AKBAR AH MOHMAD HUSSEIN Vs. TAHSILDAR MAHAD

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) The petitioners are proprietors of rice Mills situated in District Raigad. They are challenging the compulsory levy on rice under the Maharashtra Rice (Levy on Rice millers) Order, 1989. Now, the policy of government is changed and the Government has decided not to coercively recover levy on rice from the mill owners. Mr. Nargolkar, learned Assistant Government Pleader appearing for respondent Nos. 1 to 3, has stated to the same effect. This statement is made on the basis of the Government letter dated 17th july, 2002, which was produced in Writ Petition no. 83 of 1994 before another Division Bench and that petition came to be disposed of since the grievance did not survive.

(3.) In view of the same statement being made here, Mr. Hiranandani, learned counsel appearing for the petitioners-Rice Mill owners, states that the grievance no longer survives.