A.C.Behera, J
1. 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.
