REGENT COMPUTRONICS PVT. LTD.

MAHENDRA YADAV Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

UNION OF INDIA VS. CYNAMIDE INDIA LIMITED [REFERRED TO]
SITARAM SUGAR COMPANY LIMITED U P STATE SUGAR CORPORATION LIMITED VS. UNION OF INDIA [REFERRED TO]
H S S K NIYAMI VS. UNION OF INDIA [REFERRED TO]
RAYALSEEMA PAPER MILLS LIMITED VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
BIHAR STATE ELECTRICITY BOAR VS. PULAK ENTERPRISES [REFERRED TO]
UNION OF INDIA VS. CIPLA LTD. [REFERRED TO]

JUDGEMENT

(1.) Petitioner prayed for the following reliefs:-

(2.) Can the Court issue a mandamus directing the State to pay a Minimum Support Price (MSP) for an agricultural crop is the issue which arises for consideration before this Court.

(3.) Petitioner, who has filed the instant petition in public interest, desires that the State fixes a Minimum Support Price for procuring the agricultural crop, i.e. maize, which is lying in abundance in the State of Bihar.

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MAHENDRA YADAV Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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