V.S. BOSE Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) Whether the policy of the government to provide shelter to the needy people can be stretched for allotting land to the haves of the society in their individual capacity in relaxation of the policy guidelines contained in G.O.Ms.Nos.242, 243 and 244, Revenue (Assignment-I) Department, dtd. 28/2/2005 is the question, which arises for determination in this petition filed by Shri V.S. Bose and two others as a piece of public interest litigation for striking down G.O.Ms.No.522, Revenue (ASN.V) Department, dtd. 4/5/2006. During the pendency of the writ petition, the petitioners have amended the prayer clause and have also prayed for quashing G.O.Ms.No.1424, Revenue (ASN.V) Department, dtd. 28/9/2006 vide which the earlier G.O. was amended in some aspects.

(2.) Petitioner No.1 is a retired employee of Electronic Corporation of India Limited (ECIL), Hyderabad. In the course of employment, he espoused the cause of workers for 30 years, remained office bearer of ECIL Workers Trade Union, HPCL Cherlapally Workers Union, HCL Cherlapally Workers Union and is presently President of Kapra Municipality Contract Workers Union and Alwaal Municipal Contingent Workers Union. Petitioner No.2 is a senior citizen and has been involved in various social activities enumerated in the biodata filed as Ex.P.7. He has worked in different capacities in various NGOs, the details of which are as under:

(3.) Petitioner No.2 has also published a dozen of books and articles and is a recipient of the following awards: