- (1.) The petition seeks issuance of a writ in the nature of certiorari quashing First Information Report bearing Case Crime No.20 of 2017, under Section 167 Indian Penal Code and Sections 7 and 8 Prevention of Corruption Act, Police Station Dostpur, District Sultanpur.
(2.) Gist of the allegations is that in Gata Sankhya 151 and 155 of village Devapur Pargana Aldemau Tahsil Kadipur District Sultanpur through which Samajwadi Expressway is being constructed, land of only the influential persons has been utilized and they have been given benefit. The plan for the road construction has been made accordingly so as to suit the influential persons. Rules have not been followed. The site plan has also not been made as per rules.
(3.) Contention of learned counsel for the petitioners is that the allegations in the First Information Report are absolutely vague. Particulars of any incident has not been given.;