VIKRAM SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner has filed the present petition challenging the order darted 13/09/2018, passed by the respondent No.2, whereby, the appeal preferred by the petitioner has been dismissed and the impugned order passed by the respondent No.4 dated 7/10/2017 has been confirmed.

(2.) One Sampatbai, resident of Girvar submitted complaint in Jan Sunvai wherein it was stated that the complainant is filing applications for taking the benefit of Indira Awas Yojna from last five years, but the benefit of the scheme has not been extended to her, but has extended to one Lakhansingh inspite of the fact that Lakhansingh is having a constructed house.

(3.) The S.D.O. Revenue, Shajapur vide order dated 24/12/2016 directed the C.E.O. Of the Janpad Panchayat, Shajapur to investigate the matter and submit the enquiry report. The C.E.O. Submitted the enquiry report to the S.D.O., wherein it was contended that the enquiry was conducted by Assistant Development Officer of Janpad Panchayat and it was found that the petitioner being Sarpanch had extended the benefit to the respondent no.6 against the rules and in the report it was recommended to initiate the proceeding against the petitioner under Section 40 of the Panchayat Raj Adhiniyam ( in short ... "the Adhiniyam") and at the same time it was also recommended to recover the amount of Rs.70,000/- from respondent no.6.