S.P. ANAND Vs. UNION OF INDIA

JUDGEMENT

(1.) ACTING pro bona publico, the petitioner, resident of urban area, has taken up the cudgels for farmers, mostly residents of rural area to protest against the inadequate, as alleged "support price" of food grains like wheat, rice, and other produce and to protect their interests.

(2.) IN M.P. No. 629/90 the petitioner has claimed the under -noted reliefs:

(3.) THE thrust of the petitioner is that fixation of 'support price' of food grains is illogical and illegal in that factors like cost of seeds, fertilizers and cultivation is taken into account but the cost of the land and maintenance is omitted which makes the prices unrealistic and discriminatory when compared to other activities and price of sugar. The petitioner, thus, seeks the direction to Respondents to take into account the 'cost of land' also while fixing the price of produce from such land.