LAXMAN KUMAR CHANDRA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This Writ Petition under Article 226 of the Constitution of India has been filed for the followings reliefs:-

(2.) Learned counsel for the petitioner submits that the petitioner is a farmer and a resident of Village and Post Millan Chowk Hasoud, Tahsil Hasoud, District Sakti (CG). His 3.7800 hectares of agricultural land for the Kharif Year 2025- 26 was registered in the Kisan Portal under Kisan Code No. FC5400830101961. A token bearing Token No. TK54008301252601598 was also issued to the petitioner by Respondent No.6 for the procurement of 196 quintals of paddy. The status of the aforementioned token indicates that only 111.20 quintals of paddy have been sold by the Respondent No. 6 Society out of the total 196 quintals. Counsel further submits that the paddy was harvested on the petitioner's agricultural land in Adhiya/Batai (half-share), consequently, after harvesting, the remaining 84 quintals of paddy were kept at the house/storage of the sharecropper (Bataidar). For this reason, on the date of physical verification i.e. 20/1/2026, the 84 quintals of paddy were not found in the petitioner's direct possession, due to which, respondent No. 6 refused the purchase of said paddy. However, since the paddy fell within the token quantity issued in favour of the petitioner, the Authorities ought to have purchased it. In view of these submissions, counsel prays that, at this stage, the petition may be disposed of with a direction to Respondents No. 2 to 6 to take appropriate steps to purchase the remaining 84 quintals paddy of the petitioner.

(3.) On the other hand, the learned State counsel submits that on the date of physical verification i.e. 20/1/2026, the concerned area Patwari inspected the petitioner's storage but did not find the 84 quintals of paddy in the petitioner's possession. Furthermore, while registering on the Kisan Portal, the petitioner failed to disclose that the paddy had been cultivated under an Adhiya arrangement.