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HC warns State of being imposed with costs in a PIL seeking help for Farmers to sell harvest


Farmers of India
09 May 2020
Categories: Latest News

On Friday, the Madras High Court warned the State government of being imposed with costs if it fails to file a counter affidavit by Tuesday to a public interest litigation petition for establishing Taluk level committees to redress grievances of farmers with respect to selling their produce during the lockdown to fight COVID-19.

Justice Vineet Kothari and Justice Pushpa Sathyanarayana expressed their displeasure over the government not having filed their response to the PIL petition, filed by Advocate G. Rajesh, though the case had been adjourned thrice and sufficient time having been given to file a counter affidavit along with supporting documents.

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