GOBIND SUGAR MILLS LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) May it be the fact that these nearly forty three years old four pending case records contain unhygienic dust and many mutilated papers but fact remains that these cases are pending in the list of Calcutta High Court awaiting court's verdict.

(2.) With the active assistance of the learned advocates for the parties these four cases have been taken up together recovering the sum and substance of the subject matter involved in these four cases which were filed on the same date 26.08.1974 and moved on 27.08.1974 first before this High Court. Initially the CR 5047 (W) of 1974 was filed by The New Swadeshi Sugar Mills Ltd. and another but during pendency of the case names of present petitioners have been recorded in place of earlier petitioners by way of amendment. Similarly, in CR 5047 (W) of 1974, the names of present petitioners have been recorded in place of original petitioners New India Sugar Mills Ltd,. and another by amendment.

(3.) It is pertinent to mention that all these four writ applications involve same issue of price determination of levy sugar for the year 1973-1974 according to the principles laid down in Section 3 (3 C) of the Essential Commodities Act , 1955. Firstly, all the writ applications were heard together and composite orders were passed. Subsequently, the cases were being run separately. When it came to my notice these four cases have again been tagged under orders dated 30.06.2015 and 23.07.2015. ultimately these four matters have been heard together and now taken up for disposal by this single judgment.