ONKAR SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS Writ Petition has been filed under Articles 226/227 of the Constitution of India for issuance of appropriate directions to the respondents.

(2.) THE brief facts of the case are that the petitioners have been authorized by the Gram Panchayat, Nadoli to file the present writ petition as public interest litigation. It was alleged that the respondents are ignoring the public interest with a view to benefit a particular area for utilizing the funds sanctioned by the Union of India under the 'Pradhan Mantri Gram Sadak Yojna', which funds are to be utilized for the purpose of construction of road from Nadoli to Purkher. It was alleged that the Govt. of India had circulated guidelines for the purpose of implementation of 'Pradhan Mantri Gram Sadak Yojna' and a sum of Rs.37.40 lac was sanctioned for the purpose of construction of a road named Nadoli to Purkher Road 0/0 to 2/0 KM. A survey was conducted but due to some vested interest, the survey was got changed and when the petitioners learnt about the same they made representations and another survey was conducted and the road was to be constructed accordingly. It was alleged that the respondents are trying to utilize the funds at different places than the one qua which the funds were sanctioned. The petitioners being aggrieved by the action of the respondents in changing the survey and are trying to utilize the funds for constructions of road at another place, they filed the present writ petition challenging the action of the respondents in changing the alignment for constructing the road.

(3.) WE have heard the learned counsel for the parties and have gone through the record of the case.