MAQSOOD Vs. COMMISSIONER FOR CANE DEVELOPMENT

JUDGEMENT

(1.) ALL these writ petitions have been filed by farmers who had supplied sugarcane to the 3rd respondent-Sahakari Sakkare Karkhane at Bhusnoor, aland Taluk, Gulbarga District, with a complaint that they had supplied sugarcane several years ago and they had not been paid the full price of the sugarcane supplied by them to the factory.

(2.) PETITIONERS' request for making payment, having fallen on deaf ears and even the 1st and 2nd respondents-authorities, who could have ensured that the price of the sugarcane not paid by the factory could have been realized and paid to the farmers under the provisions of the Sugarcane (Control) Order, 1966, having not taken suitable action for the same, the petitioners have approached this Court, for issue of suitable directions to the 1st and 2nd respondents-the Commissioner for Cane Development and the Director of sugar, and the Deputy Commissioner, Gulbarga District, Gulbarga, respectively for taking steps for realization of the amount from the factory and for payment of the same to the fanners.

(3.) THIS Court had earlier directed the 1 st and 2nd respondents to ensure that suitable steps should be taken in this regard, as per the interim orders dated 21-7-2003 and 1-9-2003. The interim order dated 1-9-2003 reads as under.