FARSUBHAI MULJIBHAI GOKLANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition filed in the public interest questions the legality of the funds distributed from the Prime Minister's National Relief Fund (hereinafter referred to as "PMNR fund" for short) for construction of a building for school run by the trust of which the respondent No.5 is the founder.

(2.) Facts of the case of the petitioner are as follows: -

(3.) Several affidavits have been filed by State authorities as well as by the other respondents. Primarily, the stand of the respondent No.5 is that the petitioner is a political personality. Petition is filed malafide to settle private scores. Necessary documents were presented before the authority for sanctioning grant. Trust has never received the grant and the amount is directly paid to the construction Company upon completion of the construction work. Amount released was Rs.21.02 lakh and allegation of disbursement of Rs.60.95 lakhs is highly exaggerated. Land on which the new building has now been constructed has been gifted to the trust by one Dalsukhram B. Thakkar. The SAN has given no objection to the fund being given to the SSVVM trurst. On behalf of SAN, affidavit dated 06.04.2010 has also been filed in which it is stated that SAN has no objection to SSVVM receiving relief for damage suffered by the school building in the earthquake.