SUDHIR KHIMTA Vs. UNION OF INDIA

JUDGEMENT

(1.) These petitions, involving common question of fact and law required to be appreciated for adjudication of these petitions, are being decided by this common judgment.

(2.) Respondent No. 2 National Horticulture Board (herein after referred to NHB) has been set up by the Government of India in 1984 as an autonomous society under the Societies Registration Act 1860, which implements programmes as sub-scheme of Mission for Integrated Development of Horticulture (MIDH) and has formulated various schemes with aims and objectives of development and promotion of horticulture, popularization of new technologies/tools/techniques in horticulture, assistance to the horticulture, transfer of technology and carrying out studies and surveys to identify constraints and develop short and long term strategies for systematic development of horticulture and providing technical services including advisory and consultancy services in order to propagate commercial horticulture.

(3.) Pattern of assistance provided by NHB is credit linked back-ended subsidy @ 35% of the total project cost limited to 50.75 lakh per project in general area and @ 50% of project cost limited to 72.50 lakh per project in NE, region Hilly and Scheduled areas.