- (1.) The petition seeks issuance of a writ in the nature of certiorari quashing First Information Report bearing Case Crime No.0160 of 2017, under Section 420, 409, 406, 467, 468 Indian Penal Code, Police Station Pasgawan, District Kheri.
(2.) Gist of the allegation in the impugned First Information Report is that an enquiry was conducted. As per the report furnished wrong allotment of house has been made in the name of certain persons under Indira Awas Scheme. Allegation is that although house had already been allotted in the name of other person from the family, second house has been allotted in the name of other family member.
(3.) The petitioner happens to be village Pradhan. The enquiry report is available on record as Annexure-5. Relevant portion of the enquiry report clearly establishes that two houses have been allotted in the same family in a number of cases.;