Bombay High Court
Madhukar Ganpat Landge And Others vs The State Of Maharashtra And Others on 25 October, 2018
Author: Mangesh S. Patil
Bench: R.M.Borde, Mangesh S. Patil
1 WP.10782-18.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
1030 WRIT PETITION NO. 10782 OF 2018
MADHUKAR GANPAT LANDGE AND OTHERS
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Mr. P.B.Patil, Advocate for Petitioners
Mr. D.R.Kale, AGP for Respondent Nos.1 to 5
Mr. V.P.Patil, Advocate for Respondent No.6
...
CORAM : R.M.BORDE AND
MANGESH S. PATIL, JJ.
DATE : 25.10.2018
PER COURT :-
1. It would be open for the petitioners i.e. the agriculturists as well as the Sugar Factory to tender appropriate application to the Commissioner of Sugar setting out their grievance as raised in the instant petition. If the petitioners tender application to the Commissioner of Sugar within a period of one week from today, the Commissioner of Sugar shall take appropriate decision on consideration of all the relevant factors, as expeditiously as possible, preferably within four weeks from the date of application. The endeavour by the ::: Uploaded on - 29/10/2018 ::: Downloaded on - 01/11/2018 23:16:48 ::: 2 WP.10782-18.odt Commissioner of Sugar shall be to safeguard the interest of farmers and to ensure that the Sugar Factory is made functional during the ensuing crushing season.
2. With the directions as above, the Writ Petition is disposed of.
(MANGESH S. PATIL, J.) (R.M.BORDE, J.) ...
vmk/-
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