LAKSHMI VENKATESHWARA INDUSTRIES, KARDIGUDDA ROAD, MANVI-584123, RAICHUR DISTRICT, BY ITS PARTNER R. KRISHNA AND OTHERS Vs. UNION OF INDIA, BY ITS SECRETARY, MINISTRY OF FOOD AND CIVIL SUPPLIES AND CONSUMER AFFAIRS, KRISHI BHAVAN, NEW DELHI-1100

JUDGEMENT

(1.) SRI R.S. Siddapurkar, Learned Counsel is directed to take notice for Respondent No.1. Sri Shivakumar R. Tengli, Learned AGA is directed to take notice for Respondent Nos. 2 and 3. Learned Counsel for the parties agree that point in issue in these cases is covered by the decision of this Court in W.P. No. 5082 -83/2011 disposed of on 28.1.2011 (Between Sri Guru Shankarananda Rice Industries and another V/s. Union of India and others). In the said case, this Court has held as under: 7. In the light of the above and having regard to the fact that this Court has already ruled that having regard to Clause 3 of the order dated 15.2.2002 issued by the Central Government, there can be no restriction for the movement of rice and paddy both inside and outside the State, these writ petitions deserve to be allowed making it clear that there can be no restriction on the movement of paddy/rice from one place to another within the State and also outside the State. Writ petitions are accordingly disposed of.

(2.) THE submission of the learned counsel for the parties is placed on record. These writ petitions are also disposed of in terms of the aforesaid decision of this Court. Learned Advocates for the respondents are permitted to file their vakalath/memo of appearance as the case may be within a period of eight weeks from today. No costs.