IN THE HIGH COURT OF PUNJAB AND HARYANA 

AT CHANDIGARH

106+221

1. LPA-1957-2023 (O&M)

Date of Decision: 04.11.2025

THE PUNJAB STATE COOPERATIVE SUPPLIES AND 

MARKETING FEDERATION LTD 

....Appellants

Versus

M/S JAGDAMBE RICE MILL AND OTHERS

....Respondents

2. LPA-2240-2025 (O&M)

THE PUNJAB STATE CIVIL SUPPLIES CORPORATION LIMITED

PUNSUP

....Appellant

Versus

M/S SHANKAR AGRO RICE MILLS AND OTHERS  

....Respondents

3. LPA-119-2024 (O&M)

THE PUNJAB STATE CO-OPERATIVE SUPPLY AND MARKETING

FEDERATION LIMITED

....Appellant

Versus

M/S LAKSHMI FOOD PRODUCTS AND OTHERS  

....Respondents

4. LPA-1948-2023 (O&M)

5. LPA-1949-2023 (O&M)

6. LPA-1950-2023 (O&M)

7. LPA-1954-2023 (O&M)

8. LPA-1955-2023 (O&M)

9. LPA-1961-2023 (O&M)

10. LPA-1962-2023 (O&M)

THE   PUNJAB   STATE   COOPERATIVE   SUPPLIES   AND

MARKETING FEDERATION LTD ....Appellant

Versus

M/S VISHNU RICE MILL AND OTHERS  

....Respondents

LPA-1957-2023 (O&M)

and other connected cases

-: 2 :-

11. LPA-2100-2023 (O&M)

12 LPA-2108-2023 (O&M)

13. LPA-2110-2023 (O&M)

14. LPA-2111-2023 (O&M)

15. LPA-2118-2023 (O&M)

16. LPA-2119-2023 (O&M)

17. LPA-2123-2023 (O&M)

18. LPA-2155-2023 (O&M)

19. LPA-2162-2023 (O&M)

20. LPA-2170-2023 (O&M)

THE PUNJAB STATE COOPERATIVE SUPPLY AND MARKETING

FEDERATION LIMITED (MARKFED)

....Appellant

Versus

M/S MAHAVIR RICE MILLS AND OTHERS  

....Respondents

21. LPA-29-2024 (O&M)

22. LPA-30-2024 (O&M)

23. LPA-32-2024 (O&M)

24. LPA-33-2024 (O&M)

25. LPA-35-2024 (O&M)

26. LPA-37-2024 (O&M)

27. LPA-40-2024 (O&M)

28. LPA-44-2024 (O&M)

29. LPA-45-2024 (O&M)

30. LPA-46-2024 (O&M)

31. LPA-53-2024 (O&M)

32. LPA-54-2024 (O&M)

33. LPA-58-2024 (O&M)

34. LPA-60-2024 (O&M)

35. LPA-62-2024 (O&M)

36. LPA-64-2024 (O&M)

37. LPA-65-2024 (O&M)

38. LPA-71-2024 (O&M)

39. LPA-76-2024 (O&M)

40. LPA-77-2024 (O&M)

41. LPA-78-2024 (O&M)

42. LPA-79-2024 (O&M)

43. LPA-81-2024 (O&M)

THE PUNJAB STATE CO-OPERATIVE SUPPLY AND MARKETING

FEDERATION LIMITED (MARKFED)

