Telangana High Court
Jangiti Naresh vs The State Of Telangana, And 11 Others on 27 December, 2021
Author: Satish Chandra Sharma
Bench: Satish Chandra Sharma, N.Tukaramji
THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
AND
THE HON'BLE SRI JUSTICE N. TUKARAMJI
WRIT PETITION (PIL) No.185 of 2021
ORDER:(Per the Hon'ble the Chief Justice Satish Chandra Sharma) The petitioner before this Court has filed the present public interest litigation alleging misappropriation by certain public servants, including Sarpanch and Ex-Sarpanch.
Learned counsel for the State Government has stated before this Court that action has already been initiated against the Sarpanch in the matter. Otherwise also, there is a complete mechanism provided under the Telangana Panchayat Raj Act, 2018, in case of all such allegations and the Telangana Lokayukta Act, 1983, also provides for a complaint against public servants to be looked into by the Lokayukta Establishment.
In the considered opinion of this Court, as the petitioner is having a remedy under the Telangana Panchayat Raj Act as well as the Telangana Lokayukta Act, no case for interference is made out in the matter. The petitioner shall be free to take recourse to the remedies available under the law. The admission is declined.
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The writ petition is accordingly dismissed. The miscellaneous applications pending, if any, shall stand closed. There shall be no order as to costs.
___________________________ SATISH CHANDRA SHARMA, CJ ___________________________ N. TUKARAMJI, J 27.12.2021 vs