S CHANDRA SEKHARAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) These writ petitions under Article 32 dismissed on 5 April, 1974. Reasons were to be given later on. These are as follows:

(2.) The petitioners asked for a writ of mandamus restraining the respondents from denying the petitioners their quota of levy sugar which they had been receiving under the Levy Sugar (Supply Control) Order, 1972.

(3.) Up to 1967 production, price, and distribution of sugar were controlled by the Government of India in exercise of the powers conferred on it by the Essential Commodities Act, 1955 and the orders made thereunder.