....Appellant

Versus

LPA-1957-2023 (O&M)

and other connected cases

-: 3 :-

M/S RADHA RICE MILLS AND OTHERS  

....Respondents

44. LPA-1716-2024 (O&M)

45. LPA-1745-2024 (O&M)

46. LPA-1749-2024 (O&M)

47. LPA-1752-2024 (O&M)

48. LPA-1759-2024 (O&M)

49. LPA-1773-2024 (O&M)

50. LPA-1778-2024 (O&M)

51. LPA-1794-2024 (O&M)

52. LPA-1795-2024 (O&M)

53. LPA-1796-2024 (O&M)

54. LPA-1699-2024 (O&M)

55. LPA-1692-2024 (O&M)

56. LPA-1696-2024 (O&M)

57. LPA-1697-2024 (O&M)

58. LPA-1698-2024 (O&M)

59. LPA-1744-2024 (O&M)

60. LPA-1748-2024 (O&M)

61. LPA-1751-2024 (O&M)

62. LPA-1753-2024 (O&M)

63. LPA-1755-2024 (O&M)

64. LPA-1757-2024 (O&M)

65. LPA-1765-2024 (O&M)

66. LPA-1784-2024 (O&M)

67. LPA-1786-2024 (O&M)

68. LPA-1797-2024 (O&M)

69. LPA-1828-2024 (O&M)

70. LPA-1896-2024 (O&M)

71. LPA-1915-2024 (O&M)

72. LPA-1937-2024 (O&M)

73 LPA-1938-2024 (O&M)

74. LPA-1940-2024 (O&M)

75. LPA-1947-2024 (O&M)

76. LPA-1948-2024 (O&M)

77. LPA-1950-2024 (O&M)

78. LPA-1952-2024 (O&M)

79. LPA-1955-2024 (O&M)

80. LPA-1956-2024 (O&M)

81. LPA-2054-2024 (O&M)

82. LPA-2056-2024 (O&M)

83. LPA-2059-2024 (O&M)

84. LPA-2061-2024 (O&M)

85. LPA-2063-2024 (O&M)

86. LPA-2065-2024 (O&M)

87. LPA-2067-2024 (O&M)

LPA-1957-2023 (O&M)

and other connected cases

-: 4 :-

88. LPA-2068-2024 (O&M)

89. LPA-2069-2024 (O&M)

90. LPA-2087-2024 (O&M)

91. LPA-2104-2024 (O&M)

92. LPA-2105-2024 (O&M)

93. LPA-2107-2024 (O&M)

94. LPA-2159-2024 (O&M)

95. LPA-2196-2024 (O&M)

THE PUNJAB STATE CIVIL SUPPLIES CORPORATION LIMITED

(PUNSUP)

....Appellant

Versus

M/S MAHAVIR RICE MILLS AND OTHERS  

....Respondents

96. LPA-2084-2024 (O&M)

PUNJAB AGRO FOODGRAINS CORPORATION LIMITED AND

ANOTHER

....Appellants

Versus

M/S GOBIND RICE AND GENERAL MILLS AND OTHERS  

....Respondents

97. COCP-1971-2025 (O&M)

M/S JAI HANUMAN RICE AND GENERAL MILLS AND OTHERS

....Appellants

Versus

RAHUL TIWARI AND OTHERS 

....Respondents

98. LPA-2020-2025 (O&M)

PUNJAB   STATE   CIVIL   SUPPLIES   CORPORATION   LIMITED

(PUNSUP) 

....Appellant

Versus

DEEPAK AWLA AND OTHERS

....Respondents

99. LPA-986-2024 (O&M)

LPA-1957-2023 (O&M)

and other connected cases

-: 5 :-

PUNJAB AGRO FOODGRAINS CORPORATION LIMITED (PAFC)

....Appellant

Versus

M/S JAGDAMBE RICE MILL AND OTHERS

....Respondents

100. LPA-830-2024 (O&M)

THE PUNJAB STATE COOPERATIVE MARKETING FEDERATION 

LTD. 

