[Cites 1, Cited by 0]
Chattisgarh High Court
Laxman Kumar Chandra vs State Of Chhattisgarh on 13 March, 2026
1
Digitally signed by
AJAY KUMAR
2026:CGHC:11996
DWIVEDI
NAFR
DN: cn=AJAY
KUMAR DWIVEDI,
ou=HIGH COURT,
o=HIGH COURT OF
CHHATTISGARH,
st=Chhattisgarh,
c=IN
HIGH COURT OF CHHATTISGARH AT BILASPUR
Date: 2026.03.13
18:05:29 +0530
WPC No. 602 of 2026
Laxman Kumar Chandra S/o Shri Motilal Chandra Aged About 52 Years R/o
Village And Post- Milan Chowk Hasoud, Tahsil- Hasoud, District Sakti C.G.
... Petitioner.
Versus
1. State Of Chhattisgarh Through Secretary, Food And Civil Supplies
Department, Mantralaya, Atal Nagar, Nawa Raipur, District Raipur C.G.
2. Collector, Sakti, District Sakti C.G.
3. Tahsildar, Hasoud, District Sakti C.G.
4. Chhattisgarh State Co-Operative Marketing Federation Limited, Through
Secretary, 6th Floor, Tower- C, C B D Sector- 21, Nawa Raipur, District Raipur
C.G.
5. District Marketing Officer/ Nodal Officer, Chhattisgarh State Co-Operative
Marketing Federation Limited, District Sakti C.G.
6. Society Manager/president Krishak Seva Sahakari Samiti Maryadit, Hasoud,
Distt. Sakti, Chhattisgarh.
... Respondents.
(cause title downloaded from CIS Periphery)
For Petitioner : Mr. Yogesh Kumar Chandra, Advocate.
For Res No.1 to 3 : Mr. Shobhit Mishra, Dy. GA
For Res No.4 & 5 : Ms. Astha Shukla, Advocate.
(Hon'ble Shri Justice Naresh Kumar Chandravanshi)
Order on Board
13/03/2026
1. This Writ Petition under Article 226 of the Constitution of India has been
filed for the followings reliefs:-
"10.1 That, this Hon'ble Court kindly be pleased to issue
appropriate writ/ order/ direction to the respondent authority to
accept and procure the remaining 84 quintals of paddy of the
petitioner.
10.2 That, this Hon'ble Court kindly be pleased to issue appropriate
writ/order/ direction to the respondent authority to Direct the
respondents to issue necessary token/permission for procurement
of remaining quantity in the larger interest of justice.
10.3 That, as an alternative, this Hon'ble Court kindly be pleased to
issue appropriate writ/order/direction to the respondent authority
to consider and decide petitioner's representation (Annexure P-3)
within a time bound period, in the interest of justice.
10.4 Any other relief, which this Hon ble Court may deem fit and
proper, may also be passed in favour of the petitioner together with
cost of the petition."
2. Learned counsel for the petitioner submits that the petitioner is a farmer and
a resident of Village and Post Millan Chowk Hasoud, Tahsil Hasoud, District
Sakti (CG). His 3.7800 hectares of agricultural land for the Kharif Year 2025-
26 was registered in the Kisan Portal under Kisan Code No.
FC5400830101961. A token bearing Token No. TK54008301252601598 was
also issued to the petitioner by Respondent No.6 for the procurement of 196
quintals of paddy. The status of the aforementioned token indicates that only
111.20 quintals of paddy have been sold by the Respondent No. 6 Society
out of the total 196 quintals. Counsel further submits that the paddy was
harvested on the petitioner's agricultural land in Adhiya/Batai (half-share),
consequently, after harvesting, the remaining 84 quintals of paddy were kept
at the house/storage of the sharecropper (Bataidar). For this reason, on the
date of physical verification i.e. 20.01.2026, the 84 quintals of paddy were
not found in the petitioner's direct possession, due to which, respondent No.
6 refused the purchase of said paddy. However, since the paddy fell within
the token quantity issued in favour of the petitioner, the Authorities ought to
have purchased it. In view of these submissions, counsel prays that, at this
stage, the petition may be disposed of with a direction to Respondents No. 2
to 6 to take appropriate steps to purchase the remaining 84 quintals paddy of
the petitioner.
3. On the other hand, the learned State counsel submits that on the date of
physical verification i.e. 20.01.2026, the concerned area Patwari inspected
the petitioner's storage but did not find the 84 quintals of paddy in the
petitioner's possession. Furthermore, while registering on the Kisan Portal,
the petitioner failed to disclose that the paddy had been cultivated under an
Adhiya arrangement.
4. Learned counsel for respondents No.4 and 5 submits that if respondents No.2
to 6 will agree to purchase said paddy from the petitioner, the amount will
be released as per relevant rules/policy.
5. Heard learned counsel for the parties and perused the record.
6. A perusal of the record shows that the petitioner is a farmer residing at
Village and Post Millan Chowk Hasoud, Tahsil Hasoud, District Sakti (CG).
His 3.7800 hectares of agricultural land for the Kharif Year 2025-26 was
registered in the Kisan Portal under Kisan Code No. FC5400830101961.
Furthermore, Token No. TK54008301252601598 was issued for the
procurement of 196 quintals of the petitioner's paddy. The petitioner filed
supporting documentation via a covering memo dated 27.02.2026, which
has been taken on record.
7. Further, although the entry for the sale of 196 quintals of paddy is registered
in the Kisan Portal and a token was issued for the same, only 111.20 quintals
have been sold. According to the petitioner's submission, as a farmer, he
harvested 84 quintals of paddy through an Adhiya with a Bataidar
(sharecropper), and this portion was stored in the sharecropper's storage
area. There is nothing on record to suggest that the petitioner harvested the
said paddy in an illegal manner.
8. In view of the aforementioned facts and considering the documents placed
with the petition, this Court is inclined to allow the petitioner's prayer.
Accordingly, Respondents No. 2 to 6 are directed to permit the petitioner to
sell and lift the remaining 84 quintals of paddy by following due procedure
as early as possible, preferably within a period of 30.
9. With the aforesaid directions, this petition is disposed of.
10. Pending application, if any, also stands disposed of.
Sd/-
(Naresh Kumar Chandravanshi)
Judge
Ajay
