GANESHA RICE MILL BY ITS PROP. H.M. SUDHIR AND OTHERS Vs. STATE OF KARNATAKA BY ITS SECRETARY DEPARTMENT OF FOOD AND CIVIL SUPPLIES, THE DEPUTY COMMISSIONER AND THE TAHSILDAR

JUDGEMENT

(1.) PETITIONERS have sought for following reliefs:

(2.) ACCORDING to the Petitioners they are engaged only in the business of Custom Milling of paddy, which is not owned by them and that therefore the Respondents did not have authority to insist levy from the Petitioners inasmuch as the Petitioners cannot in turn insist levy from the customers.

(3.) IT is no doubt true that Clause 3 and 4 of the Karnataka Rice Milling Regulation and Rice and Paddy Procurement (Levy) Order, 1999, can be enforced on any miller or dealer within the definition of Clause 2(c) and 2(i) of the Karnataka Rice Milling Regulation and Rice and Paddy Procurement (Levy) Order, 1999.