KAILASH DHAKAD Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition has been filed by the petitioner under Article 226 of the Constitution of India, seeking the following reliefs:-

(2.) The case of the petitioner is that he happens to be the husband of Kanyabai, who is the Deputy Sarpanch of Gram Panchayat Thadod, whereas, the respondent No.6 Manjubai has taken charge of the Sarpanch of the said Gram Panchayat. It is alleged against Manjubai that she has fabricated certain fake bills in connivance of her supporters and son Vishal Kumar, and got government money to the tune of Rs.4.00 lakh transferred in the account of her son Vishal, on the pretext of development of village and towards purchase of tube-well motor, garbage collection truck etc. The grievance of the petitioner is that in respect of the aforesaid illegalities and fraud committed by the respondent No.5, he has also lodged various complaints to the Police and the other authorities of the State, including the Chief-Executive Officer and the Collector, Neemuch, but no action has been taken by the respondents/State. Thus, the aforesaid reliefs have been sought in this petition.

(3.) Counsel for the respondent/State, on the other hand, has opposed the prayer and it is submitted that no case for interference is made out, as the petitioner is apparently having a political rivalry with the respondent No.6 and thus, the petition appears motivated.