ABS POLYMERS Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Under the Essential Commodities Act, 1955 ('Act', for short), 'Agricultural Urea' is a controlled commodity, which is highly subsidized. In contradistinction, there is 'Technical Grade Urea', which is not subsidized and carries a market rate nearly eight times that of 'Agricultural Urea'.

(2.) The petitioners in these cases are persons from whom large quantities of Urea were taken into custody by the competent Authorities, on the allegation that it is not 'Technical Grade Urea', but 'Agricultural Urea', which they have diverted through other sources.

(3.) The specific case of the petitioners in these cases is that the Urea taken from their custody over a year ago is 'Technical Grade Urea' and not 'Agricultural Urea'; and that this is proven at least in the case of the petitioner in W.P.(C)No.27055/2022, through a Chemical Analysis Report, namely Ext.P13 therein.