Madhya Pradesh High Court
Ashwani Swa Sahayta Samooh Bhishmpur vs The State Of Madhya Pradesh on 2 February, 2026
Author: Vishal Mishra
Bench: Vishal Mishra
NEUTRAL CITATION NO. 2026:MPHC-JBP:9138
1 WP-3792-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE VISHAL MISHRA
ON THE 2 nd OF FEBRUARY, 2026
WRIT PETITION No. 3792 of 2026
ASHWANI SWA SAHAYTA SAMOOH BHISHMPUR AND OTHERS
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Ms. Ankita Singh Parihar - Advocate for the petitioner.
Shri Sumit Raghuwanshi - Govt. Advocate for the respondents / State.
ORDER
This petition is filed seeking the following reliefs :-
a) Issue a Writ of Certiorari to quash and set aside the impugned orders dated 27.12.2025 (Annexure P/6) passed by respondent no.2, in the interest of justice;
b) Issue a Writ of Mandamus directing the respondentno.2 to consider and include the petitioner's group in the coming season of procurement of grains in the month of March without any influence of the inquiry report or the ongoing impugned list;
c) Any other relief deemed appropriate in the facts and circumstances of the instant case, by this Hon'ble Court, in the interest of justice.
d) Cost of the petition.
It is submitted by counsel for the petitioner that the petitioner group (Samooh) is a registered Self Help Group (SHG) under the DAY-NRLM Scheme of the Government of India. The DAY-NRLM promotes building strong institutions such as Self-Help Groups (hereinafter 'SHGs') for the poor, particularly women, and enabling these institutions to access a range of financial services and livelihoods. On 6.6.2022 the petitioner group was Signature Not Verified Signed by: JITENDRA KUMAR PAROUHA Signing time: 03-02-2026 11:21:41 NEUTRAL CITATION NO. 2026:MPHC-JBP:9138 2 WP-3792-2026 registered as SHG under the DAY-NRLM scheme of the Government with 11 members having Preema Patel as President and Pooja Patel as Secretary and since then they have actively participating and engaged in the sale and procurement of agricultural produce. On 28.11.2025 a complaint was preferred by private individuals before the respondent no.2 (Collector, Maihar) alleging inconsistencies being carried out in the conduct and management by the members of the Group including the petitioner Group and thereafter. Thereafter, an inquiry was initiated. It is submitted that despite fulfilling all the requirements as notified by the respondent no.1 department and further no inconsistency was recorded in view of the private complaint as against the petitioner group, on 27.12.2025 order impugned has been passed by respondent no.2 releasing the list of names of 5 self help groups allotting to the respective procurement centers. The impugned order passed by the respondent no.2 is unjustified and non-speaking as the same has been passed without assigning any proper reason and affording any opportunity of hearing which is incomplete violation of principles of natural justice.
State counsel has argued in support of the impugned order and has submitted that the procurement period is over as it was to be done till 20.1.2026.
Heard learned counsel for the parties and perused the material available on record.
As the procurement period is already over on 20.1.2026, no relief can be extended to the petitioner. The petitioner has apprehension that in the next Signature Not Verified Signed by: JITENDRA KUMAR PAROUHA Signing time: 03-02-2026 11:21:41 NEUTRAL CITATION NO. 2026:MPHC-JBP:9138 3 WP-3792-2026 procurement season, the petitioner's name will not be considered. It is merely an apprehension raised by the petitioner, for which, a mandamus cannot be issued today.
However, the petitioner is at liberty to approach again, in case, there is no consideration in the next procurement season.
With the aforesaid, the petition stands disposed off.
(VISHAL MISHRA) JUDGE JP Signature Not Verified Signed by: JITENDRA KUMAR PAROUHA Signing time: 03-02-2026 11:21:41