Uttarakhand High Court
WPPIL/55/2020 on 5 May, 2020
Author: Sudhanshu Dhulia
Bench: Sudhanshu Dhulia, Ravindra Maithani
WPPIL No. 49 of 2020 With WPPIL No. 55 of 2020 Hon'ble Sudhanshu Dhulia, J.
Hon'ble Ravindra Maithani, J.
Mr. Murli Manohar Srivastava, petitioner in person in WPPIL No. 49 of 2020, Mr. Sandeep Tiwari, Advocate for the petitioner in WPPIL No. 55 of 2020.
Mr. S.N. Babulkar, learned Advocate General and Mr. Paresh Tripathi, learned Chief Standing Counsel assisted by Mr. Yogesh Pandey, Addl. C.S.C., Mr. S.R. Joshi, Standing Counsel, Mr. Anil Bisht, Brief Holder for the State.
Mr. Rakesh Thapliyal, learned Assistant Solicitor General of India assisted by Mr. Sanjay Bhatt, Advocate.
Mr. Bhuwanesh Joshi, Advocate for the Food Corporation of India.
Mr. Sandeep Tiwari, learned counsel for the petitioner has apprised the Court that some farmers are facing problem in disposal of the grains, which they have raised, for the reason that the District Level Authorities are not wiling to purchase their grains.
The learned Advocate General shall apprise this Court as to why this is being done. If this is so, they what measures they have taken in this regard.
List these matters on 12.05.2020.
(Ravindra Maithani, J.) (Sudhanshu Dhulia, J.) 05.05.2020 Avneet/