REGENT COMPUTRONICS PVT. LTD.

South Indian Sugar Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

M/S.PRAG ICE AND OIL MILLS,VS. UOI [REFERRED TO]
AIR INDIA VS. NERGEESH MEERZA [REFERRED TO]
D.S. NAKARA VS. UOI [REFERRED TO]
K.RAMANATHAN VS. STATE OF TAMIL NADU [REFERRED TO]
M/S.RAM CHANDRA MAWA LAL,VARANASI,VS. STATE OF U.P. [REFERRED TO]
UNION OF INDIA VS. CYNAMIDE INDIA LTD IY [REFERRED TO]
BHAVNAGAR UNIVERSITY VS. PALITANA SUGAR MILL P LTD. [REFERRED TO]
COMMISSIONER OF INCOME TAX,U.P.,VS. M/S.SHAH SADIQ AND SONS [REFERRED TO]
COMMISSIONER VS. GRIHA YAJAMANULA SAMKHYA [REFERRED TO]
KOLHAPUR CANE SUGAR WORKS LTD.,VS. UOI [REFERRED TO]
MODI INDUSTRIES LTD. VS. UNION OF INDIA [REFERRED TO]
SHRI MALAPRABHA COOPERATIVE SUGAR FACTORY LTD. VS. UNION OF INDIA [REFERRED TO]
SIKKIM SUBBA ASSOCIATES VS. STATE OF SIKKIM [REFERRED TO]
UNION OF INDIA VS. TRIVENI ENGINEERING WORKS LTD. IT [REFERRED TO]
FIBRE BOARDS PRIVATE LIMITED,BANGALORE VS. COMMISSIONER OF INCOME TAX,BANGALORE [REFERRED TO]
GAMMON INDIA LTD.,VS. SPECIAL CHIEF SECRETARY [REFERRED TO]
HARISHANKAR BAGLA,VS. THE STATE OF M.P [REFERRED TO]
K.T.MOOPIL NAIR VS. STATE OF KERALA [REFERRED TO]
MGB GRAMIN BANK VS. CHAKRAWARTI SINGH [REFERRED TO]
SHREE BHAGWATI STEEL ROLLING MILLS VS. COMMISSIONER OF CENTRAL EXCISE [REFERRED TO]
BRITANNAI INDUSTRIES LTD.,VS. COMMISSIONER OF INCOME TAX WB,KOLKATA [REFERRED TO]
U.P.COOPERATIVE CANE UNIONS FEDERATIONS VS. WEST U.P.SUGAR MILLS ASSOCIATION [REFERRED TO]
UOI VS. GLAZO INDIA LIMITED,F [REFERRED TO]
STATE OF UTTAR PRADESH VS. MOHAMMAD NOOH [REFERRED TO]
CHIEF INSPECTOR OF MINES VS. KARAM CHAND THAPAR [REFERRED TO]
INDIA TOBACCO COMPANY LIMITED VS. COMMERCIAL TAX OFFICER BHAVANIPORE [REFERRED TO]
MALAPRABHA COOP SUGAR FACTORY LIMITED VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) There are two sets of Writ Petitions in this batch of cases-one by the manufacturers of sugar popularly known as Sugar Mills and their association and the other-sugarcane growers and their associations.

(2.) W.P.No.7872 of 2015, is taken as the lead case filed by the South Indian Sugar Mills Association, a registered body. The sugarcane growers, individually and through their association, have filed separate Writ Petitions, which is the second batch of cases and their association called as 'Tamil Nadu Karumbu Vivasayigal Sangam' has been impleaded as the third respondent in W.P.No.7872 of 2015. Thus, the private parties are fully represented in the lead case, wherein the Union of India and the Director of Sugar are also respondents.

(3.) The said Writ Petition has been filed for issuance of a Writ of Certiorarified Mandamus to quash the communication issued by the first respondent, the Union of India represented by its Deputy Secretary to Government, Ministry of Consumer Affairs, Food and Public Distribution, New Delhi, dated 09.03.2015 and the consequential communication issued by the second respondent, the Director of Sugar, dated 11.03.2015 and 13.03.2015, as being illegal, arbitrary and without jurisdiction and to forbear the official respondents from determining the value of sugar in rupees during the sugar years 2004-05 to 2008-09, in terms of the omitted second schedule of the Sugarcane (Control) Order, 1966 (hereinafter referred to as 'Control Order') and consequently declaring any price for sugarcane payable by sugar producers in the State of Tamil Nadu, over and above the price fixed under Clause 3 of the Control Order for the sugar seasons 2004-05 to 2008-09.

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SOUTH INDIAN SUGAR Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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