SOCIETY FOR SOCIAL ACTION Vs. STATE OF MIZORAM

JUDGEMENT

(1.) This Public Interest Litigation (for short 'PIL') was initiated against the ailleged mis- utiUsation of the funds received by the State of Mizoram for implementation of the Schemes sponsored by the Central Governmeent under Pradhan Mantri Gram Sadak Yojana (for short 'PMGSY') for the State of Mizoram during the period 2000-2005.

(2.) We have heard Mr. C. Lalramzauva, learned Counsel appearing on behalf of the Petitioner-society, Mr. Nelson Sailo, learned Addl. Advocate General, Mizoram appearing for the State Respondents 1 to 4 and Mr. M. Zothankhuma, learned Counsel appearing for some of the private Respondents.

(3.) The Petitioner herein, namely Society for Social Action, is a society registered under Societies Registration Act and the aims and objects of the society are (i) to mould and create a just society by fighting against corruptions, nepotism and favouritism in public life; (ii) to create awareness and to sensitize all citizens against all corrupt practices in public life; (iii) to nurture, develop and promote socio-economic justice; (iv) to maintain and protect Universal Declaration of Human Rights and to fight against all forms of social indignity, oppression and injustice and (v) to work together in close partnership with other societies and individuals having similar aims and objectives.