PADMAJA MANJARI SWAIN Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) It is the case as well as the submissions of the learned counsel for the petitioners that, they(petitioners) had submitted their applications for registration of their names as farmers on dtd. 21/8/2025, which was much prior to 25/8/2025, but, sill then, the Opposite Parties did not register their names in PPS Portal as farmers. For which, they(petitioners) are not able to sell their yield paddy of this year to the Government.

(3.) The learned counsel for the Opposite Party No.6, i.e., the Secretary of the Primary Procurement Society in the district of Jagatsinghpur argued the above same things like the learned Standing Counsel regarding the cause and reason for non-registration of the names of the petitioners in PPS Portal.