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Judgment
Manoj Kumar Tiwari, J
Heard learned counsel for the parties.
By means of this writ petition, petitioners have sought the following reliefs:-
“i. issue a writ, order or direction in the nature of mandamus directing the respondent nos. 3 and 5 to open the portal of the petitioners to carry out purchase of paddy and custom hulling for year 2021-22.
ii. issue a writ, order or direction in the nature of mandamus directing to the concerned respondents to give effect and operation of letter dated 23.10.2021, 02.11.2021 (Annexure No. 1 Colly).”
Learned counsel for the petitioners submits that petitioners made application for opening their e-portal so that they may purchase paddy from the agriculturist. He further submits that Regional Food Controller has recommended petitioners’ case, but, no decision is being taken on petitioners’ application. He further submits that petitioners were blacklisted by an order passed by Regional Food Controller, however, the said order was subsequently set-aside by this Court in WPMS No. 483 of 2021 & other connected petitions. Thus, according to him, there is no valid reason for not considering petitioners’ application.
Having regard to the facts of the case and particularly the fact that Regional Food Controller has recommended petitioners’ case, the writ petition is disposed of with a direction to Commissioner, Food & Civil Supplies, Uttarakhand to take decision on petitioners’ application, as early as possible, but not later than six weeks from the date of production of certified copy of this order.
Let a certified copy of this order be issued today itself.