Aayush Bhatia vs Union Of India

The present writ petition has been filed by the petitioner with the following prayer:

“10.1 That, this Hon’ble Court may be kind enough in issuing a writ in the nature of mandamus, certiorari or likewise any other appropriate writ commanding and directing the respondents to place all the records related with the issue about which the pleadings are made in the present writ petition.

10.2 That, this Hon’ble Court may, in the interest of justice and public interest, be kind enough to issue a writ in the nature of mandamus, certiorari or likewise any other appropriate writ, commanding and directing the respondent No. 2:

A) Procure 60 lakh Metric Tonnes of Rice a promised or assured in-principle approval for depositing 60 lakh metric tonnes of Rice in the central pool after the custom milling of paddy from the respondent No. 4 in accordance with law and; or

B) That this Hon’ble Court may, in the interest of justice and public interest, may set up a committee to amicably resolve the disputes between the respondent No. 1 & 3 so as not to let the farmers suffer.

10.3 That, this Hon’ble Court may, in the interest of justice and public interest, be kind enough to issue a writ in the nature of mandamus, certiorari or likewise any other appropriate writ, commanding and directing the respondent No. 2 to ensure that from year 2021 no default should be committed in procuring rice from respondent No. 4 in any manner and the procurement may be done as swiftly as possible in the interest of farmers.

10.4 That this Hon’ble Court may, in the interest of justice and public interest, be kind enough to issue a writ in the nature of mandamus, certiorari or likewise any other appropriate writ, commanding and directing the respondent No. 5 to avail the remaining 40,000 Jute Bags to respondent State and to accept the request of remaining 1.55 lakh Jute Bags required by respondent State so that farmers do not have to arrange their own jute bags, in accordance with law.

10.5 Any other relief, which the Hon’ble Court deem fit and proper looking to the facts and circumstances of the case, may also be granted.”

Mr. Harshmander Rastogi, learned counsel submits that the present PIL filed by Aayush Bhatia, petitioner in person is not available today, but as per the instructions received by him, the present PIL has become infructuous.

Mr. R.S. Patel, learned counsel, appearing for respondents No. 1 and 2 and Mr. Chandresh Shrivastava, learned Additional Advocate General, appearing for respondent No. 3/State also endorse the same.

In view of the above, the present writ petition is dismissed as infructuous.