BAJRANG RICE MILL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) We have heard the learned counsel for the parties and we have perused the documents on record especially Government Resolution dtd. 21/11/2022 as well as tripartite agreement entered into between the petitioners on one hand and the Maharashtra State Co-operative Marketing Federation Limited Through the District Marketing Officer and the District Supply Officer, Bhandara on the other hand.

(2.) The grievance of the petitioners is that though they are entitled to be supplied rice for processing in accordance with the respective agreements, the supply has been discontinued in view of the communication dtd. 22/05/2023 issued by the District Collector.

(3.) We find that under Clause-51 of the tripartite agreement the remedy for raising grievance with regard to any dispute in the matter of processing of rice between the petitioners and District Supply Officer is stipulated. Such dispute can be raised firstly before the District Co- ordination Committee and thereafter by filing appeal before the Divisional Commissioner. Since the contract between the parties itself stipulates the recourse to be taken in case of any dispute, we are inclined to permit the petitioners to avail such remedy as per Clause-51 of the tripartite agreement.