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High CourtsDivision Bench(2005) 08 AP CK 0037

M. Adinarayana and Others vs General Manager, State Bank of India and Others

Andhra Pradesh High Court · Decided on 22 August 2005 · Citation: (2006) 1 ALD 248 : (2006) 1 ALT 561

HON’BLE JUDGES
Bilal Nazki, Acting C.J. · G. Chandraiah, J
RESULT
Dismissed
CASE NUMBER
Writ Petition No. 15523 of 2005

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Judgment

4 paragraphs · 181 words

Bilal Nazki, A.C.J.

1.

This writ petition is filed by four persons, who claim to be the depositors of State Bank of India, M. Seetharamapuram Branch. They are aggrieved of the action of the respondents in shifting the branch of the Bank from M. Seetharamapuram, Vangara Mandal, Srikakulam District to Vangara Village, Srikakulam District. The distance between the existing branch and the proposed branch is 3 1/2 kilometers. The case of the petitioners is that it is difficult for them to take heavy cash for a distance of 3 1/2 kilometers and the branch had about 1500 to 2000 customers.

2.

Learned Counsel appearing for the Bank submits that in the interest of the Bank, two branches were merged and therefore, for administrative reasons, the branch had to be shifted.

3.

We do not find any ground to interfere with the matter, as the Bank itself knows the best where to locate a branch and where not to locate a branch. In these circumstances, the writ petition is liable to be dismissed and is accordingly dismissed. No order as to costs.