PACHPEDA RICE MILL Vs. STATE OF U P

JUDGEMENT

(1.) This writ petition has been filed for quashing the Demand Notice dated 24.1.2005, issued by the District Food Marketing Officer, Pilibhit.

(2.) The petitioner was granted the licence for running the rice mill. The petitioner was delivered Paddy for hulling/milling on contract basis. The petitioner however, failed to deliver the standard percentage of rice from the paddy receipt. This led to the issue of Demand Notice dated 24.1.2005.

(3.) We have heard Shri Pramod Bhardwaj, learned Counsel for the petitioner and the learned Standing Counsel appearing for the respondents. Learned Counsel for the petitioner submitted that it was because of the poor quality of paddy that was supplied to him that he could not deliver the standard percentage of rice.