PRAKASH AGRICULTURE INDUSTRIES Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application under Article 226 of the Constitution of India by which the writ petitioner is praying for the following relief;

(2.) Rashtriya Krishi Vikas Yojna, for short, RKVY, and the Assam Agricultural Competitiveness Project, for short, AACP, are amongst the various schemes launched by the Central and the State Government to improve the growth of the agricultural sector and also for the welfare of the farmers. The aforementioned two schemes are envisioned to help and facilitate the farmers of Assam to irrigate their fields in the dry season by procurement of pumps and other farm equipments from a set of pre-selected products of different brands according to their choice. In the RKVY scheme, the farmers are entitled to a subsidy of 60 %, offered by the State of Assam, meaning thereby the farmers have to pay only 40 % of the price of the products. AACP is a world Bank funded scheme and in that scheme, subsidy, to the tune of 50 % is given to the farmers.

(3.) In order to carry forward the scheme and to achieve the desired goal of AACP, a Notification dated 04.03.2005 was issued by the Secretary to the Government of Assam, Agriculture Department constituting a Technical Committee with the members as mentioned therein for advising on the technical issues relating to procurement of farm mechanization and irrigation component under AACP. However, over the period of time, the purview of the Technical Committee has been extended to other schemes as well including RKVY scheme.