K SIVANANDHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The angst projected in these cases by the petitioners is deserving of swift reparatory action being ordered.

(2.) The petitioners in these cases - which have been heard together, adverting to the analogous factual circumstances pleaded and the similarity of the reliefs sought for - are farmers, from whom the Kerala Civil Supplies Corporation ('Supplyco'), admittedly, had procured paddy, on certain specified conditions.

(3.) Apodictically, and as expressly conceded by Sri.Santhosh Peter - learned Standing Counsel for the 'Supplyco', as per the agreed terms between the parties relating to the procurement of paddy, all amounts due to the farmers, up to the extent of Rs.50,000.00, were to be paid immediately; while those exceeding the said figure, would be paid in two tranches:- namely, initially 28%, which will be credited directly into their accounts; and the balance, on the 'Supplyco' obtaining a loan, as per the instructions of the Government, from a designated Bank, under a tripartite agreement between them for such purpose.