....Appellant

Versus

M/S BHAGWATI RICE AND GENERAL MILLS AND OTHERS

....Respondents

101. LPA-692-2024 (O&M)

102. LPA-691-2024 (O&M)

103. LPA-689-2024 (O&M)

104. LPA-686-2024 (O&M)

105. LPA-685-2024 (O&M)

106. LPA-677-2024 (O&M)

107. LPA-676-2024 (O&M)

108. LPA-675-2024 (O&M)

109. LPA-544-2024 (O&M)

PUNJAB STATE WAREHOUSING CORPORATION

....Appellant

Versus

M/S GURU NANAK RICE AND GENERAL MILLS AND OTHERS

....Respondents

110. LPA-1288-2024 (O&M)

THE   PUNJAB   STATE   CO-OP   SUPPLIES   AND   MARKETING

FEDERATION LTD

....Appellant

Versus

M/S SHANKAR AGRO RICE MILLS AND OTHERS AND OTHERS

....Respondents

111. LPA-1135-2024 (O&M)

LPA-1957-2023 (O&M)

and other connected cases

-: 6 :-

THE PUNJAB STATE COOPERATIVE SUPPLY AND MARKETING

FEDERATION LTD

....Appellant

Versus

M/S BHAGWATI RICE MILLS AND OTHERS AND OTHERS

....Respondents

112. LPA-1129-2024 (O&M)

THE PUNJAB STATE WAREHOUSING CORPORATION LTD.

....Appellant

Versus

DEEPAK AWLA AND OTHERS

....Respondents

113. LPA-1131-2024 (O&M)

THE PUNJAB STATE COOPERATIVE SUPPLY AND MARKETING

FEDERATION LTD

....Appellant

Versus

M/S SATGURU RICE MILLS AND OTHERS

....Respondents

114. LPA-1048-2024 (O&M)

THE PUNJAB STATE COOPERATIVE SUPPLY AND MARKETING

FEDERATION LTD

....Appellant

Versus

DEEPAK AWLA AND OTHERS

....Respondents

115. LPA-1002-2024 (O&M)

116. LPA-985-2024 (O&M)

117. LPA-152-2024 (O&M)

118. LPA-134-2024 (O&M)

119. LPA-132-2024 (O&M)

120. LPA-127-2024 (O&M)

THE PUNJAB STATE WAREHOUSING CORPORATION LIMITED

(PSWC)

....Appellant

Versus

LPA-1957-2023 (O&M)

and other connected cases

-: 7 :-

NIRBHAI SINGH AND OTHERS

....Respondents

121. LPA-369-2024 (O&M)

122. LPA-289-2024 (O&M)

123. LPA-294-2024 (O&M)

124. LPA-386-2024 (O&M)

125. LPA-390-2024 (O&M)

THE   PUNJAB   STATE   COOPERATIVE   SUPPLIES   AND

MARKETING FEDERATION LTD.

....Appellant

Versus

M/S MAHAVIR FOODS (LESSEE MILL) AND OTHERS

....Respondents

126. LPA-389-2024 (O&M)

127. LPA-411-2024 (O&M)

128. LPA-413-2024 (O&M)

129. LPA-405-2024 (O&M)

130. LPA-402-2024 (O&M)

131. LPA-401-2024 (O&M)

132. LPA-403-2024 (O&M)

133. LPA-408-2024 (O&M)

134. LPA-409-2024 (O&M)

135. LPA-407-2024 (O&M)

136. LPA-399-2024 (O&M)

137. LPA-395-2024 (O&M)

138. LPA-393-2024 (O&M)

139. LPA-394-2024 (O&M)

140. LPA-392-2024 (O&M)

141. LPA-414-2024 (O&M)

142. LPA-507-2024 (O&M)

143. LPA-415-2024 (O&M)

144. LPA-397-2024 (O&M)

145. LPA-412-2024 (O&M)

THE PUNJAB STATE WAREHOUSING CORPORATION

....Appellant

Versus

M/S GURU TEG BAHADUR RICE MILLS AND OTHERS

....Respondents

146. LPA-291-2024 (O&M)

147. LPA-270-2024 (O&M)

LPA-1957-2023 (O&M)

and other connected cases

-: 8 :-

THE PUNJAB STATE COOPERATIVE SUPPLIES AND 

MARKETING FEDERATION LTD.

