Gama Khan vs State of Punjab and Others

Ranjan Gogoi, C.J.—This writ petition entertained as a PIL seeks a direction from the Court for appropriate action in law against the Respondents No. 5 to 8 for alleged misappropriation of the Panchayat funds.

Going through the averments made in the writ petition, we find that apart from the allegation that the land has been leased out for a brick kiln at a low rate, all the other allegations are omnibus and vague. No specific details in the regard are given. In support of the relief sought, the Petitioner has relied upon the order dated 9.7.2009 (Annexure P4) passed by the State Information Commissioner, Punjab, whereby the said authority had directed the lodging of an FIR in the matter. The order (Annexure P4) passed by the State Information Commissioner, Punjab, was on the basis of the application filed by the Petitioner seeking information from the PIO of the office of the Block Development and Panchayat Officer, Amloh. The State Information Commissioner, instead of adjudicating the question that arose, had directed filing of the FIR. Keeping in view the jurisdiction of the said authority vested by law, we do not see how the order (Annexure P4) can be made a basis for a direction of this Court for the registration of an FIR against the Respondents.

In the light of the above, we find that this PIL is wholly without any merit and substance. It is accordingly dismissed. No costs.