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Judgment
Ravi S. Dhavan, C.J. and R.N. Prasad, J.—This petition has been filed as a public interest litigation. The contention of the petitioner is that prosecution to be launched against the respondents so arrayed as there has been iHegal withdrawal of Government monies in the name of fake and frivolous schemes under the ''Indira Awas Yojna'' in Lakhisarai district. In paragraph 11 of the petition the petitioner submits on embezzlement, in paragraph 12 on the fake proposed works, cheating and forgery and in paragraph 19 on misappropriation of monies meant for public projects.
The contention of the petitioner is that the fact that monies have not been utilized on the projects and have been frittered away, by misappropriation or embezzlement, also requires a direction from the High Court for completion of the projects.
The entire submissions of the petitioner apparently are based upon a complaint made by one Anita Kumari to the local administration and upon a paper cuttings of the daily newspaper "Dainik Jagran". If the petitioner is so interested to protect public monies, he should have had the courage either to file a First Information Report or a criminal complaint before the Magistrate instead of coming to the High Court straightaway. A writ cannot be had for the askance.
Dismissed.