MEENKETAN VISHWAKARMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The counsel appearing for the petitioner submits that the State Government have floated Rajiv Gandhi Gramin Bhumihin Krishi Majdoor Nyay Yojna (in short, the Scheme) financial year 2021-22. As per Clause 4, the petitioner comes within the category of the landless person. At the time of survey conducted by the government officials with the help of the Village Panchayayat, arbitrarily name of the petitioner was not included in the list of landless persons and thereby he was deprived of the beneficial scheme of the State Govt.

(2.) Petitioner, aggrieved by the act of non inclusion of his name in the survey list, submitted a representation before the Collector who is the authorized person/agency at district level under the scheme on 14/2/2022, but till date the representation of the petitioner was not considered and decided.

(3.) The counsel for the petitioner at this stage submits that the grievance of the petitioner will be redressed if a direction is issued to the Collector to consider and decide the representation expeditiously.