PREM SHARMA Vs. STATE OF HP AND OTHERS

JUDGEMENT

(1.) By way of this petition, the petitioner who claims himself to be a farmer and also President of Kullu Phalotpadak Mandal, Mahili Katrain, District Kullu has prayed for the following reliefs:-

(2.) During the course of arguments Mr. Thakur learned counsel for the petitioner has confined his submission to only one ground, i.e., according to him Scheme Annexure P-1 is unsustainable in law and liable to be quashed and set aside, as it creates an artificial classification between loanee farmers and non-loanee farmers, which classification as per him is violative under Article 14 of the Constitution of India. According to Mr. Thakur, farmer is a farmer be he a loanee farmers or non-loanee farmers and the classification which has been so created between the said two categories is not sustainable in law.

(3.) No other point was urged.