STATE OF ANDHRA PRADESH Vs. KALANGI NAGESWARA RAO

JUDGEMENT

(1.) This batch of Writ Appeals, under Clause 15 of the Letters Patent, have been filed challenging the judgment and order impugned, dtd. 29/12/2016, passed in W.P.No.6145 of 2013 & batch.

(2.) Since common questions of fact and law are involved and considering the fact that the judgment and order impugned is also common to all the writ appeals, we propose to dispose of the present batch of writ appeals by way of a common order.

(3.) With a view to understand the background in the context of which the present controversy has arisen, the material facts are as under: The petitioners are all wholesale dealers who have been authorized to deal in fertilizers in terms of the provisions of the Fertilizer (Control) Order, 1985, (hereinafter referred to as 'the Control Order') which has been issued by the Government of India in exercise of its powers conferred under Sec. 3 of the Essential Commodities Act, 1955.