TRYAMBAKRAO Vs. COTTON CORPORATION OF INDIA

JUDGEMENT

(1.) Affidavit is filed by respondent no.4 and also by respondent no.3.

(2.) This Court under order dated 05.06.2020 had treated the present petition as Public Interest Litigation. This Court invited complaints. It is necessary that complaints also have to be looked into. Affidavit filed by respondent no.3 states that the cotton would be accepted till 30.09.2020. The same is outer limit. It is stated by Mr. Shelke, learned counsel for respondent no.3 that respondent no.3 will purchase whatever cotton brought to it as per the guidelines considering the grading and quality. The stand of the C.C.I. is also the same. This Court had also observed in the order dated 05.06.2020 that the name of the agriculturist who filed the complaint would not be disclosed.

(3.) It is further submitted that because of the lock down and migration of the labourers considerable time was required.