SARASWATI INDUSTRIAL SYNDICATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Writ Petns. Nos. 699 and 709 were heard together as the facts relating to those cases are nearly the same and the points involved are exactly identical.

(2.) The petitioner company in writ No. 699 is the Saraswati Industrial Syndicate Ltd., Yamunanagar District Ambala in Haryana State. That company owns Saraswati Sugar Mills and is engaged in the manufacture of sugar. The petitioner company in writ No. 709 is the Delhi Cloth & General Mills Co., Ltd., Bara Hindu Rao, Delhi, which is also a public limited company having two sugar factories in the District of Meerut. known as Daurala Sugar Works and Mowana Sugar Works.

(3.) Both the petitioner-companies manufactured sugar, an essential commodity for purposes of the Essential Commodities Act. 1955 (hereinafter referred to for facility of reference as "the Act"), during the sugar season of the year 1968-69. The factories of the companies are situate in what was demarcated as Zone III.