NANDA DULAL ROY Vs. STATE AND ORS.

JUDGEMENT

(1.) This is an application filed under Article 226 of the Constitution of India alleging irregularities at the instance of the Chairman, Birnagar Municipality in implementation of the scheme for construction of dwelling house under Pradhan Mantri Awas Yojona.

(2.) Having heard the learned Counsel appearing for the respective parties as also after considering the fact and circumstances of this case, I find that according to the petitioner he is one of the elected Councillors of the above Municipality. According to him, instead of handing over the allotted money to the beneficiaries, a contractor for construction of the above building has been engaged. No particulars in details with regard to the names, plots of land allotted to them and the particulars of the contractor has furnished in this writ application.

(3.) The next grievance of the petitioner is this the measurement of the dwelling house has been reduced at the instance of the Chairman, respondent Municipality from 350 Sq.ft. to 300 Sq.ft. This Court is not in a position to ascertain the authenticity of this allegation in view of the fact that no particulars of lands have been mentioned in this writ application.