Devendra Singh & 2 Others vs State Of U.P. & 5 Others
2013 Latest Caselaw 7565 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 69861 of 2013
 

 
Petitioner :- Devendra Singh & 2 Others
 
Respondent :- State Of U.P. & 5 Others
 
Counsel for Petitioner :- Vijay Gautam
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Anjani Kumar Mishra,J.

Petitioners before this Court seek quashing of the proposal submitted by the Sahkari Ganna Mill, Hapur dated 9.12.2012 addressed to the District Cane Officer, Hapur.  In the letter it has been recorded that the dispute between the Cane farmers who are members of the Cane Co-operative Society with regards to the establishment of the Cane Purchase Centre has been settled and the farmers have agreed that the Cane Centre may be installed at village Hasanpur, Kakar, Hapur.   He has requested the District Cane Officer to act upon the said decision of the members of the Cane Co-operative Society.  Petitioners who are three  in number and claim to be members of the same society, object to the settlement and it is their case that new centre will create  hardship.  We are of the considered opinion that all aspects of the matter have already been examined in the meeting of the farmers of the Cane Co-operative Society and a compromise has been worked out.   The compromise cannot be to the satisfaction of  every individual member of the society.  We see no good ground to interfere with the same.

The writ petition is dismissed.

Order Date :- 19.12.2013

Priyanka