RAHIM UDDIN LASKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri M.H. Laskar, learned counsel for the petitioners. Also heard Shri M. Nath, learned Standing Counsel, Panchayat & Rural Development Department appearing on behalf of the respondent nos. 1, 2 and 4. Ms. M.D. Bora, learned Standing Counsel for the respondent nos. 3 and Shri R. Borpujari, learned Standing Counsel, Finance Department for the respondent no. 4.

(2.) The petitioners who are 42 in numbers have approached this Court with a common cause of action for release of the financial assistance meant for them under a scheme formulated by the State. As per the said scheme published by notification dated 30.10.2015, the State Government had accorded an approval to the guideline named "CM's Special Scheme Financial Assistance Available for construction of one lakh twenty six thousands dwelling houses for homeless people @ Rs. 25,000/- each (800 nos. of beneficiaries from general category and 200 nos. from minority community for the year 2015-2016." Under the aforesaid scheme for 126 Nos. of Assembly Constituency in the State of Assam the aforesaid financial assistance was to be given to homeless BPL people.

(3.) It is the case of the petitioners that they were amongst the selected beneficiaries in the No. 10 Sonai Constituency in the District of Cachar along with others. However, at the time of disbursement / release of amount under the scheme, the petitioner along with few others could not get the benefit of the same due to certain discrepancies in their bank accounts and accordingly the petitioners were notified of the same. Accordingly, the petitioners had submitted their corrected bank details and were awaiting release/disbursement of the amount in question. In the meantime the General Election for the year 2016 was held which led to an impasse. The approach of the petitioners having failed to yield any response, the instant writ petition has been filed.