(1.) The writ petition is filed for a Writ of Mandamus declaring the Memo No. 2001/D3/ADB/ASC/01-02/1042, dated 15.9.2001 issued by the respondent No.2 as illegal and null and void, without jurisdiction and contrary to the proceedings issued by the respondent No.1 in D.O. Lr. No.503/T2/201, dated 5.9.2001 and also the provisions of the Municipality Act and direct the respondents 2 and 3 to consult with the Bhainsa Municipality to formulate the proposals for additional grants for drinking water works and to pass such suitable orders.
(2.) Though the respective pleadings of the parties are lengthy and elaborate, the short question that is raised by the writ petitioner is the interference of the State Government in the affairs of the Municipality in spending the amounts which had been allotted to the concerned Municipality.
(3.) The facts in brief which will be essential for the purpose of disposal of this writ petition are as follows: