R.K.PREMJIT SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) The prayers in PIL No.2 of 2017 are as follows:-

(2.) The PIL has been filed for a mandamus to direct the respondents to stop misuse, misappropriation and mismanagement of subsidised essential commodities/items sanctioned under National Food Security Act, 2013 ( NFSA 2013) and to properly implement the various schemes by the Department of Consumer Affairs, Food and Public Distribution, Government of Manipur.

(3.) This PIL has been filed on the basis of certain information received by the petitioner under Right to Information Act and also based on investigation/inquiry which is reflected in some newspaper reports. It is also pleaded that the distribution is not being properly maintained as per the various schemes and the eligibility, classification and category of families eligible for the distribution of essential commodities under the Above Poverty Line (APL), Below Poverty Line (BPL), Antyodaya Anna Yojana (AAY). It is pleaded that there is a large scale violation of the various schemes and therefore, an enquiry by Central Bureau of Investigation also is to be conducted.