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Judgment
Heard learned Advocate General as well as the Senior counsel appearing for the petitioners.
This writ petition is filed seeking following reliefs:
“a. Pass an appropriate writ, direction or order directing the respondents no.2 to 6 herein to consider the representations dated 29.10.2026 and 30.10.2026 submitted by the Petitioners herein and to take necessary steps to grant adequate police protection to the Petitioners herein and other cane growers of haveri district, their standing crop, harvested cane, labourers, tractors, lorries and other vehicles, at the time of harvest, at the time of loading, and on the route from the fields to the respondent no.7 factory herein, as sought in the Representations produced as ANNEXURE-“A”, “A-1” & “B”,
b. Pass an appropriate writ, direction or order in the nature of mandamus directing the Respondents No.3 to 6 herein to ensure regular police patrolling in the villages where the cane of the Petitioners herein is grown and on the main roads leading to the Respondent No.7 Factory herein, until the completion of the Crushing Season 2026-27, and to take immediate action in accordance with law against any person who threatens, obstructs or causes damage to the Petitioners herein, their crop, harvested cane, labourers or vehicles as sought in the Representations produced as ANNEXURE-“A”, “A-1” AND “B”,
c. Pass an appropriate writ, direction or order in the nature of mandamus directing the Respondent No.4 herein to ensure compliance with the Government Order dated 15.09.2026, by securing, in coordination with the Respondents No.5 and 6 herein, the unhindered harvest of the sugarcane of the Petitioners herein and its transport to the Respondent No.7 Factory herein, which Government Order is produced as ANNEXURE-“D”,
d. Pass an appropriate Writ, direction or Order directing the Respondent No.7 herein to receive the sugarcane of the Petitioners herein as sought for by the Petitioners herein as per the Representations dated 29.10.2026 and 30.10.2026 submitted to the Respondent No.7 herein which is herein produced as ANNEXURE-“E”
e. Pass such other Order/s as this Hon’ble Court may deem fit and proper in the ends of justice.”
Learned Advocate General on instruction and in the presence of Additional Chief Secretary submits that the State would ensure necessary and adequate protection and safeguards are provided to the petitioners in they harvesting and transporting the sugarcane crop to the destination and he further submits that the petitioners may also be directed to extend necessary information and co-operation in the State discharging its obligation.
Sri Prabhuling K. Navadgi, learned Senior counsel appearing for the petitioners submits that he would instruct the petitioners to furnish the details of the persons who will be involved in the process of harvesting the sugarcane and transporting the same to the destination.
Details of such nature shall be furnished to the Superintendent of Police, Haveri.
In the light of the aforesaid submission, respondents No.3 to 6 are hereby directed to provide all necessary and adequate and sufficient protection and safeguards to the petitioners.
The petitioners shall also furnish the requisite details of the persons, who will be harvesting the sugarcane crops and transporting the same to the destination and shall render necessary co-operation with the law enforcing agencies as directed above.
With the above observation, without going to the other aspects of the matter, petition is disposed of.