NABAM TAMA Vs. STATE OF A P

JUDGEMENT

(1.) Heard Mr. C. Modi, learned counsel for the petitioners. Also Mr. S. Tapin, learned Senior Government Advocate for the State respondents as well as Mr. A. Apang, learned Senior Counsel as Amicus Curiae.

(2.) The main grievance in this present PIL is that various schemes and projects have been undertaken by the Forest Department without issuance of an NIT. The 13th Finance Commission sanctioned a huge amount of money to the Government of Arunachal Pradesh for utilization by the Forest Department. While the said money amounting to Rs 81,53,36,389/- had been spent by the Forest Department, the utilization certificates for the various schemes and projects undertaken by the Forest Department had been made by the same authority who have passed the sanctioned order, though the utilization certificate should have been issued by the various Forest Divisions, which had utilized the funds.

(3.) The petitioners counsel thus prays for constitution of a Special Investigation Team (SIT), who shall make enquiry and investigate the various sanction orders and the various schemes and projects undertaken by the Forest Department in connection with the funds released by the 13th Finance Commission to the State of Arunachal Pradesh for the Forest Department therein the period from 2012-13 and 2013-14