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Judgment
This Writ Petition has been filed for the following reliefs:-
10.1That this Hon'ble court may kindly be pleased to direct the respondent authorities to issue token to the petitioners and permit the petitioners to sale their respective paddy in kharif year 2025-26 to the respondents.
10.2That this Hon'ble court may kindly be pleased to direct the respondents to take decision over the application of the petitioners (Annexure P-2).
10.3That this Hon'ble court may kindly be pleased to direct the respondent No. 2 to implement the recommendation of the respondent No. 6 dated 30.02.2026 (Annexure P-3).
10.4Any other relief, which this Hon'ble Court may deem fit and proper, may also be passed in favour of the petitioner.
Learned counsel for the petitioner submits that his paddy has not been purchased by the Paddy Procurement Centre. In this regard, petitioner has filed an application dated 30.01.2026, which is a day before the last date to approach the respondent authorities, but no action was taken. Subsequently, the State Government issued an order dated 03.02.2026 extending the paddy procurement dates for 05.02.2026 and 06.02.2026. Despite the extension, petitioner could not avail the procurement benefits, as the process involves token generation, scheduling, verification and delivery, which cannot practically be completed within two days. Therefore, petitioner prays for a direction issued to the respondent authorities to issue procurement tokens to him and purchase his paddy.
Learned counsel for the State and other respondents submits that after passing of the last date, State Government has extended the dates, i.e., 05.02.2026 & 06.02.2026 subject to the condition of the physical verification of the paddy of the farmers. However, petitioner himself was negligent in not following the procedure, consequently, he could not deposit his paddy and it could not be purchased by the respondent authorities. Now after expiry of the last date, fixed for purchase of the paddy, no order can be passed for purchase of the same. Hence, the instant writ petition is not maintainable.
Considering the facts and circumstances of the case, particularly the fact that on 30.01.2026 last date has been fixed for purchase of the paddy and thereafter, it was extended upto 05.02.2026 & 06.02.2026, under certain condition, however, the petitioner could not deposit the paddy, as such no further extension can be granted nor any order can be passed under the writ petition 226 under the jurisdiction of the Constitution.
Accordingly, the instant writ petition being devoid of merits, the same is liable to be and is hereby dismissed.