EKNATH SITARAM PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BY an interim order dated July 27/30, 1990, this Court1 hearing these two petitions alongwith other petitions has come to a conclusion that in appropriate cases, the High Court has power to grant compensation in a petition under Article 226 of the Constitution of India. This Court thereafter, by the order, directed the Director of Sugar to undertake the necessary enquiry into the allegations of the petitioners in the light of the pleadings of the petitions and in the light of the observations made in the said order.

(2.) THIS Court directed the Director of Sugar, either himself or by any official, person or agency, authorised by him to investigate and enquire into the allegations made in the writ petitions, after giving opportunity to all the parties to lead evidence, if necessary, and then submit a report before this Court with reference to the following questions:---

(3.) IN pursuance of the said order, the report has been submitted before us through the learned Government Pleader for the State of Maharashtra in these petitions which are taken up for hearing and disposal.