RAHUL SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State.

(2.) This petition has been filed by an individual claiming himself to be a general member of the village and Post-Sdhauna, Mehnajpur, Tehsil-Lalganj, District-Azamgarh presently residing at Avadhoot Bhagwan Ram Kushth Sewa Ashram, Jalilpur, Chandauli, District-Chandauli for issuance of "a writ order or direction in the nature of mandamus commanding the respondent authorities to enquire the matter against respondent no.6 under Public Money Recovery Act and etc. Act and also recovered the money from him, which was taken under the Members of Parliament Local Area Development (M.P.L.A.D.)/M.L.A. (Member of Legislative Assembly) Scheme in accordance with law."

(3.) We requested learned counsel for the petitioner to provide us some material in the form of an Audit Report of the Comptroller and Auditor General or any other competent authority, which may have been taken as bedrock for this petition. Learned counsel for the petitioner submits that this petition has been filed on the basis of a news paper cutting published on 8/7/2020 in a vernacular news paper-'AmarUjala'.