SAVITA SAMBHAJI JAGTAP Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Heard forthwith.

(2.) This petition is by sugarcane grower but was filed through a Power of attorney. It is the case of the petitioner that every year a policy decision is taken for payment of first instalment of sugarcane supplied to the sugar factories by the farmers. We are concerned with the year 2006-2007. The Government of Maharashtra had taken a decision to make the payment of Rs. 850/- per ton by the Government Resolution dated 7th August, 2006 and 31st August, 2006. As the sugarcane growers were aggrieved by the said decision, they made agitation, subsequent to which, the Government of Maharashtra issued a letter on 04-12-2006. The first instalment to be paid would be of Rs. 900/- per ton, for the sugarcane supplied to the sugar factory. Letter dated 04-12-2006 has also been circulated to the factories by letter dated 12-12-2006. It is the case of the petitioner that respondent No. 4 Ambejogai Sahakari Sakhar karkhana, District Beed has made payment of only Rs. 850/- per ton instead of Rs. 900/-, as notified by the State Government. It is therefore set out that representation was made by the petitioner to respondent Nos. 2 to 4 for making payment of remaining Rs. 50/- per ton to the petitioner as per Government Resolution dated 04-12-2006 but that has been of no avail and consequent, the present petition.

(3.) In the additional reply in answer to rejoinder filed by the petitioner, it is pointed that the cane price paid by sugar mills including harvesting and transportation exceed Rs. 900/-per M. T. and that there is no need to initiate any steps.