LAWS(PAT)-1988-4-19

AKHILESHWAR PRASAD Vs. STATE OF BIHAR

Decided On April 25, 1988
AKHILESHWAR PRASAD Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) In this writ petition the petitioner has prayed for the following reliefs :-

(2.) The facts of the case lie in a very narrow compass.

(3.) The petitioner has been authorised by various cane growers to file this application on their behalf by a resolution dated the 6th August, 1983, and as contained in Annexure-1 to the writ petition. It is admitted that the respondent 2 is the owner of the sugar factory situated in the town of Samastipur and the respondent 3 is working manager of the said factory. According to the petitioner, in the year 1983, i.e., during the period 24-1-1983 to 27-6-1983 cane growers of Samastipur district supplied sugarcane to the factory of respondent 2. A list of cane growers and the quantity supplied by each of them has been mentioned in the chart contained in Annexure-2 to the writ petition. According to the petitioner, the said cane-growers were deprived of their legitimate right to get the price for the sugarcane supplied to the aforementioned factory and, in such a situation, this petition has been filed.