JASWINDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The National Horticulture Board [NHB] (respondent No.3) initiated various certain Credit Linked Capital Investment Subsidy Schemes to encourage private investment in specified activities, areas and technology in relation to horticulture activities, and one such scheme framed by it is -Scheme-I: Development of Commercial Horticulture through Production and Post Harvest Management of Horticulture Crops-.

(2.) Annexure P-1 contains the General Guidelines for availing the subsidy under the said Scheme by farmers and other interested in horticulture.

(3.) Petitioner, who is a farmer, came to know about the said Scheme and decided to set up a project of -Rose Cultivation under Poly/net house- on his land admeasuring 8000 sq. mtrs. under the said Scheme.