BALAKRISHNA SANDHA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned Addl. Government Advocate.

(2.) This writ petition, in the nature of Public Interest Litigation, has been filed challenging the action of the statutory authorities in not identifying and preparing the proper list of B.P.L. beneficiaries following the guidelines and scheme in that regard for which the innocent poor beneficiaries are being deprived from their rights.

(3.) The present petitioners are the residents under the Titilagarh Block in the district of Bolangir.