LAWS(ALL)-2006-1-210

MONNET SUGAR LIMITED Vs. STATE OF U P

Decided On January 30, 2006
MONNET SUGAR LIMITED Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) Monnet Sugar Limited petitioner, a company registered under the Companies Act having its registered office at Raipur, Chhattisgarh, owns a sugar manufacturing by vacuum pan process unit in Block Unn District Muzaffarnagar (State of Uttar Pradesh). Molasses is a 'Bye-Product' of aforesaid sugar undertaking.

(2.) The Uttar Pradesh Sheera Niyantran Adhiniyam, 1964 (referred to as 'Adhiniyam') was enacted in the State of U.P. to provide in public interest for the control of storage, gradation and price of molasses produced by sugar factories in Uttar Pradesh and the regulation of supply and distribution thereof.

(3.) Molasses year:- as defined under Section 2(dd) of the Adhiniyam means the period beginning on the first date of November and ending on 31st day of October in the year next follows.