BHAPADIA NAVINBHAI MAYARAM Vs. WATER SHED DEVELOPMENT COMMITTEE

JUDGEMENT

(1.) THIS petition under Article 226 of the Constitution of India, in the nature of a Public Interest Litigation, has been filed by residents of Village:Bhapadi, Post:Vami-Bhapadi, Ta:Tharad, District:Banaskantha, highlighting various irregularities and illegalities in the implementation and execution of the Green Revolution Scheme, floated by the Central Government for the benefits of villagers engaged in the agricultural activities.

(2.) THE case made out by the petitioners in this petition, may be summarized as under.

(3.) IT is alleged that despite the allocation of huge funds by the Central Government for the proper implementation of the scheme, till date, neither any satisfactory, nor any significant work has been carried out in the village and false figures of expenditure have been shown on paper. It is also alleged that under the Water Shed Area Development Program, false bills and vouchers have been prepared and the amount allocated for different works has been misused by the persons concerned at the cost of the villagers, who have no idea about the scheme and are thereby deprived of the benefits of the said scheme.