REGENT COMPUTRONICS PVT. LTD.

Shiva Rice Mills Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

ANNAMUNTHODO V. OILFIELDS WORKERS' TRADE UNION [REFERRED TO]
RIDGE V. BALDWIN [REFERRED TO]
JOHN V. REES [REFERRED TO]
MARGARITA FUENTES ET AL VS. TOBERT L. SHEVIN [REFERRED TO]
KHEM CHAND VS. UNION OF INDIA [REFERRED TO]
STATE OF ORISSA VS. BINAPAIRI DEI [REFERRED TO]
A K KRAIPAK VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. COLLECTOR J N SINHA [REFERRED TO]
CHINTAPALLI AGENCY TALUK ARRACK SALES COOPERATIVE SOCIETY LIMITED VS. SECRETARY FOOD AND AGRICULTURE GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
INCOME TAX OFFICER VS. MADNANI ENGINEERING WORKS LTD [REFERRED TO]
S L KAPOOR VS. JAGMOHAN [REFERRED TO]
SWADESHI COTTON MILLS NATIONAL TEXTILE CORPORATION UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
OLGA TELLIS VAYYAPVRI KUPPUSAMI VS. BOMBAY MUNICIPAL CORPORATION:STATE OF MAHARASHTRA [REFERRED TO]
CANARA BANK VS. V K AWASTHY [REFERRED TO]
SAHARA INDIA FIRM LUCKNOW VS. COMMISSIONER OF INCOME TAX CENTRAL [REFERRED TO]

JUDGEMENT

(1.) With the consent of both sides, the main petition is taken up for final disposal.

(2.) The petitioner through instant petition under Article 226 of the Constitution of India is seeking setting aside of order dtd. 29/10/2023 (Annexure P-4) whereby allocation of paddy to the petitioner has been cancelled and order dtd. 3/11/2023 (Annexure P-5) whereby already stored paddy is ordered to be shifted.

(3.) The petitioner is engaged in the business of milling rice. The petitioner was allocated paddy in terms of Custom Milling Policy 2023- 2024. The officials of respondent conducted surprise visit at the premises of the petitioners and found 1780 quintals excess material. On the basis of report of inspecting team, District Allotment Committee by impugned order has cancelled allotment of paddy to the petitioner and further blacklisted for 3 years. Consequent to order passed by District Allotment Committee, Director Food Civil Supplies & Consumers Affairs Department of Punjab by order dtd. 3/11/2023 has directed the petitioner to shift already stored quantity to other mills.

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SHIVA RICE MILLS Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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