NAGENDRA KUMAR SINGHA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Several Petitioners have joined together in the present batch of writ petitions seeking direction that the projects under the intervention 'Ama Odisha Nabin Odisha' (?? ????? ???? ?????)should be selected and executed by the local elected body of the Gram Panchayat. All the writ petitions having common prayer are heard together and disposed of by this common judgment.

(2.) The Petitioners are mostly the Sarapanch / Ward Members of different Gram Panchayats in the State of Odisha.

(3.) The intervention (Scheme) 'Ama Odisha Nabin Odisha' has been introduced vide Resolution No.14574/PR&DW dtd. 11/7/2023 by Government of Odisha aiming implementation of various social, cultural and developmental projects in the Gram Panchayats by augmenting rural infrastructure in order to achieve accelerated growth as well as to preserve the rich cultural heritage of Odisha. The intervention aims at creation of amenities for protection and preservation of Jagannath culture and places of worship. The Scheme further aims at empowering the villagers with internet facilities, sports infrastructure, smart schools, training hubs for SHG and youth, banking and digital connectivity. The basic features of the Scheme includes taking up construction of new projects which are contribute to the overall development of the community and well-being of the general public for which funds are not available otherwise. The admissibility, selection of projects, approving authority, sanction and release of funds, executing agency and transparency in the Scheme are as follows: