Patna High Court - Orders
Dr. Maurya Vijay Chandra, Advocate, vs The State Of Bihar on 20 May, 2022
Bench: Chief Justice, Satyavrat Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.6109 of 2022
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Dr. Maurya Vijay Chandra, Advocate,
... ... Petitioner/s
Versus
The State of Bihar & Ors.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Dr. Maurya Vijay Chandra ( In Person )
For the Respondent/s : Dr. K.N. Singh (ASG)
Mr. Anjani Kumar, AAG-4
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE SATYAVRAT VERMA
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
2 20-05-2022Petitioner has prayed for the following relief(s):
"I. Direct the Respondent No. 1 and 5 (Bihar Skills Mission) to undertake special training drive for all farmers and farm labourers for the specialized task involved in harvesting, grading, sorting and processing of agricultural produce for the purposes of export; AND/OR II. Direct the respondent no. 1 and 4 (Department of horticulture) to organize on-site training of at least 60 mango harvesters in the State of Andhra Pradesh, Maharashtra, Tamil Nadu, Gujarat or any other such states which have early Mango harvesting seasons i.e. in April.
III. Direct the Respondent No. 8 (Airport Authority of India) to establish a cargo Patna High Court CWJC No.6109 of 2022(2) dt.20-05-2022 2/5 handling facility at Patna Airport for export of mangoes and vegetables; AND/OR IV. Direct the Respondent No. 8 (Airport Authority of India) to place requisite manpower to process the export of fresh fruit/vegetable cargo (including Mango); AND/OR V. Direct the Respondent No. 9 (Commissioner of Customs) to establish a Custodianship facility at the Patna Airport; AND/OR VI. Direct the Respondent No. 1 and Respondent No. 6 (Union of India) to constitute a special task force within 15 days to implement the action plan for enabling all desirous farmers/FPC to register with APEDA's mangonet (now subsumed in hortinet) as an exporter within the next 3 months and include within this task force representatives of the farmers' community or Farmers Organizations;
AND/OR
VII. Constitute a monitoring
Committee/ Court appointed Commissioner to monitor the progress of the enabling farmers to be able to export their produce to key foreign markets;
VIII. Direct the respondent authorities to carry out a performance audit of the Directorate of Horticulture and the Bihar Skill Development Mission; AND/OR IX. Direct the respondent no. 1 either itself or in partnership with the private or Patna High Court CWJC No.6109 of 2022(2) dt.20-05-2022 3/5 voluntary sector to complete the work of setting up of pack-house for exports in vicinity of Bhagalpur and Patna and an irradiation facility at Fatuha AND/OR X. Direct the Respondent No. 1 to ensure that all its District Horticulture Officers apply for an account/login ID & Password from Respondent No. 7 (APEDA) within 3 days;AnD/OR XI. Direct the Respondent No. 1 to ensure that a text message and/or WhatsApp message is sent to all farmers of Bihar, likely to have mango orchards, informing them within 7 days about the open registration process for mango orchards; AND/OR XII. Direct the Respondent No. 7 (APEDA) to grant the account/login ID & Passwords to all the applicants District Horticulture Officer of the Respondent No. 1 within 14 days from the receipt of the respective applications; AND/OR XIII. Any other relief or reliefs which your Lordship may deem fit and proper in the facts and circumstance of the case may also be granted."
At this point in time, we are inclined to accept the interim relief, which also is main prayer Nos.1, 2 and 3, considering the fact that the season for harvesting is just about to commence and that the training can be easily imparted to the Patna High Court CWJC No.6109 of 2022(2) dt.20-05-2022 4/5 farmers of the State in terms of Annexure-7 and Annexure-8.
We request Shri Anjani Kumar, learned AAG-4, who is present in Court in connection with another matter, to assist the Court for we find that the nominated counsel Shri Kurshid Alam is not present.
We also request learned A.S.G. to have the entire activities coordinated for the Ministry of Commerce and Industry; Department of Personnel and Customs as also Agricultural and Processed Food Products Export Development Authority has a measure role to play therein.
We only hope and expect the authorities to immediately take appropriate action. We also request the Chief Secretary, Government of Bihar to constitute a committee for coordinating the activities amongst all the stake-holders. Perhaps, the Principal Secretary of the concerned Department can head such committee.
Let an affidavit in response to the petition as also compliance report be filed within a period of four weeks. Rejoinder thereto, if any, be positively filed within a period of two weeks thereafter.
List on 19.06.2022.
Patna High Court CWJC No.6109 of 2022(2) dt.20-05-2022 5/5 Uploaded copy of the order be transmitted to all the learned counsel appearing for the parties for immediate compliance.
(Sanjay Karol, CJ) ( Satyavrat Verma, J) K.C.Jha/-DKS U