REGENT COMPUTRONICS PVT. LTD.

K C PAZHANIMALA Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

ATTORNEY GENERAL OF THE GAMBIA V. N. JIE [REFERRED TO]
MAURICE V. LONDON COUNTY COUNCIL [REFERRED TO]
CHARANJIT LAL CHOWDHARY VS. UNION OF INDIA [REFERRED TO]
STATE OF ORISSA VS. MADAN GOPAL RUNGLA [REFERRED TO]
K C GAJAPATI NARAYAN DEO VS. STATE OF ORISSA [REFERRED TO]
BURRAKUR COAL CO LIMITED EAST INDIAN COAL CO LIMITED VS. UNION OF INDIA [REFERRED TO]
STATE OF PUNJAB VS. SURAJ PARKASH KAPUR [REFERRED TO]
CALCUTTA GAS COMPANY PROPRIETARY LIMITED VS. STATE OF WEST BENGAL [REFERRED TO]
JAORA SUGAR MILLS PRIVATE LIMITED VS. STATE OF MADHYA PRADESH [REFERRED TO]
GADDE VENKATESWARA RAO VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
STATE OF KERALA VS. ANNAM [REFERRED TO]
BANKIDASS MOOLRAJ VS. STATE OF RAJASTHAN [REFERRED TO]

JUDGEMENT

(1.) These appeals directed against the decision of Gopalan Nambiyar, J. involve a common point of law which relates to the validity of the Kerala Paddy (Restriction on Milling) Order, 1967. The learned Judge upheld the validity of the Order overruling the several objections raised by the appellants.

(2.) The Kerala Paddy (Restriction on Milling) Order, 1967 has been issued by the Government of Kerala in exercise of the powers conferred by sub-s.(1) read with clauses (d), (i) and (j) of sub-s.(2) of S.3 of the Essential Commodities Act, 1955 (Central Act 10 of 1955). The said provisions read:

(3.) The Order GSR. 1111 dated 24th July, 1967, issued by the Central Government under S.5 of the Essential Commodity Act, 1955 and amended by the Central Government by GSR. 284 dated 9-2-1968 is reproduced below:

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K C PAZHANIMALA Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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