UMESH KUMAR.K Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner seeks to suggest in this petition that in accordance with the declaration made by the Hon'ble Minister for Social Welfare, Government of Karnataka, a sum of rupees ten crores came to be granted for the social welfare of the Scheduled Tribe people of Chikkamagalur District; and that later on, the authorities concerned prepared a working plan dated 25.04.2017 for spending this amount on proportionate basis for different projects. The petitioner seeks to allege that contrary to such a working plan, the Deputy Commissioner, -3- Chikkamagalur and the Program Co-ordinator, Tribal Development Program, Chikkamagalur District, have made a new action plan, whereby 80% of the sanctioned amount is allocated only for concrete roads and only a meager amount is allocated for drainage, drinking water and construction of bridges; and no amount is allocated for solar lights, water purifier units, leveling of land and construction of houses.

(2.) It is noticed from the submissions made in the petition that the respondents have already allocated the work in question and now the contractor is making preparations to execute the same.

(3.) Having heard learned counsel for the petitioner and having perused the material placed on record, we are not persuaded to entertain the present matter in PIL jurisdiction.