P RANGARAJU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) ONE P.Rangaraju, a resident of Nallurvayal, Boluvampatti, Alandurai (via) Coimbatore District, has filed the above Public Interest Litigation, seeking to issue a writ of declaration to declare the sanction given by respondents 1 to 3 to establish a Police Station within the precinct of the 4th respondent institute with its financial aid as null and void.

(2.) IN the affidavit, the petitioner has stated that Nallurvayal village is predominantly inhabited by poor and illiterate Adivasi families. After securing lands in and around the nearby villages, the fourth respondent started various educational INstitutions. Nallurvayal, where the fourth respondent has formed Karunya Nagar, is a peace prevailing village and the same being very backward in economic status, opening up of a police station is not warranted. It is also stated that though several other important INstitutions are located in and around Coimbatore City, the Government has not taken any step for location of police station either within or near the vicinity of those INstitutions. It is also the grievance of the petitioner that the 4th respondent is propagating Christianity. Though the petitioner has made a representation for removal of the name board, viz., 'Karunya Nagar Post Office, no action was taken by respondents-1 to 3, hence, the present Writ Petition.

(3.) IT is seen that, pursuant to the report submitted by the D.G.P. and the Committee headed by the District Collector after proper order by the Government, the police station was opened on 02.09.1995. After opening of the police station, no untoward incident was brought to the notice of this Court that too at the instance of the 4th respondent/Institution. The apprehension that the Police Station was only for the benefit of the fourth respondent is misconceived particularly in the light of the reasons stated in the Government Order as well as the information furnished in the counter affidavit.