[Cites 2, Cited by 0]
Orissa High Court
Surendra Kumar Mishra vs Principal Secretary on 4 February, 2026
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.1450 of 2026
(An application under Article 226 and 227 of the Constitution of India, 1950)
Surendra Kumar Mishra .... Petitioner
-versus-
Principal Secretary, Food Supplies .... Opposite Parties
& Consumer Welfare Deptt. Govt.
of Odisha, Bhubaneswar and Ors.
Appeared in this case by Hybrid Arrangement
(Virtual/Physical Mode):
For Petitioner - In Person.
For Opposite Parties- Mr. Gyanaloka Mohanty,
Sanding Counsel
CORAM:
HON'BLE MR. JUSTICE A.C.BEHERA
Date of Hearing :04.02.2026 :: Date of Judgment :04.02.2026
A.C. Behera, J. 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 dated 14.08.2025 for
registration of his name as farmer, which was much prior to the fixed date
i.e. much prior to 30.08.2025. 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.
To which, the learned Standing counsel for the State objected
contending that, there is no authenticated proof regarding the submission of
the application of the petitioner on dated 14.08.2025 for registration of the
name of the petitioner in the PPS Portal and there is also no document to
show about the avoidance of the O.Ps for entertaining the application of the
petitioner.
4. The petitioner is none else, but he is a farmer. He (petitioner) is
eagerly interested for selling his yield paddy to the Government through the
paddy procurement system of the Government for no other reason, but only
for earning his livelihood.
As, his name has not been registered in the PPS Portal, for which, he
has been debarred from selling his yield paddies of the year 2025-2026.
5. The object of the introduction of paddy procurement system of the
Government for purchasing the paddy of the farmers like the petitioner is for
no other purpose, but only for the welfare and benefit of the farmers like the
petitioner in order to encourage them (farmers) like the petitioner for
increasing the production capacity of the crops.
6. When, the poor farmer, i.e., the petitioner has been debarred on
account of some technicalities, i.e., only for non-registration of his name in
the PPS portal for selling his yield paddy to the Government, then at this
juncture, by taking the noble object of the Paddy Procurement System of the
Government into account, I find no justification to disallow the prayer of the
petitioner.
For which, this writ petition filed by the petitioner is to be allowed
treating this case as a special and exceptional case to direct the Opposite
Parties including the State and Collector, Kendrapara (Opposite Party No.2)
to take steps in order to permit/allow the petitioner to sell his paddy for the
year 2025-2026 either registering his name in the PPS Portal or through any
other mode on production of the certified copy of this judgment by the
petitioner before the Opposite Parties including the Collector, Kendrapara
(Opposite Party No.2).
7. Therefore, this writ petition filed by the petitioner is allowed.
The Opposite Parties including the Collector, Kendrapara (Opposite
Party No.2) are directed to permit/allow the petitioner for selling his yield
paddy of the year 2025-2026 to the Government either registering his name
in PPS Portal or in otherwise immediately on production of the certified
copy of this judgment before the Collector, Kendrapara (Opposite Party
No.2).
8. The Registry is directed to communicate this judgment to the O.Ps
immediately.
9. As such, this writ petition filed by the petitioner is disposed of finally.
(A.C. Behera),
Judge
Orissa High Court, Cuttack
The 4th of February, 2026/
Utkalika Nayak, Jr. Steno
Signature
Not Verified
Digitally Signed
Signed by: UTKALIKA
NAYAK
Reason: Authentication
Location: High Court of
Orissa, Cuttack
Date: 05-Feb-2026
10:25:33
