OIL PALM DEVELOPERS Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed for the following reliefs :

(2.) This Court has heard Sri B.Adinarayana Rao, learned senior counsel for Sri Challa Guna Ranjan, the Government Pleader for Agriculture appearing for respondent Nos.1 and 2, Additional Solicitor General for respondent No.4 and Sri M.S.Prasad, senior counsel for the unofficial respondents.

(3.) The issue in this case relates to the fixation of price by the State for the Oil Palm Fresh Fruit Bunches (FFB) from which palm oil is extracted. The following facts are not in dispute: (1) The relevant statue applicable to the facts of the case is the Andhra Pradesh Oil Palm (Regulation of Production and Processing) Act, 1993 (for short 'the Act'). In this Act, section 13 is the important for this case. The two clauses of section 13 of the Act are reproduced hereunder: