SHAMIM KHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The writ petitioners who claim to be elected members of the Zila Parishad, Yamuna Nagar, have filed the present writ petition under Article 226/227 of the Constitution of India for issuance of a writ in the nature of certiorari for setting aside the list of development works/projects dated 14.05.2020.

(2.) Some facts are required to be noticed.

(3.) The writ petitioners claim that Zila Parishad, Yamuna Nagar, approved a list of 40 development works (projects) in the meeting dated 10.09.2019. Thereafter, Zila Parishad received a sanction for an amount of 1,76,58,643/- as grant for carrying development works under different policies/schemes of the Government. In the meeting held on 03.12.2019, another list of different projects/development works for spending the sanctioned amount of Rs.1,76,58,643/- was finalised. It is alleged that necessary funds for the aforesaid projects (development works) were not released, forcing the writ petitioners to file a Civil Writ Petition No.4486 of 2020, decided on 18.03.2020. Operative part of the order reads as under:-