MOHD OHOUSE Vs. GOVT OF A P

JUDGEMENT

(1.) The contention of the petitioner is that Tea is not an essential commodity and therefore, the order issued by the Government in exercise of the power under Section 3 of the Essential Commodities Act (Act X of 1955) for short "the Act", and the consequential statutory order No. 95 dated January 7, 1984 made by the Government of India promulgating Tea (Registration of Dealers & Declaration of Stocks) Order 1984 and G. O. Ms. No. 144, Food and Agriculture (C. S. III) Depart, ment dated April 17, 1984 is not valid. Section 2 (a) of the Act defines "essential commodity" as follows ;

(2.) Entry 33 of the Concurrent List confers power to make law regarding trade and commerce in, and the production, supply and distribution of :

(3.) It is not necessary to mention clauses (c) to (e) herein. Hence they are omitted.