BALA LAXMI RANGU Vs. STATE

JUDGEMENT

(1.) The petitioners claiming themselves to be social workers have filed this writ petition by way of Public Interest Litigation being aggrieved by creation of new districts in the State of Telangana. The petitioner 's contention is that the formation of new districts is contrary to the statutory provisions as contained in the Telangana Districts (Formation) Act, 1974 and the Telangana Districts (Formation) Rules, 2016.

(2.) Sec. 3 of the Telangana Districts (Formation) Act, 1974 reads as under:-

(3.) The aforesaid statutory provision of law empowers the State Government to create new district, revenue division or mandal by uniting two or more districts, by increasing the area of any district, by diminishing the area of any district or even change the boundaries of the district, revenue division or mandal. The petitioners have prayed for quashment of G.O.Ms.No.240, Revenue (DA-CMRF) Department, dtd. 11/10/2016. The petitioners ' grievance is that the representations from the public at large have not been looked into and the petitioners want quashment of the G.O.Ms.No.240, dtd. 11/10/2016.