A VENUGOPAL Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed under Section 482 of the Code of Criminal Procedure to quash the final report dated 13.05.2015 pending on the file of the learned Chief Judicial Magistrate cum Special Judge, Namakkal in C.C.No.15 of 2016.

(2.) The petitioner, Mr.A.Venugopal is arrayed as first acccused in the above said case. The final report sought to be quashed, discloses that during the five years period from 2001-2002 to 2006-2007, the centrally sponsored Scheme by name Integrated Wasteland Development Programme ( IWDP) was implemented in Kolli hills, block of Namakkal District, at a cost of Rs 3,69,54,000/-. The object of this programme is to develop waste land and promote the overall development of the area. For the said purpose, activities like contour stone wall constructions, summer ploughing, cattle ponds, supply channels improvement, percolation ponds, minor check dams, major check dams, etc., were undertaken through the District Rural Development Agency ( DRDA).

(3.) The Executive Engineer, Agricultural Engineering Department, Namakkal, was nominated as Project Implementation Agency ( PIA) by the Central Government for the successful implementation of the programme. For administering the watershed Development Programme, there will be a four member Watershed Development Team (WDT) engaged by Project Implementation Agency. At Gram Panchayat Level, there will be a Watershed Committee (WC) under the supervision and guidance of Project Implementation Agency. At the field level, the projects will be implemented by the Watershed Association (WA).