SHARANAPPA REDDY LAKHNAPUR Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) The prayers made by the petitioner are as follows:

(2.) The petitioner claims to be a social worker and he had brought to the notice of the Deputy Commissioner, Raichur and the Anti Corruption Bureau, certain irregularities and illegalities said to have taken place in execution of certain public works like improvement of roads, drains and construction of buildings within the jurisdiction of Lingasugur Town Municipal Council in Raichur district under Nagarothan (Municipality) 3rd Phase Project.

(3.) The grievance of the petitioner is that inspite of a representation dated 11.09.2018 at Annexure-B being given to the Additional Director General of Police, Anti Corruption Bureau, no action has been taken against the persons who have indulged in such illegal activities. The learned counsel for the petitioner submits that subsequent to the representation dated 11.09.2018, another representation dated 10.07.2019 was also made seeking a direction by the competent authority to withhold the payment to the contractors.