PEOPLES RIGHT TO INFORMATION AND DEVELOPMENT IMPLEMENTING SOCIETY OF MIZORAM Vs. STATE OF MIZORAM AND ORS.

JUDGEMENT

(1.) HEARD the petitioner and the respondents.

(2.) THE case of the petitioner is that two hydel projects in the state of Mizoram were proposed to be commissioned and in the construction of the said projects heavy amounts have been spent. The projects were not even commissioned and there are allegations made that crores of rupees have been misappropriated by the engineers and officials who carried out the project works.

(3.) THE petitioner relies on the enquiry report of the Superintendent of Police(SP) of the anti -corruption bureau(ACB) dated 11th August, 2009. It is said that the first report was prepared by the SP, ACB based on the enquiries conducted by the Inspector, ACB stating that the allegations of misappropriation of funds in the project work is prima facie established and has named nine officials working in the project as responsible for the misappropriation.