SATYANARAYANA RICE MILL Vs. UNION OF INDIA

JUDGEMENT

(1.) The Writ Petition Nos.22933, 22488, 22921 and 23393 of 2022 are filed to quash the proceedings No.30/WP No.7854 of 2022-MLC, dtd. 13/6/2022, 16/6/2022 and 18/6/2022 and consequently direct the respondents not to claim any refund of amounts under the labour charges borne by the petitioners in respect of supply of rice to the respondents from the period 2009-2010 to 2013-14.

(2.) The Writ Petition Nos. 33766 of 2022, 33771 of 2022, 32990 of 2022, 33776 of 2022 and W.P.No.36980 of 2022 are filed to quash the orders passed by the Divisional Manager, Food Corporation of India, in File No.12(1)/incidentals/2021-22 dtd. 19/9/2022 demanding payment of alleged excess payment of Mandi Labour Charges to the petitioners during the period KMS 2009-10 to KMS 2013-14.

(3.) Writ Petition No.5510 of 2020, W.P.Nos.9048 and 23400 of 2021 and W.P.No.6065 of 2022 are filed to quash the proceedings of the General manager, Food Corporation of India, in letter No.Accts/19(60)/ 2019, dtd. 26/12/2019 and consequential proceedings of the Vice Chairman and Managing Director, Andhra Pradesh State Civil Supplies Corporation Limited together with notices issued by the District Manager, A.P.State Civil Supplies Corporation Limited, directing them to obtain No Due Certificate from the Divisional Manager of FCI, during the period KMS2008-2009 to KMS 2013-14, being illegal, arbitrary and without authority of law.