V V V AND SONS EDIBLE OILS LIMITED Vs. STATE OF TAMIL NADU; COMMISSIONER OF CIVIL SUPPLIES AND CONSUMER PROTECTION DEPARTMENT; DISTRICT COLLECTOR AND THE DISTRICT SUPPLY AND CONSUMER PROTECTION OFFICER

JUDGEMENT

(1.) This petition has been filed for holding annulling or declaring the provisions of Clauses 9, 10, 12 and 14 of the Tamil Nadu Edible Oil Seeds and Edible Oils (Storage Control) Order, 2008 as violative and ultra vires Articles 14, 19(1)(g) and 301 of the Constitution of India, by issuing a Writ of Declaration.

(2.) Heard the learned Counsel for the petitioner. The learned Government Advocate (Writs) for the respondents prays further time. In view of the order which is going to be passed, no further adjournment is required.

(3.) After hearing the learned Senior Counsel appearing for the petitioner, I am of the opinion that the main writ petition itself could be disposed of by passing the following order.