P.S. BARASKAR Vs. DIRECTOR, DEPARTMENT OF WASTELANDS DEVELOPMENTS, MINISTRY OF RURAL AREA AND EMPLOYMENT,NEW DELHI

JUDGEMENT

(1.) By this petition under Articles 226 and 227 of the Constitution of India the petitioner is seeking following reliefs:-

(2.) The Department of Wastelands Development, Ministry of Rural Areas and Employment, New Delhi (hereinafter referred to as the 'first respondent') promulgated a scheme namely "Central Sector Investment Promotional Scheme for Development of Non-forest Wastelands" and for this purpose constituted the National Wasteland Development Board of Department. The Scheme has been annexed as Annexure P/1.

(3.) Further the case of the petitioner is that the aforesaid Scheme provides for making available by way of Central Assistance promotional grant/promotional subsidy to the extent of Rs. 25, 00,000/- or 25% of the total cost of the project, whichever is less. The Scheme would be sanctioned on the basis of its techno-economic feasibility and its financial viability affirmed by financial Institutions/Banks.