SHREE RENUKA SUGARS LTD Vs. DEPUTY COMMISSIONER; TAHSILDAR; COMMISSIONER FOR CANE DEVELOPMENT & DIRECTOR OF SUGARS; VILLAGE ACCOUNTANT

JUDGEMENT

(1.) This Writ Petition is filed seeking for issuance of a writ of mandamus to respondent No.1 to consider the representation of the petitioner company vide annexure 'A' dated 24/06/2015, etc.

(2.) During the pendency of the proceedings, after the impugned orders are passed by the Cane Commissioner, by a Notification dated 23.06.2015, the Central Government introduced a Scheme with a view to facilitate the payment of cane dues of the farmers for the current sugar session 2014-15 for extending soft loan to sugar mills, by framing (1) purpose of loan, (2) modalities and extent of loan, (3) extent of interest subvention, (4) modalities of payment of interest subvention amount by Central Government and (5) utilisation certificate, etc.

(3.) In pursuance of the Scheme introduced by the Central Government, the State Government issued a communication to the Cane Commissioner on 16.07.2015 and in response to the same, the Cane Commissioner issued a direction to the Deputy Commissioners of Bagalkot, Belagavi, Vijayapura and UttaraKannada Districts, dated 17.07.2015, providing for temporary suspension of recovery proceedings, imposing certain conditions and stated that if any sugar factory fulfilled the said conditions and filed the required undertakings, the concerned Deputy Commissioners can temporarily suspend the attachment and sale of sugar stocks of the sugar factory in arrears of cane payment of year 2014-15 until 31s t October 2015.