(1.) THIS petition has been filed seeking a direction for removal of the police station for Bogda Nos. 1, 2 & 3. The contention of the counsel for the petitioner is that the State Government has acquired the land for constructing railway over bridge and the same has been constructed and was named as Sardar Patel Over bridge. Between the pillers of the bridge space was provided and same was kept reserve for parking, but meanwhile, a police station has been constructed between pillers 1, 2 & 3 and now some shops are being constructed by the Municipal Corporn., Indore.
(2.) RESPONDENT No. 1 has filed reply and has submitted that the police station was established in the year 1980 by a notification No. 2973 dated 15.9.80, as the same is necessary for maintaining law and order and for providing protection to the people in general and rail passengers in particular, 16 shops have already been constructed. The State Govt., respondent No. 2 has also filed a similar reply including about the construction of the shops. It has also been submitted that the police station is working there for the last more than 10 years.
(3.) BEFORE parting with the case we would like to observe here that Corporation in a welfare State is required to look into convenience and interest of the people on priority basis and should not act only as a business concern for earning money by constructing shops or such other buildings, whereby rent and profit can be earned. We hope and trust that the Corporation shall not only follow the rules and the plans but shall also look to the needs of the people including the needs of the parking of vehicle. It is also expected that equal treatment shall be given to all concerned, who make prayer for allotment of shop. This does not mean that shop should be constructed against the plan or against the interest of the people in general. They are further required to keep sufficient space for parking so that there is no blockade of traffic. Subject to these observations this petition is dismissed.