MANIYARASU Vs. COMMISSIONER OF SUGAR

JUDGEMENT

(1.) The prayer sought for in this Writ Petition is, to direct the sixth and seventh respondents to clear all the arrears amount of Rs.3,32,700/- with due interest thereon for the Sugarcane supplied from 2013-14, 2014-15 and 2015-16 to them by the petitioners.

(2.) Heard Mr.N.S.Ponnaiah, learned counsel appearing for the petitioners; Mr.K.Chellapandian, learned Additional Advocate General, assisted by Mr.M.Rajarajan, learned Government Advocate appearing for the respondents 1, 2, 4 and 5; Mr.Malaiyendran, learned Central Government Standing Counsel appearing for the third respondent; and Mr.Raguvaran Gopalan, learned Standing Counsel appearing for the respondents 6 and 7.

(3.) Though the aforesaid prayer has been made in this Writ Petition, when the Writ Petition was heard on 25.07.2019, in view of the stand taken by the learned Standing Counsel appearing for the respondents 6 and 7, this Court has passed the following order:-