....Appellant

Versus

M/S VAHEGURU RICE AND GENERAL MILLS AND OTHERS

....Respondents

148. LPA-287-2024 (O&M)

149. LPA-265-2024 (O&M)

150. LPA-384-2024 (O&M)

151. LPA-338-2024 (O&M)

152. LPA-371-2024 (O&M)

153. LPA-347-2024 (O&M)

154. LPA-336-2024 (O&M)

155. LPA-362-2024 (O&M)

156. LPA-283-2024 (O&M)

157. LPA-296-2024 (O&M)

158. LPA-348-2024 (O&M)

159. LPA-351-2024 (O&M)

160. LPA-353-2024 (O&M)

161. LPA-339-2024 (O&M)

162. LPA-358-2024 (O&M)

163. LPA-331-2024 (O&M)

164. LPA-385-2024 (O&M)

165. LPA-382-2024 (O&M)

166. LPA-293-2024 (O&M)

167. LPA-333-2024 (O&M)

168. LPA-273-2024 (O&M)

169. LPA-364-2024 (O&M)

170. LPA-269-2024 (O&M)

171. LPA-252-2024 (O&M)

172. LPA-249-2024 (O&M)

173. LPA-173-2024 (O&M)

174. LPA-298-2024 (O&M)

175. LPA-319-2024 (O&M)

176. LPA-303-2024 (O&M)

177. LPA-368-2024 (O&M)

178. LPA-363-2024 (O&M)

179. LPA-133-2024 (O&M)

PUNJAB STATE WAREHOUSING CORPORATION

....Appellant

Versus

M/S JORAWAR RICE AND MILLS AND OTHERS

....Respondents

LPA-1957-2023 (O&M)

and other connected cases

-: 9 :-

180. LPA-783-2024 (O&M)

181. LPA-778-2024 (O&M)

182. LPA-774-2024 (O&M)

183. LPA-773-2024 (O&M)

184. LPA-770-2024 (O&M)

185. LPA-728-2024 (O&M)

186. LPA-209-2024 (O&M)

187. LPA-672-2024 (O&M)

THE   PUNJAB   STATE   CO.   SUPPLIES   AND   MARKETING

FEDERATION LTD.

....Appellant

Versus

M/S SHRI KRISHNA RICE MILLS AND OTHERS

....Respondents

188. LPA-295-2024 (O&M)

STATE OF PUNJAB AND OTHERS

....Appellants

Versus

M/S JAGDAMBE RICE MILL AND OTHERS

....Respondents

189. LPA-186-2024 (O&M)

190. LPA-189-2024 (O&M)

191. LPA-185-2024 (O&M)

192. LPA-178-2024 (O&M)

193. LPA-190-2024 (O&M)

194. LPA-191-2024 (O&M)

195. LPA-181-2024 (O&M)

196. LPA-182-2024 (O&M)

197. LPA-192-2024 (O&M)

198. LPA-193-2024 (O&M)

199. LPA-194-2024 (O&M)

200. LPA-179-2024 (O&M)

201. LPA-180-2024 (O&M)

202. LPA-82-2024 (O&M)

203. LPA-304-2024 (O&M)

PUNJAB   STATE   COOPERATIVE   SUPPLIES   AND   MARKETING

FEDERATION LTD

....Appellant

Versus

LPA-1957-2023 (O&M)

and other connected cases

-: 10 :-

M/S JAI BHOLE SHANKER RICE MILLS AND OTHERS

....Respondents

204. LPA-1630-2024 (O&M)

205. LPA-1706-2024 (O&M)

206. LPA-1715-2024 (O&M)

207. LPA-1719-2024 (O&M)

208. LPA-370-2024 (O&M)

THE PUNJAB STATE CIVIL SUPPLIES CORPORATION LIMITED

PUNSUP

....Appellant

Versus

M/S SHIV SHAKTI RICE MILLS AND OTHERS

....Respondents

CORAM:   HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

HON'BLE MR. JUSTICE VIKAS SURI

    ----

Present:Mr. Manbir Singh Batth, Advocate, 

for the appellant in LPAs No.985, 1002, 1129-2024. 

Mr. Vikas Singh, Advocate and

Ms. Anamika Sheoran, Advocate

for the appellant(s) in LPA-1080-2024. 

Mr. Animesh Sharma, Advocate, 

for the appellant(s) in LPAs No.270,291,294, 386, 390, 403, 

289, 369, 830 of 2024.

Mr. Amaninder Preet, Advocate (through V.C)

for the appellant(s) in LPAs No.1048, 209, 186, 189, 185, 178, 

190, 191, 181, 182, 192, 193, 194, 179 and 180 of 2024 and

for the respondent-Markfed in LPA-2020 and 1971 of 2025.

Mr. Vinod Polist, Advocate, 

for the appellants in LPA-672, 728, 773, 774, 778, 783, 1288,

1948, 1949, 1950, 1954, 1955, 1957, 1961, 1962 and 4893-2023.

Mr. Jabarjeet Singh, Advocate

for the appellant(s) in LPA-2123-2023. 

Mr. Bisman Mann, Advocate

for the appellants in LPAs No.1131 and 1135 of 2024.

Mr. Ashish Verma, Advocate, 

LPA-1957-2023 (O&M)

and other connected cases

-: 11 :-

for the appellant in LPA-1692-2024. 

Mr. Somesh Gupta, Advocate, 

for the appellants in LPAs No.986 and 2084 of 2024.

Mr. Daman Dhir, Advocate and 

Ms. Raman Dhir, Advocate, 

for respondent No.2 in LPA-2119-2023

for respondent No.4 in LPA-193-2024

for respondent Nos.29, 34, 35, 66, 67, 71, 72 in LPA-778-2024 

for respondents No.34, 35, 45, 48, 66, 67, 71, 72, in LPA-409-2024

for respondents No.15, 34, 47 to 51, 54 to 56, 58, 60, 61, 63 

and 64 in LPA-46-2024

for respondent No.2 to 4, 7 to 15, 18 to 20, 22, 23, 25 to 27, 28, 

33, 35 and 56 in LPA-64-2024

for respondents No.4 and 13 in LPA-363-2024

for respondent No.2 in LPA-1957-2023

for respondents No.2 to 4 in LPA-134-2024 

for respondent No.2 in LPA-295-2024

for respondents No.33, 34, 50 and 51 in LPA-53-2024

for respondent No.14 in LPA-2054-2024

for respondents No.35 to 38 in LPA-78-2024

for respondents No.48 to 52 and 67 in LPA-393-2024

for respondent No.12 in LPA-40-2024

for respondents No.15 to 24 in LPA-1692-2024

for respondent No.24 in LPA-411-2024

for respondents No.1 to 21, 24, 26 to 30, 33 to 37 in LPA-1748-2024

for respondents No.3, 6, 7, 10, 11, 19, 24 to 26, 28, 31 to 39

in LPA-62-2024

for respondent No.10 in LPA-2108-2024 

for respondents No.47, 49, 50 and 51 in LPA-407-2024

for respondents No.11, 27, 29 and 48 in LPA-382-2024

for respondents No.46, 48, 71, 72 in LPA-2107-2024

for respondent No.9, 10 in LPA-32-2024

for respondent No.5 in LPA-298-2024

for respondents No.12 to 14 and 20 in LPA-1135-2024

for respondents No.27, 28, 32, 33, 35 to 39 in LPA-395-2024

for respondents No.34 to 36 in LPA-1940-2024

for respondent No.17 in LPA-1955-2023

for respondents No.53 and 54 in LPA-2059-2024

for respondents No.7 to 10 in LPA-1794-2024

for respondents No.8 and 9 in LPA-351-2024

for respondent No.3 in LPA-291-2024

for respondent No.3 in LPA-339-2024

for respondents No.5 to 7, 10, 13, 17, 22 in LPA-58-2024

for respondents No.8, 16, 20, 29, 30 to 34, 37 to 39, 43, 53, 

65, 66, 71, 72, 82 in LPA-122-2024

for respondents No.29, 30, 65, 66 and 71 in LPA-1757-2024

LPA-1957-2023 (O&M)

and other connected cases

-: 12 :-

for respondents No.27, 40, 41, 43, 44 in LPA-1948-2024

for respondent No.2 in LPA-194-2024

for respondents No.22 to 26 in LPA-2104-2024

for respondents No.19, 21 in LPA-127-2024

for respondents No.21, 41 in LPA-1947-2024

for respondent No.9, 41 in LPA-402-2024

for respondents No.1, 3, 5 to 7, 9 to 24 in LPA-1630-2024

for respondents No.11 to 14 in LPA-71-2024

for respondents No.1, 22 to 24, 26, 27 to 34, 37, 38 in LPA-179-2024

for respondents No.1 to 5, 7 to 9, 12 to 17 in LPA-874-2024

for respondents No.1, 2, 6, 9 to 11 in LPA-408-2024

for respondent No.6 in LPA-81-2024 and LPA-296-2025

for respondents No.3 and 4 in LPA-830-2024

for respondent No.4 in LPA-152-2024

Ms. Pushpanjali Bisht, Advocate for

Mr. T.S. Sidhu, Advocate, 

for respondent-PUNSUP in all LPAs filed by Markfed & PSWC. 

for respondent-PSWC in all LPAs filed by Markfed. 

Mr. Karan Singla, Advocate

for respondent No.2 in LPA-402 & 1947-2024

for respondent No.13 in LPA-685 & 1896-2024

for respondent No.3 in LPA-1786-2024

for respondent No.23 in LPA-1956-2024.

Mr. Rajinder Singla, Advocate

for respondents No.1 to 3 in LPA-1642 & 2043-2023

for respondents No.22 and 23 in LPA-395, 403 & 1940-2024

for respondent No.42 in LPA-402-2024

for respondent No.2 in LPA-560 & 1016-2024

for respondents No.56 and 57 in LPA-564 & 1015-2024

for respondents No.4 and 5 in LPA-569 & 1020-2024

for respondent No.8 in LPA-672, 691 & 1992-2024.

Mr. Shiv Kumar, Advocate and

Mr. Lovedev Singh, Advocate

for respondents No.1 to 19, 21 to 184 in LPA-76-2024

for respondent No.7 in LPA-1692-2024

for respondents No.5 to 7 in LPA-186-2024

for respondent No.1 in LPA-676-2024

for respondents No.1 to 16 in LPA-20-2024 and

for respondents No.1 to 5, 9, 10, 12, 14 to 19, 21 to 38, 41, 

43 to 51, 64 to 67, 69 to 89, 92 to 104, 108 to 111, 113 to 119, 

123 to 126, 129 to 142, 144 to 146, 148, 149, 152 to 154, 

157 to 161, 163 to 167, 170 to 172, 174, 176, 178, 

182 to 184 in LPA-76-2024.

LPA-1957-2023 (O&M)

and other connected cases

-: 13 :-

Mr. Mayur Karkra, Advocate

for respondents No.1 to 3, 5 to 8, 11 to 14 in LPA-2056-2023

for respondent No.11 in LPA-2040-2023

for respondents No.14 to 16 in LPA-1896-2024 and

for respondents No.8, 11 to 16 in LPA-2106-2024.

Mr. L.S.Sidhu, Advocate

for respondent No.173 in LPA-405-2024.

Mr. Robin Singh Bhullar, Advocate

for respondent No.2 in LPA-778-2024.

Mr. Mohit Garg, Advocate and

Mr. Mohit Saini, Advocate

for respondents No.14 to 16 in LPA-1131-2024

for respondents No.11, 27 to 29, 32 & 33 in LPA-847-2024

for respondents No.5, 7, 8, 10, 12, 16, 17, 20, 21, 23, 24 to 38

40 to 45, 49, 50, 52 and 55 in LPA-413-2024

for respondents No.3, 4, 7, 21 to 29, 34, 36 to 41, 47, 49, 50 to 

52 and 55 in LPA-390-2024 and

for respondents No.13 and 14 in LPA-1742-2024.

