MAHAVEER Vs. SHAGUN AGRO AGENCIES

JUDGEMENT

(1.) HEARD .

(2.) ON a study of the material on the record of the Distt. Forum and on perusal of the impugned order we entertain no doubt that the complaint of the appellant has been dismissed for good and cogent reasons. It is noted that the seed in question was in fact purchased on 17.5.1995 for sowing in the sandy soil of Bikaner Distt. According to the recommendations of the Project Director, Agriculture (Development) Irrigation Development Region, Indra Gandhi Canal Project. Bikaner, contained in the guidelines issued by the Govt. of Rajasthan, Agricultural Deptt. groundnut seed is required to be sown upto 15th April as thereafter the sandy storm in that area adversely affects the growing of crop. The appellant had sown the groundnut seed much after that date. Moreover, as per guidelines referred to above, 40 kgs. of groundnut seed was to be sown in 21/2 bighas of land only in order to obtain the yield but the appellant had allegedly sown that much of quantity inasmuch as 8 bighas of land.

(3.) ABOVE all there was no report from any officer of the Agricultural Deptt. of the State Government or a report from any Public Analyst, obtained under Section 13(1)(c) of the C.P. Act to prove any defect in the goods. For all these reasons the Distt. Forum, in our opinion, was right in his approach to the present case.