SUNIL KUMAR DINKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has filed the instant writ petition challenging the recovery order dtd. 22/05/2025 issued by Respondent No.6, whereby the Respondent has directed/ordered the petitioner to deposit sum of Rs.72,95,954.00, failing which the said amount will be recovered from the Bank Guarantee /FDR deposited by the petitioner in lieu of Custom Milling of Paddy in the Kharif Marketing Year 2023-24.

(2.) By way of the instant petition, the petitioner is praying for the following relies:-

(3.) The brief facts of the case are that the petitioner for the purpose of Custom Milling Policy in the Kharif Marketing Year 2023-24, enter into a contract with the government and contract letter has been executed between District Marketing Officer, District Janjgir- Champa i.e. respondent no. 6 on behalf of Chhattisgarh State Co-Operation Association Limited as First party and the petitioner i.e. Second Party Sunil Kumar Dinkar (Proprietor- Raj Agro Industries), R/o Pamgarh, Tahsil-Pamgarh, District Janjgir Champa, C.G., under Chhattisgarh Custom Milling Instructions of the Government, C.G. Government, Department of Food, Civil Supplies and Consumer Protection, Ministry of Raipur Nava Raipur, under the instructions issued regarding custom milling of paddy procured in the year 2023-24.