VILLAGERS OF ATTINA Vs. STATE

JUDGEMENT

(1.) THE short question involved in this writ petition is whether the respondent State can be restrained from shifting of Veterinary Unit from one place to another.

(2.) IT is averred in the writ petition that a temporary Veterinary Unit came to be commissioned at Village Attina (Beerwah) in the year 1997 in terms of annexures, A, B and C. Now, the respondents are trying to shift it to village Charangam (Beerwah) at the behest of MLA concerned.

(3.) RESPONDENTS have resisted the writ petition by the medium of reply and it is specifically stated in the reply that no Veterinary Unit was established in Village Attina but one Live Stock Assistant from Gundipora, was asked to visit village Atina which is evident from annexure -A to the writ petition. Further, it is stated that the establishment of centre at Village Charangam came to be established and commissioned in terms of the Administrative instructions. Thus, writ petition merits to be dismissed.