MUNISWAMAPPA Vs. STATE OF MYSORE

JUDGEMENT

(1.) The prayers in this Writ petition are for declaration of invalidity of the Mysore Silkworm Seed and Cocoon (Regulation of Production. Supply and Distribution) Act. 1959, as amended by the Mysore Silkworm Seed and Cocoon (Regulation of Production. Supply and Distribution (Amendment) Act. 1969, with a consequential direction preventing the enforcement thereof, and for declaration of invalidity of two Notifications issued thereunder.

(2.) So far as the first prayer is concerned. Mr. Venkatachaliah appealing for the petitioners explains that the prayer is limited to the declaration of invalidity of the Amending Act. This matter has been dealt with in our order in Writ Petn.- 45 of 1971 (Mys) pronoun-ed today, wherein we have upheld the validity of the said Act.

(3.) The Notifications impugned are those marked as Exs. D and F annexed to the Writ petitions, which are Nos. S. O. 799 and 800 dated 1st May 1968. The former has to be related to clause (a) of Sub-section (i) of Section 10 and the latter to Clause (c). These clauses read:-