- (1.) By means of this writ petition the petitioners are seeking a direction from this Court for extending the benefits of a Scheme launched by the Government of India approved by the Planning Commission for an outlay of Rs. Four Hundred Crores for the Development of Leather Sector under the Indian Leather Development Programme (ILDP) during the Ninth Five year plan out of which Rs. Two Hundred Ninety Crores was allocated for Integrated Development of Leather Sector. The said Scheme known as Tanneries Modernization Scheme (in short TMC) came to be implemented from 18.1.2000.
(2.) The grievance of the petitioners is that under the aforesaid Scheme although they were fully eligible yet vide letter dated 21.9.2001 (Anneuxre-15 to the writ petition) the implementing agency rejected the application of the petitioners on the ground that the sale deed of the land is not in the name of the Firm or the Proprietor.
(3.) The petitioners have prayed for the following reliefs: (i) to issue a writ, order or direction in the nature of mandamus commanding and directing the respondents to provide the benefit of assistance under tannery modernisation scheme to the extent of quantum of assistant as provided in the scheme; (ii) to issue a writ, order or direction in the nature of mandamus commanding and directing the respondents not to deny the assistance facilities under the Tannery Modernisation Scheme on the ground indicated in letter of respondent no.2 dated 14.8.2000 filed as Annexure 6 to the petition in view of answers given by respondent no.1 to question no.8 filed as Annexure-10 to the writ petition; (iii) to issue a writ, order or direction in the nature of certiorari quashing the operation of letter dated 21.9.2001 filed as Annexure-15 to the petition; (iv) to issue any other and further orders which this Hon'ble court may deem fit and proper in the facts and circumstances of the case and to which the petitioner is entitled in law. (v) to award cost of the writ petition to the petitioner.;