MODUGU MAISAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present public interest litigation has been filed by the petitioner stating that the Government of Telangana has issued G.O.Rt.No.661, dated 01.09.2018 sanctioning an amount of Rs.2,500.00 lakhs @ Rs.500.00 lakhs per Mandal for formation of internal C.C. roads in five Mandals of Sathupalli Assembly Constituency, Khammam District under the Special Development Fund for Welfare and Development Activities for the year 2018-19.

(2.) The petitioner 's contention is that he is a Member of Scheduled Caste and the action of the State Government in sanctioning the fund for construction of roads would not come within the aims and objectives contemplated in the Telangana State Scheduled Castes and Scheduled Tribes Special Development Fund Act, 2017. It is further contended that the entire exercise of allocation of funds under the SC, ST Special Development Fund is without proper yardstick and the same is being misutilized, as roads are being constructed in five Mandals. It has also been stated that the fund has been sanctioned to five Mandals and the villagers of other villages are being discriminated for political gains and other grounds have also been raised by the petitioner.

(3.) The State Government has filed a detailed counter in the matter and the stand of the State Government is that they have certainly sanctioned Rs.2,500.00 lakhs @ Rs.500.00 lakhs per Mandal for five Mandals of Sathupally Assembly Constituency keeping in view the statutory provisions as contained in the Telangana State Scheduled Caste, Scheduled Tribe Special Development Fund Act, 2017 by following the general procedure in respect of sanction of funds under Special Development Fund for Welfare and Development Activities. The salient features under the Special Development Fund for Welfare and Development Activities and the process of sanction is as under: