SHIVA PRASAD SAMANTARAY Vs. STATE OF ORISSA

JUDGEMENT

(1.) This writ petition has been filed by the petitioners in the guise of Public Interest Litigation with a prayer to direct the Additional Director of C.B.I. Bhubaneswar, O.P.8 to make an inquiry regarding illegal sanction of benefits under Indira Abas Yojana Scheme deviating the prescribed guidelines and also selecting such persons, who are not eligible for getting such benefits by including the names of such ineligible persons in the 'Below Poverty Line' (B. P. L.) list. The petitioners have further alleged that such list has been prepared without proper inquiry and to favour certain persons and such persons have also been allowed to construct Indira Abas Houses over the Government land in Paradeepgarh Gram Panchayat in the District of Jagatsinghpur.

(2.) According to the learned counsel for the petitioner, the action of the Project Director (D. P.) of District Rural Development Agency (DRDA), Jagatsinghpur, O.P. 5 is not free from doubt and more particularly he is a party to all the irregularities committed in Paradeepgarh Gram Panchayat regarding grant of such benefits under the said Scheme.

(3.) A counter-affidavit has been filed on behalf of the Collector. Jagatsinghpur through the Block. Development Officer, Kujang Block, O.P. 6 denying all such allegations.