RASHTRIYA KRANTIKARI AND JAN JAGRUTI SANGATHAN Vs. SECRETARY

JUDGEMENT

(1.) THIS public interest litigation has been filed seeking direction to pass the order permanently cancelling the approval granted in Gujarat to Mahyco-Monsanto Biotech Pvt. Ltd. for BT Ball Guard Cotton Seeds and also for direction to State Government to compensate the farmers who have suffered financial loss by sowing the BT cotton of this company.

(2.) WE are of the view that these are the issues which cannot be gone into in the public interest litigation especially when this Court is exercising jurisdiction under Article 226 of the Constitution. If the petitioner has suffered any loss, they may make an application before appropriate Civil Court and not this Court in writ jurisdiction.

(3.) THAT being the fact situation, this petition is not entertained. Same is dismissed. Rule is discharged.