petitioner, but would also link the RTC depot road and the Aerodrome road to the National Highway.

(3.) The fact that some land belonging to respondent No.8 and his close family members abuts the proposed road, therefore, in our opinion, can be no justification for holding that the construction of the said road was against public interest. The present petition, to us, appears to be filed more out of political motive, rather than serving any genuine public interest.