V.ARUNACHALAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Petitioner, a resident of Thathanthiruvasal village, residing within the limit of Karapadigai South Panchayat, has filed this instant writ petition, praying for a direction to the District Collector, Nagapattinam District, the 3rd respondent herein, to take appropriate actions to ensure that the objects of welfare schemes viz Indra Awaas Yojana (IAY) Prime Minister Awass Yojana (PMAY) Green Houses in respect of the welfare schemes implemented in the Karapidagai South Panchayat to reach the needy and poor people.

(2.) Petitioner has submitted that from 2010 to 2017 onwards various schemes were introduced by the Government for construction of concrete houses, under Indra Awaas Yojana (IAY), Prime Minister Awass Yojana(PMAY), Green Houses Scheme, replacing small huts. The officials of the respondents prepared a list of beneficiaries, by obtaining some basic documents such as patta, ration cards Aadhar cards etc., to show their proof of their holdings. By the abovesaid schemes a sum of Rs.1,00,000/- to Rs.1,20,000/- was spent for each house. The said amounts were disbursed by the Block Development Officer, Village Panchayat, Keelaiyur Panchayat Union; the Manager, Keelaiyur Panchayat Union Keelaiyur; the Oversear, Keelaiyur Panchayat Union Keelaiyur, the respondents 6 to 8 herein, on the identification and recommendation of Mr.Panneerselvam, Former President Karapidagai South Panchayat, Nagapattinam District, the 9th respondent herein.

(3.) Petitioner has further submitted that there were irregularities in implementation of the housing scheme, and the petitioner has made several representations to the District Collector, Nagapattinam District, the 3rd respondent herein, and other respondents, through various representations explaining the irregularities committed. Since there was no reply, the petitioner sought for details under Right to Information Act, 2005 about the details of the beneficiaries, amount spent and period of time for construction of the houses. Upon perusal of the records furnished under RTI Act, 2005, it is seen that 23 persons have been shown as beneficiaries, under the various schemes and the amount spent to each beneficiary. Petitioner was shocked to see the list that as no such houses were built and no amount has been received by them, as alleged.