AMIT KUMAR DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The allegation in the present petition is in respect of the defalcation of funds of Pradhan Mantri Awaas Yojana as also the MGNREGS and it has been submitted by the counsel for the petitioners that the funds have not only been misappropriated but even the payments have been shown to those who are dead or those who are in custody. He has submitted that the petitioners have already filed the detailed representation dated 22nd of November, 2021 before the District Magistrate, Purba Medinipur but so far no action has been taken.

(2.) Learned counsel for the State fairly submits that there is no objection in considering the petitioners' representation within a time bound period.

(3.) Hence, we dispose of the present petition by directing the respondent no.2/District Magistrate, Purba Medinipur to duly consider the petitioners' representation in accordance with law and conduct enquiry after giving opportunity of hearing to all the concerned parties and take an appropriate decision in accordance with law as expeditiously as possible preferably within a period of three months from the date of receipt of a certified copy of this order.