ZENTILO Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. T. Koza, Mr. Ashipri Zho, Mr. A. Zhimomi, Mr. Yangerwati, Mr. N.K. Luikham and Mr. L.I. Sema, learned counsel for the petitioners. Also heard Mr. L.S. Jamir, learned Addl. Sr. Govt. Advocate on behalf of the respondents.

(2.) All these cases are taken up together as they relates to the funds alloted to the respective District Planning and Development Boards (for short DPDB) in the concerned Districts and therefore the same questions of facts and law are to be decided.

(3.) Briefly stated the case is that the State Govt. in the Department of Planning and coordination introduced the District Plan Fund (DPF for short). Under this scheme, in every financial year funds are allocated to the District Planning and Development Board (DPDB) for utilisation in the Assembly Constituencies falling within the District. The proposals for allotment of funds are to be made by the DPDB to the state Planning Board and after the approval of the State Planning Board is obtained, the work orders are issued to the beneficiaries. The execution of the works is monitored by DPDB and the works are to be supervised by the Implementing Committee appointed in every District and after completion of the works the Implementing Committee shall submit its report by issuing formal completion certificate.