PRESIDENT, Z.B.70, MADHANAM PRIMARY AGRICULTURAL, CO-OPERATIVE CREDIT SOCIETY Vs. STATE INFORMATION COMMISSIONER

JUDGEMENT

(1.) This Writ Petition has been filed challenging the impugned order dtd. 4/5/2022 passed by the 1st respondent in S.A.No.6082/A/2022.

(2.) The brief facts of the case of the petitioner are as follows :

(3.) The 4th respondent has filed a counter affidavit, wherein, it is stated that the 4th respondent is a member of the Co-operative Society for last several years and there are serious allegations raised by various members of the Society against the society administration on allotting the crop loan, jewel loan etc. to the specific persons, who is related with them, based on the forged documents to get waiver from the Government. In the year 2021, the Government of Tamil Nadu implemented many Loan Waiver Schemes to the benefit of deprived Sec. of the society but due to the corrupt practice of some authorities, considerable portion of the funds went into the pockets of riches and non eligible persons. The Government of Tamil Nadu provides 4% interest incentive in addition to the Government of India's 3% interest incentive to the farmers who repay the crop loan on or before the due date. The Government of Tamil Nadu provides 2% interest subsidy to the Co-operatives over and above the interest subvention received from the Government of India for the disbursement of crop loans done out of their own funds. In the financial year 2021-22, the total crop loan disbursement to the farmers via the Cooperative Societies are Rs.10,292.00 crores which is disbursed to 14,84,052 farmers across the State. The purpose of the implementation of these schemes is only to the benefit the poor farmers but most of the times these funds are end up with the wrong hands.