KANDUKUR TALUKA NON TRADING HIRE WORK RICE MILLERS ASSOCIATION KANDUKUR PRAKASAM Vs. JOINT COLLECTOR PRAKASAM DISTRICT ONGOLE

JUDGEMENT

(1.) The Non-Trading Rice Millers' Association, Kandukur of Prakasam Distrkt has presented this Writ Petition to declare the levy of fee for renewal of licence of a Non-Trading Rice Mill at Rs, 100/- regardless of the period of renewal, be it one year, two years or three years, as illegal.

(2.) Mr. G. Peddababu, the learned Counsel for the petitioner, strenuously contends that not only the rule, but even the Circular issued by the Commissioner of Civil Supplies in CVS. Ref. W2/1808/93, dated 7-4-93 is crytal clear to the effect that regardless of the period of renewal, the licence fee shall be Rs. 100/- and this seems to be based on the Government of India's Letter No. 15/PS/7/87-D&R.I/RM-Vol.2, dated 12-7-89.

(3.) Ms. G. Rohini, the learned Government Pleader contends otherwise and states that the renewal fee has been properly levied by the Government.