KISAN SANGHARSH SAMITI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Madhurendra Prasad, learned counsel for the petitioners and Mr. Ashish Giri, learned counsel for respondent No.6 and Mr. Shankar Kumar, learned A.C. to AAG-7 for respondent No. 1 to 4.

(2.) The present writ application has been filed by way of Public Interest Litigation for a direction to respondent No.6 to assess the rate of sugarcane under General (Medium) quality instead of Rejected quality supplied by the petitioners and other cane growers to Magadh Sugar and Energy Ltd. (Bharat Sugar Mill), Sidhwalia, Gopalganj and to ensure payment of the price of sugarcane already supplied.

(3.) The reliefs, as claimed by the petitioners as stipulated in paragraph No.1 of the writ application read as follows :-