CAUVERY SENE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition has been filed as public interest litigation seeking for the following reliefs:

(2.) Heard the learned counsel appearing for the parties and also perused the material available on record.

(3.) Facts leading to filing of this writ petition narrated in brief are, during the year 2009-2010, the respondents had supplied Nagpur Mandarin saplings to the farmers of Kodagu and other adjacent Districts, where orange is grown, instead of Coorg Mandarin saplings which was grown in this region for the last several decades. It is the case of the petitioners that because of the same, the farmers had to suffer and their crop had failed which had resulted in financial loss to them. It is the case of the petitioners that the respondents without obtaining any expert's opinion had experimented by supplying Nagpur Mandarin saplings and inspite of protests from the farmers' community, respondent No.5 continued to distribute the Nagpur Mandarin saplings and it is under these circumstances, the present writ petition was filed.