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Punjab and Haryana court to form a panel to resolve the stand-off of Farmer's protest of free movement of food grains.
June 19, 2021 Chandigarh India
The Distress of farmers across the country farmers has been a sensational news and situation across the Punjab and Haryana and even to all the other states.
Its not of all about the law and order problem it’s a battle against the rights and interests of the people and the stakeholders.
The Petitioner company(Adani Wilmar) prayered to the Court for issuing the writ of mandamus for the directions to the state and the concern authorities to ensure the free movement of the food grains and shall not be hampered from and to its facility at Ferozepur.
The Punjab and Haryana High Court on Friday constituted committee on the petition of an Adani Group for seeking removal of siege by farmers protesting against their three farm laws outside their Ferozepur warehouse.
Various affidavits and the status reports have been filed on behalf of State of Punjab for the underlying steps that have been taken to resolve the deadlock in order to ensure that the constitutional rights of the petitioner shall not be infringed.
The Court added that the State of Punjab have put forward the idea of involving the Senior Officials to find out the way forward without any further delay of the damaging of the food grains that are lying in the storage facility.
The Punjab and Haryana High Court bench comprising of Justice Manjari Nehru Kaul acted on the petition of Adani Wilmar Limited had approached the court on April 27.
The committee comprises
to resolve the deadlock ,as stated by lawyer Abhinav Sood.
The Punjab and Haryana Court acknowledged the efforts made by the Punjab government, but also added to it that all the parties will have to think out of the box and act accordingly from preventing the further loss and wastage of about 8,000 MT of food grains stored at the facility, which the court said “a country like India can ill afford.”
The firm has sought free movement of food grains to and from its facility at Ferozepur.
A coordinate bench of Justice AG Masih gave Punjab a week’s time to respond to a petition against blockade by farmers at another subsidiary’s warehouse at Ludhiana. The plea has been filed by the Adani Logistics against the Farm protestors for holding up their stocks.
The bench, fixed the hearing for June 28, observed that the matter is getting delayed, which results in loss of revenue, both to the firm as well as the public Banks. They have given last opportunity to the government to file its reply within one week by asserting that no further time would be granted.
The firm had approached the court in the month of March saying that the farmers have been sitting on a dharna in front of its inland container depot in Ludhiana, thus rendering its non-operational since January 01,2021 . While their competitors are doing business as usual, the petitioner’s facilities are locked up for the months, mentioned in the plea.
Case: Adani Wilmar Limited &Ors v State Of Punjab and Ors.
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