BAL RAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The District Magistrate, Additional District Magistrate and concerned Sub-Divisional Officer are present in court. They are given two months' time to explore and work out, if accepted, the formation of a reasonable number of co-operative societies in respect of some 4000 bonded labourers, now freed, as a step in aid for their rehabilitation. We have suggested to the Additional District Magistrate, who would be more in charge of the scheme than the District Magistrate on account of his other business, that immediate steps be taken to form the co-operative societies, allocate the land, locate the homestead for raising new residential accommodation near about the land to be allotted so that the rehabilitated persons would have a sense of satisfaction. The petitionsare directed to be re-listed on 20/12/1991 when the Additional district Magistrate has undertaken to be personally present to brief the counsel and answer questions of the court. The matters may be listed before a bench of which Mr. Justice Kuldip Singh is a member.

(2.) Notice of contempt is discharged. It is open to the Additional District Magistrate to take assistance of the Commissioners who had been appointed by this court in this activity as indicated in our order.