SURENDRA KUMAR MISHRA Vs. PRINCIPAL SECRETARY, FOOD SUPPLIES & CONSUMER WELFARE DEPTT. GOVT. OF ODISHA

JUDGEMENT

(1.) This writ petition under Articles 226 and 227 of the Constitution of India, 1950 has been filed by the petitioner praying for directing the Opposite Parties to register his name as farmer for selling his yield paddy of the year 2025-26. Because, his name has not been registered in PPS Portal as farmer for selling his paddy only due to the avoidance of the Opposite Parties for non-registration of his name.

(2.) Heard from the petitioner in person and learned Standing Counsel for the State.

(3.) It is the case as well as the submission of the petitioner that, he (petitioner) had submitted his application on dtd. 14/8/2025 for registration of his name as farmer, which was much prior to the fixed date i.e. much prior to 30/8/2025. But, sill then, the Opposite Parties did not register his name in the PPS Portal as farmer. For which, he (petitioner) is not able to sell his yield paddy of this year to the Government.