RAGHUPFTHY REDDY Vs. GOVT OF A P

JUDGEMENT

(1.) . In this batch of Writ Petitions, the petitioners, who are all growers of Sugarcane within the reserved area, call in question the Notification) ROC. No. C(1) 23007/80 dated 23-10-1980 (hereinafter referred to as the levy order issued by the Director of Sugar and Cane Commissioner Andhra Pradesh, directing them to enter into agreements with Sugar Factories of their area, for the supply of 85 per cent of Sugarcane grown by them during the crushing season 1980-81, and refusing to grant licences for operating power-crushers under the A.P. Jaggery (Gur) Manufacturer's Licensing Order 1975.

(2.) W. P. Nos. 5018/80. 6261/80, 4989/80, 41/81, 774/81, 815/81 819/81, 820/81, 821/81, 822/81, & 823/81, are all by growersjof Sugarcane within the factory Zone of M/s. Nizam Sugar Factory Ltd. at Shakkarnagar.

(3.) W. P. Nos. 7644/79, and 6402/80 are by growers of sugarcane within the factory zone of the Sugar Factory at Amadalavalasa.