SATYAPAL ANAND Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition has been filed by the petitioner challenging the order passed by the State Government dated 9-10-1973 refusing to exempt the petitioner from the operation of the Levy Order.

(2.) According to the petitioner Levy Order does not apply to the petitioner as he does not grow wheat (food stuff) but only grows wheat seed which is not fit for human consumption and is not fit for distribution to the general public.

(3.) According to the petitioner he has a farm in village Ghata Billod where he is engaged in production of seed and he is specially busy in producing wheat- seed. It is also alleged that the petitioner has been recognised as the seed producer and consequently he has represented India as an Indian Delegate in the International Meet. He also alleges that he also associated in Indian Associations including Indian Society of Seed Techonolgy and also Indian Agricultural Research Institute. He has also alleged that he is one of the pioneers in wheat seed of new varieties and has been selling wheat-seed to the agriculturists including the State Government also.