SAWAI SINGH SODHA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard.

(2.) This writ petition seeking to espouse public cause has been filed by the petitioners making certain allegations that works under MGNREGA have not been done as per the claim of the authorities and without proper work either having been completed or fully done, various bills have been raised and public fund has been siphoned.

(3.) After going through the petition, we find that though there are allegations made in the petition, there is no prima facie material along with the petition to sustain the allegations of the petitioners.