AKASHDEEP SHUKLA Vs. STATE OF M. P.

JUDGEMENT

(1.) Writ Petition No.3595/2017 (PIL) -

(2.) The petitioner has stated before this Court that the State has failed to protect the fundamental rights of the citizens and therefore, he has filed the writ and prayed for following reliefs:-

(3.) A detailed and exhaustive reply has been filed in the matter and it has been stated by the State Government that the farmers went on strike from 01st to 10th June and a "non cooperation movement" started by them i.e. stoppage of supply of vegetables, milk and other agricultural produces and the situation was monitored closely by the State Government.