PURNA CHANDRA SAHANI Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner.

(2.) The Petitioner in this writ petition is seeking for issuance of a writ of mandamus directing the authorities to take action against the opposite parties for their illegal and inhuman activities to save the misappropriation of national property and to enquire into the construction of Rajiv Gandhi Sewa Kendra by opposite party No. 4.

(3.) The grievance of the Petitioner in this case is that opposite party No. 4 is unauthorizedly constructing the Rajiv Gandhi Sewa Kendra under Bandhadiha Gram Panchayat without the knowledge of the villagers on the Gochar land and the work is not being properly done as per the estimation with mala fide intention to make profit fraudulently by using low quality laterite stone, low grade sand and bricks and the proportionate quantity of cement is very low and the construction is purely defective.