ANNIGERI AGRICULTURE PRODUCT CO Vs. MAHADEVAPPA & ORS., MOULASAB & ORS., YALLAPPA & ORS., GURUSHIDDAPPA & ORS.

JUDGEMENT

(1.) The above said revision petitions will show "Why our Farmers/Agriculturists, are still living in extreme penury?" The State, for their upliftment, creates a number of Schemes, Purchases crops from them, in the hope that their price would be paid to them on the nail, but alas, for recovering the price, they have to rush from pillar to post.

(2.) The State Commission disposed of the above said four matters by a common judgment. The questions of facts and law are similar, therefore, this judgment will dispose of the four revision petitions, mentioned above.

(3.) During the year 2006-07, the Government of Karnataka started a Scheme, namely, Floor Price Scheme, to regulate the fair price for the produce of Onions, by the farmers. Annigeri Agricultural produce Co-operative and Sale Processing Society Ltd., were authorised to collect Onions at the Sale Processing Point, from the small farmers of different villages. Mahadevappa, Moulasab, Yallappa and Gurushiddappa, the complainants, are Agriculturists, and reside in Haliyal, Taluk-Hubli, District-Dharwad, Karnataka.