DEEP CHAND GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) This judgement would dispose of Civil Writs Nos. 250 and 251 of 1969 wherein the petitioners have impugned the constitutional validity of the Delhi, Meerut and Buland shahr Milk and Milk Products Control Order, 1969 (hereinafter referred to as the order). The respondents named in the petitions are the Union of India through the Secretary, Ministry of Food, Agriculture, Community Development, Co-operation and Panchayat Raj (Department of Agriculture), and the Delhi Administration through the Under Secretary (Civil Supplies).

(2.) The impunged Order was issued by the Central Government on February 27, 1969. The preamble of the order reads as under :-

(3.) According to clause I of the Order, it extends to the areas comprising the Union Territory of Delhi and the districts of Meerut and Bulandshahar in the State of Uttar Pradesh. The order came into force on April 15, 1969 and shall cease to operate on July 15. 1969 except as respects things done or omitted to be done before such ceaser of operation. Clause 2 gives the definitions, while clause 3 of the Order reads as under:-