BHARATKUMAR AMICHANDBHAI PATEL Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of present petition, the petitioners herein have prayed for the following reliefs:

(2.) Heard Mr. Shivam Majmudar, learned advocate for Mr. N.K. Majmudar, learned advocate appearing for the petitioners, Mr. A.R. Gupta, learned advocate appearing for the respondent Nos.6 and 7 and Mr. Niraj Sharma, learned AGP appearing for the respondent Nos.3, 4 and 5.

(3.) Mr. Majmudar, learned advocate appearing for the petitioners, at the outset submitted that on the basis of various schemes and policies floated by the Government of Gujarat to encourage the production of hybrid cotton seeds, the respondent Nos.6 and 7 - Vibha Agrotech Ltd. entered into Organization Agreement for delinted cotton seed production, which came to be executed between the respondent No.7 and other organizers i.e. agricultural firm/societies for production of hybrid cotton seeds despite the petitioners and other firms/organizers already undertaken the process through various agriculturists, who are more than 37,000 in number or despite finished hybrid cotton seed product as produced by various agriculturists were already supplied to the company. Thereafter, the said company duped the agriculturists and the same had given rise to such situation that the agriculturists labour for various years went in vain.