VISHNU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) With consent heard finally.

(2.) Through this petition in the nature of 'probono publico' the petitioner has alleged inaction on the part of the respondents in not making the enquiry about the alleged misappropriation of funds in the work of excavation cleaning of Kanthal river.

(3.) According to the learned Counsel for the petitioner in the aforesaid work huge amount of money has been spent whereas proportionately no work has been done as noticed.