BANASHANKARI TRADERS BELLAM COMPLEX RAJENDRA GUNJ, RAICHUR-584 102. G. RAMESH Vs. UNION OF INDIA, BY ITS SECRETARY, MINISTRY OF FOOD AND CIVIL SUPPLIES AND CONSUMER AFFAIRS, KRISHI BHAVAN, NEW DELHI, THE STATE OF KARNATAKA, BY ITS SECRETARY, FOO

JUDGEMENT

(1.) THE petitioneris before this Court seeking for the following relief:

(2.) IN that view.of the matter, the instant petition is also disposed of in similar terms, declaring that there shall be no restrictions on the movement of rice and paddy both within the State as well as outside the State.