MANISH CHAUDHARY Vs. MUNICIPAL CORPORATION DEWAS

JUDGEMENT

(1.) - With the consent of parties, petition is heard finally at admission stage itself.

(2.) The petitioner being a Social Activist and the President of Youth Congress approached this High Court by way of present Public Interest Litigation challenging the action of respondent No.1 by which the work of Sewerage System or Sewerage Treatment Plant under the JNNURM in Dewas city has been awarded to the respondent Nos.4 and 5 and also alleging the diversion of the funds to some other work.

(3.) The Government of India, Ministry of Urban Development has framed the guidelines for Urban Infrastructure Development Scheme for Small and Medium Town (UIDSMMT) with the object to improve infrastructure facility and help create durable public assets and quality oriented services in cities and towns. This scheme will apply to all cities and towns as per 2001 census covered under the Jawaharlal Nehru National Urban Rural Mission (JNNURM). In light of the above scheme/guidelines, the Central Government, vide letter dated 19.02.2014, sanctioned additional central assistance for new project in which the sewerage project was sent for Ujjain city. The Central Government Assistance Committee of the Central Government has sanctioned Rs.11250.02 lac, out of which, the first instalment of Rs.5625.01 lac was sanctioned and received by the State Government. Under the aforesaid head, after receiving the instalment by the nodal agency i.e. the Department of Urban Administration and Development, State of M.P. vide letter dated 04.03.2014 and 19.06.2014 released the sanctioned amount to the Municipal Corporation, Dewas for implementing the same in the sewerage project.