AMDEKAR SEVA SAMAJAM Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) Episode in short: M/s. Dr. Ambedkar Seva Sangham, Ambedkar Bhavan, Akberpet, Bapatla, Guntur District, represented by its General Secretary M. Jaya Rao and certain others filed the present Writ Petition praying for issuance of a writ of quo warranto against the 9th respondent on the ground that the 9th respondent had usurped the office of the Chairperson of Bapatla Municipality and also the office of Municipal Councillor of 8th Ward of the said Municipality on the ground that the said 9th respondent belongs to Scheduled Caste though in fact he does not belong to Schedule Caste at all, but belongs to B.C. 'C' (Mala) converted to Christianity.

(2.) Several factual details are narrated in the respective pleadings of the parties. This Court issued Notice Before Admission initially on 28-8-2006 and issued rule nisi on 7-9-2006. Inasmuch as the contesting respondents had put in their respective pleadings, the counter affidavits, the Writ Petition is being finally disposed of.

(3.) W.P.M.P.N0.23998/2006: This application is filed by the writ petitioners praying this Court to receive a copy of the report of the Inspector of Police, CID, RCIU, Guntur dated 21 -8-2006 and pass such other suitable orders. Certain factual details are narrated in the affidavit filed in support of the application in paras 2 to 5 and it is stated that the 1st petitioner-Association also had submitted a representation to the A. P. Scheduled Castes and Scheduled Tribes Commission with respect to the fraud played by the 9th respondent and the said Commission forwarded the same to Inspector General of Police, Cell for Protection of civil rights and consequently an investigation was made through the Inspector of Police, CID, RCIU, Guntur and the said officer after investigation submitted report on 21-8-2006 to the Additional Director General of Police, CID, A.P., Hyderabad recommending for registering a case against the 9th respondent and it is further stated that the said report would establish the fact of playing fraud by the 9th respondent and hence the same may be relevant.