AKHAND PRATAP SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition filed in shape of Public Interest Litigation raises the public cause of failure of proper implementation of "Swachh Bharat Mission" rural scheme pertaining to construction of toilets in villages by alleging that there is rampant corruption in the process of implementation of the scheme as a result of which there is a yawning gap between the target set and the target achieved under the said scheme. With this factual background, following prayer is made:

(2.) It is further submitted that representations Annexure P-3 and Annexure P-4 raising the same grievance have been preferred respectively to the Chief Executive Officer, Zila Panchayat, Bhind (M.P.) and the Collector, District Bhind (M.P.) but to no avail.

(3.) Looking to the nature of the dispute involved, it would be appropriate that the authorities before whom petitioner has raised his grievance should first consider the same.