D CHOCKANATHAN Vs. SENIOR REGIONAL MANAGER

JUDGEMENT

(1.) By consent of both the parties, the writ petition itself is taken up for final hearing and disposal.

(2.) During the hearing of the writ petition, the learned counsel appearing on behalf of the petitioner had placed before this Court, the order passed by this Court, on 19.08.2010, in W.P.(MD).No.9214 of 2010. Paragraph 19 of the said order reads as follows:

(3.) From the above paragraph, it is clear that the first respondent shall keep the contract of supplying of paddy to the petitioner, for the purpose of hulling, till the disposal of the proceedings initiated against the petitioner, under Section 6(A) of the Essential Commodities Act. However, it has been pointed out by the learned counsel appearing on behalf of the petitioner that the first respondent had stopped supplying paddy to the petitioner, in view of the pendency of the proceedings, under Section 6(A) of the Essential Commodities Act.