LALLU PRASAD LODHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard through Video Conferencing. This writ petition has been filed as a pro-bono-publico/Public Interest Litigation by the petitioner Lallu Prasad Lodhi who claims to be a public spirited person. He was earlier the Councillor at Municipal Council, Sirmour. The allegation in this writ petition is that the respondent No.4 misappropriated/defalcated the public money of the Municipal Council, Sirmour to the tune of Rs.13 lacs. When the Municipal Council sought to proceed against him, he submitted a reply to the notice on 12.12.2019 wherein he admitted having embezzled the aforesaid amount under the 'Pradhan Mantri

(2.) Awas Yojana' and gave undertaking to refund the same but till date he has not deposited the said amount nor have the respondents No.2 and 3 taken any action against him to recover the said amount which infact is a public money.

(3.) Having regards to the aforesaid facts but without expressing any opinion on the merits of the writ petition, we set the petitioner at liberty to approach the Sub-Divisional Officer (Revenue) Sirmour-cum-Administrator, Municipal Council, Sirmour, District Rewa, by way of representation, who shall do the needful as warranted under the law.