Mr. Manan Khetrapal, Advocate

for respondent No.1 in LPA-676-2024.

Mr. Aditya Dassaur, Advocate and

Mr. C.L.Verma, Advocate

for respondent No.9 in LPA-686-2024.

Mr. Ankush Rampal, Advocate

for respondent No.4 in LPA-677-2024.

Mr. Harsh Goyal, Advocate

for respondent No.1 in LPA-2067 and 2087 of 2024.

Mr. Amandeep Singh, Advocate

for respondent No.11 in LPA-2020-2025.

Mr. Jashandeep Singh Sidhu, Advocate

for respondent No.2 in LPA-778-2024.

Ms. Varsha Sharma, Advocate

for respondent No.1 in LPA-544-2024.

Mr. Aayush Arora, Advocate

for respondent No.1 in LPAs No.181 and 348 of 2024.

Ms. Ridhi Bansal, Advocate for

LPA-1957-2023 (O&M)

and other connected cases

-: 14 :-

Mr. Sunish Bindlish, Standing counsel 

for respondents – FCI and UOI (in LPA-1129-2024).

Mr. Daljinder Singh Sandhu, Advocate

for respondent No.173.

Ms. Nimisha, Advocate 

for respondent No.1 in in LPA-2067 and 2087-2024.

Mr. Chahit Bansal, Advocate

for respondent No.46 in LPA-1757-2024.

Mr. Akhil Kashyap, Advocate, 

for respondent No.177 in LPA-76-2024. 

  ****

Harsimran Singh Sethi, J. (Oral)

CM-4168-LPA-2024 in LPA-1765-2024

CM-5019-LPA-2025 in COCP-1971-2025

CM-3843-LPA-2024 in LPA-1630-2024

These are the applications under Section 5 of the Limitation Act

for condonation of respective days delay in filing the appeal(s)/petition(s).

Keeping in view the facts mentioned in the application(s), the

same   are   allowed   and   the   respective   days   delay   in   filing   the

appeal(s)/petition(s) is condoned.

LPA-1957-2023 (O&M) and connected appeals

1. In the present bunch of appeals, the challenge is to the impugned

order dated 17.08.2023 passed in CWP-20840-2021 and connected cases by

the learned Single Judge by which, for the ‘Custom Milling Policy’ for the

year 2014 and 2015, the driage @ 1% of the Minimum Support Price (MSP)

which come to Rs.14/- per quintal has been allowed in favour of respondent-

Mills, who have milled the paddy entrusted to them for the season concerned

so as to convert the same into rice.

LPA-1957-2023 (O&M)

and other connected cases

-: 15 :-

2. The dispute which arose was that by way of an agreement entered

into between the appellant and the respondent-Mills, the appellants entrusted

the paddy procured by them with the assistance of procuring agency to the

millers to mill the same and the rice so generated from the said paddy was

given to the Food Corporation of India/Government of India. As per the terms

of the agreement entered into between the appellants and the millers, driage

@1% of the MSP which came to to Rs.14/- per quintal was to be given to the

milling companies keeping in view the paddy milled, rice generated and

weight of moisture taken into account while weighing the paddy.

3. After a period of six years, the Union of India only reimbursed

the appellants qua the driage extended to the miller @ Rs.9.22/- per quintal

instead of provisional rate, which was fixed @Rs.14/-, which amount was

equivalent to 1% of the MSP. The deficiency in the amount paid by the

appellants to the respondent-Milling Companies and the amount received by

the appellants at the hands of Union of India, was sought to be recovered from

the millers on the ground that the Union of India has not reimbursed the

appellants @Rs.14/- per quintal hence, the said excess payment made to the

millers needs to be recovered and miller will only be entitled to Rs.9.22/- per

quintal.

