RAICH LASKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Affidavit of service filed by the petitioner is taken on record.

(2.) The grievance raised by the petitioner in this public interest litigation is in respect of misappropriation of Government funds allocated for Pradhan Mantri Awas Yojona by the respondent No.5 who is the facilitator of Awas Yojona.

(3.) It is submitted by learned counsel for the petitioner that the funds have been released even to dead persons and to those who have not raised any construction. He has pointed out that the petitioner has already filed a representation dtd. 29/10/2021 to the respondent No.2, District Magistrate, South 24 Parganas, but no action on the said representation has been taken till now.