BANDHUA MUKTI MORCHA 2 MEHBOOB BATCHA Vs. STATE OF TAMIL NADU 2 STATE OF MADRAS
LAWS(SC)-1986-10-25
SUPREME COURT OF INDIA (FROM: MADRAS)
Decided on October 16,1986

Bandhua Mukti Morcha 2 Mehboob Batcha Appellant
VERSUS
State Of Tamil Nadu 2 State Of Madras Respondents

JUDGEMENT

- (1.) We are glad that as a result of these Writ Petition and the various orders made from time to time in the Writ Petition the government of Tamil Nadu has come forward with a scheme which has met with the approval of the Sub-Collector of Kodaikanal as well as of Shri Mehboob Batcha, Commissioner appointed by this court. The scheme sets out various measures which are proposed to be taken by the State government for rehabilitation of 157 families who were working in the Kodaikanal hills and for whose benefit the present writpetitions have been brought. We have no doubt that the scheme will be implemented properly and effectively and several suggestions which have been made by the learned counsel appearing on behalf of the petitioners will be considered and to the extent found feasible they will be taken into account in implementing the scheme. With these observations the Writ Petition will stand disposed of.;


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