4. The said recovery which was sought to be done from respondent-

Milling Companies was challenged before the learned Single Judge and

keeping in view the fact brought before the learned Single Judge, a finding has

been recorded by the learned Single Judge that in fact the millers were entitled

for the driage @1% of the MSP, i.e. Rs.14/- per quintal and the payment of the

LPA-1957-2023 (O&M)

and other connected cases

-: 16 :-

same by the appellant is valid and no recovery can be done from the miller.

5. The learned counsel for the appellant(s) argues that the appellants

are only acting as a go between the Food Corporation of India/Government of

India and the respondent-Millers, whose work is to mill the paddy and the loss

in this whole scenario is infact caused to the procurement agency, i.e. the

appellants herein but, while ignoring the said aspect no direction has been

given to the Government of India/Food Corporation of India, that appellants

will have to reimburse the difference in amount to the appellants in pursuance

to the order passed by the learned Single Judge, so as to be given @Rs.14/-

per quintal as driage.

6. The learned counsel appearing on behalf of the respondents-

millers submits that they have no objection in case the order dated 17.08.2023

passed   by   the   learned   Single   Judge   is   clarified   to  the   effect   that   the

reimbursement of the differential amount to the appellants will be done by the

Food Corporation of India/Government of India @ Rs.14/- per quintal for the

relevant year which is 1% of the MSP qua the driage, which amount has

already been paid by the appellants to the respondent-Millers.

7. We have heard the learned counsel for the parties and have gone

through the record with their able assistance.

8. It may be noticed that the impugned order dated 17.08.2023

passed by the learned Single Judge was passed after hearing the appellants as

well as the Food Corporation of India and the Government of India and their

due objections were noted while recording the finding that the millers were

entitled for the driage @1% of the MSP, i.e. Rs.14/- per quintal for the

LPA-1957-2023 (O&M)

and other connected cases

-: 17 :-

relevant   milling   year   of   2014   and   2015.   The   Food   Corporation   of

India/Government of India has not assailed the said order, which shows that

the Government of India as well as the Food Corporation of India are satisfied

with the said order.

9. The grievance which is being raised by the appellants is that the

recovery rights/reimbursement of the remaining amount to the appellants by

the Government of India has not been ordered though, the appellants have

already paid the miller @Rs.14/- per quintal which amount is assessed @1%

of the MSP qua the driage as has already been held by the learned Single

Judge qua the entitlement of the same by the miller. That being so, the Food

Corporation of India/Government of India is liable to reimburse the appellants

the remaining amount once, the finding recorded by the learned Single Judge

that the millers are entitled for driage @1% of MSP, i.e. Rs.14/- per quintal,

has been accepted by the Government of India as no appeal has been preferred

by the Food Corporation of India or the Government of India against the said

order.

10. Further, it is a conceded fact that out of Rs.14/- per quintal as a

driage paid @1% of the MSP by the appellants to the miller, the same has

already been reimbursed to the tune of Rs.9.22/- per quintal.

11. Once, the reimbursement for amount paid by the appellants to the

respondent-Millers   has   to   be   done   by   the   Food   Corporation   of

India/Government of India, and vide impugned order passed by the learned

Single Judge, hold the millers have been held to be entitled for driage

@Rs.14/- per quintal, the appellants will be within their right to receive the

LPA-1957-2023 (O&M)

and other connected cases

-: 18 :-

complete   reimbursement   amount   from   the   Food   Corporation   of

India/Government of India @Rs14/- per quintal by initiating appropriate

proceedings to get reimbursement of the differential amount.

12. Learned counsel for the appellant(s) submits that keeping in view

the said modification by this Court of the impugned order dated 17.08.2023

passed by the learned Single Judge, the present appeal(s) may kindly be

disposed of having not been pressed any further.

13. Ordered accordingly.

14. Pending application(s), if any, stands disposed of.

15. Photocopy of this order be placed on the files of other connected

cases.

 (HARSIMRAN SINGH SETHI)

JUDGE

(VIKAS SURI)

November 04, 2025 JUDGE

Varinder

Whether speaking/reasoned : Yes

Whether reportable : No