VITTHALRAO SHINDE SAHAKARI SAKHAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. By consent of the parties taken up for final hearing.

(2.) This Petition filed under Article 226 of the Constitution of India challenges an order dtd. 13/12/2017 passed by Respondent No.3 for the year 2016-2017, whereby the Petitioner's request to grant deduction of payment of Equated Monthly Installments (EMI) in respect of loan taken has been rejected for the purposes of arriving at Revenue Sharing Price (RSP).

(3.) The Petitioner is a Co-operative Sugar factory engaged in the business of manufacturing and selling sugar. In the matters of dealing with the sale and manufacture of sugar, the Petitioner is governed by the Essential Commodities Act, 1955, the Sugarcane (Control) Order, 1966 and Maharashtra Regulation of the Sugarcane Price (Supplied to Factories) Act, 2013 (the 2013 Act).