CHAMPA SRIVASTAVA Vs. STATE OF U P

JUDGEMENT

(1.) This is a writ petition filed by Smt. Champa Srivastava claiming hereself to be the Vice- President and Chairman of an Organisation named Bonded Labour Liberation Front and Bandhwa Mukti Samiti respectively having its Head office at 7, Jantar Mantar Marg, New Delhi, Branch Office at Ramai Patti, district Mirzapur. In this petition it has been stated that inspite of the district Mirzapur being still infested with innumerable bonded labourers in the villages and the District Authorities having been duly informed of those unfortunate citizens, adequate measures under the Bonded Labour System (Abolition) Act, 1976, hereinafter referred to as the Act has not been taken. It has further been averred that the State Government has allocated land for rehabilitation of the bonded labourers in as much as adequate grant was also provided for the said rehabilitation job but no rehabilitation has taken place much less allotment of any land to those bonded labourers, Still further averments are that the entire land earmarked for such labourers has been usurped illegally and rehabilitation grant has been and is being mis-utilised and thus embezzled.

(2.) A counter-affidavit was called for in response to which the State has come out with an affidavit of one Shiv Mohan Lal Srivastava, Tehsildar, tehsil-Sadar district Mirzapur. The petitioner has filed a rejoinder-affidavit.

(3.) Sri G.N. Chandra, learned counsel for the petitioner and Sri Shivji Misra, learned counsel for the State have been heard at length.