LAWS(MAD)-2006-11-87

MADURAI SARKARAI ALAI KARUMBU URPATHIYALARGAL SANGAM Vs. SECRETARY TO GOVERNMENT INDUSTRIES DEPARTMENT

Decided On November 29, 2006
MADURAI SARKARAI ALAI KARUMBU URPATHIYALARGAL SANGAM, REP. BY ITS SECRETARY Appellant
V/S
SECRETARY TO GOVERNMENT, INDUSTRIES DEPARTMENT Respondents

JUDGEMENT

(1.) SUGAR is sweet, but now and then, it is sour, more so, to a diabetic. We do not know whether ants are affected with any sugar disease, but the known fact is that men are addicted, attracted and affected to the power of sugar. So, care is necessary, while dealing with sugar.

(2.) TO promote sugar and protect the welfare of the producer of the sugarcane, cane grower and the miller, every care is essential.

(3.) WITH the total commitment and assistance from the learned counsel appearing from both sides in the writs, the Court is hoping that the dream of sugarcane cultivators will fructify and the country will develop.