- (1.) The petitioner who is Gram Pradhan of Gaon Sabha, Padari Khurd, District, Maharajganj, has come up with a prayer to quash the various orders passed by the Government as contained in Annexures 3 to 6 of the writ petition abolishing the Seed Store and Purchase Centres in rural areas.
(2.) A perusal of the various orders passed by the Government shows that the Government had given various reasons for adopting such a policy decision though in some cases it has not altogether abolished those centres.
(3.) Sri S. P. Singh, learned counsel appearing in support of this writ petition, contended that the policy decision of the Government is discriminatory inasmuch as such centres have been allowed to remain in Hill areas and Bundelkhand Region and thus it is violative of Articles 14, 39(a), 40 and 48 of the Constitution of India. Mr. Singh also contended that since no counter has been filed, the relief claimed for, be granted.;