ZILA BILASPUR MATSYA UDYOG SAHAKARI SAMITI MARYADIT Vs. STATE OF CHHATTISGARH & ORS.

JUDGEMENT

(1.) BY this petition under Article 226/227 of the Constitution of India, the petitioner seeks following directions.

(2.) THAT , the Hon'ble Court may kindly be pleased to issue a writ in the nature mandamus and direct the respondents to pay compensation of Rs. Six lacs for the period of 2007 and 2008.

(3.) THAT , the Hon'ble Court may kindly be pleased to direct the respondent No. 3 to take action against those persons who are responsible for the illegal act and because of whom the Members of the Petitioner Samiti are suffering and are hand to mouth.