Madhya Pradesh High Court
Krishi Adaan Vikreta Sangh vs The State Of Madhya Pradesh on 28 October, 2025
Author: Vishal Mishra
Bench: Vishal Mishra
1 WP-37962-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 37962 of 2025
(KRISHI ADAAN VIKRETA SANGH Vs THE STATE OF MADHYA PRADESH AND OTHERS )
Dated : 28-10-2025
Shri Alok Vagrecha with Shri Divyanshu Dev - Advocates for petitioner.
The record indicates that this petition has been presented on 18.06.2025 as
verified by the Presentation/Receiving Assistant. The fact remains that the petition
has been drafted on 14.09.2025 and the affidavit was sworn in on the same day i.e.
14.09.2025.
Once the petition was drafted and notarized on 14.09.2025 then how this
petition could have been presented on 18.06.2025. The Assistant concerned has
not checked the file properly and has given a wrong endorsement thereon.
The Registrar General is directed to seek explanation from the concerning
Assistant with respect to incorrect presentation date mentioned in the writ petition.
Issue notice to the respondents on payment of process fee within seven
working days by RAD mode.
Shri V.S. Choudhary - Advocate appears for respondent No.4/MARKFED and Shri Shrikrishna Sharma - Advocate appears for respondent No.5/Union of India. Let a copy of petition along with annexures be supplied to them. They pray for short time to seek instructions in the matter with respect to argument raised regarding no jurisdiction of the State Government to pass such order. The domain is with the Central Government in terms of Clause 6 of the Fertiliser (Control) Order, 1985 and Fertiliser (Movement Control) Order, 1973 with reference to Clause 3-C of the Fertiliser (Movement Control) Order, 1973 which deals with power to pass order with respect to distribution of fifty per cent of the fertilizer to the State Government.
Signature Not Verified Signed by: VINOD VISHWAKARMA Signing time: 29-10-2025 11:39:232 WP-37962-2025 List the matter in the next week for consideration of interim relief. Office to reflect the name of Shri V.S. Choudhary and Shri Shrikrishna Sharma as counsel for respondents No.4 and 5 respectively in the cause list.
(VISHAL MISHRA) JUDGE VV Signature Not Verified Signed by: VINOD VISHWAKARMA Signing time: 29-10-2025 11:39:23