K JANARDHAN PILLAI Vs. UNION OF INDIA

JUDGEMENT

(1.) The common question which arises for consideration in the above writ petitions under Article 32 of the Constitution of India relates to the validity of the declaration made by the State Government of Kerala on March 20, 1976 declaring that raw cashewnut was an essential article, in exercise of the power under clause (a) of Section 2 of the Kerala Essential Articles Control (Temporary Powers) Act, 1961 (Act 3 of 1962) (hereinafter referred to as 'the Kerala Act') and the Kerala Raw Cashewnuts (Procurement and Distribution) Order, 1977 (hereinafter referred to as 'the Order') made by the State Government of Kerala in exercise of the powers conferred by Section 3 of the Kerala Act regulating the Procurement and distribution of raw cashewnuts grown in the State of Kerala. The petitioners, are persons engaged in the cashewnut processing industry in the State of Kerala. Since the impugned declaration and the Order seriously interfered with the right of the petitioners to purchase sufficient quantities of raw cashewnuts for processing in their factories and imposed several other restrictions on them they have filed the above petitions. Although the validity of several other Orders was also questioned in the present petitions, the petitioners confined their challenge only to the impugned declaration and the Order in the course of arguments since according to them it was not necessary to urge their contentions as against those orders.

(2.) The recital in the preamble to the Order states that it was being made in order to ensure the maintenance of supplies, of raw cashewnuts which was considered to be essential for the continued employment of a large number of workmen in the State of Kerala and for their equitable distribution and availability at fair prices. It is further recited the the Order was being made as the State Government felt a doubt about the Question whether the Kerala Raw Cashewnuts Marketing and Distribution) Order, 1976 issued under the Defence and Internal Security of India Rules, 1971, for the very same purpose would continue to remain in force.

(3.) The main provisions of the Order broadly related to the prohibition of sale of raw cashewnuts to any person other than an agent authorised to purchase by clause 3 thereof, appointment of Co-operative Societies as sub-agents, imposition of restrictions on processing or conversion of raw cashewnuts and their distribution amongst the occupiers of cashewnut processing factories, appointment and powers of Cashew Special Officer and other incidental and ancillary matters. The explanatory note attached to the Order stated that it was intended to regulate the procurement and distribution of raw cashewnuts by the State Government.