THE INDIA SUGARS AND REFINERIES LIMITED Vs. THE COMMISSIONER FOR CANE DEVELOPMENT AND DIRECTOR OF SUGAR IN KARNATAKA AND ORS.

JUDGEMENT

(1.) THE facts as stated are as follows:

(2.) THE learned Senior Advocate Shri Udaya Holla, appearing for the counsel for the petitioner, would contend, that the learned single judge was in error in concluding that as there was an agreement between the appellant and the second respondent, the first respondent would be clothed with the jurisdiction to adjudicate upon the claim of the alleged short payment of sugar cane price and proceed to recover the same in terms of Clause 3(8) of SO 1966.

(3.) IN our view, the primary point for consideration is as to whether the first respondent had considered and passed the impugned order, that was under challenge in the writ petition, in line with the directions issued by a learned Single Judge of this court in WP 7169/2008, dated 29.7.2013. The said directions are referred to hereinabove.