GURCHETAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner through the instant petition under Articles 226/227 of the Constitution of India is seeking direction to respondents to register him for the purpose of custom milling.

(2.) The petitioner has purchased a Rice Mill from Punjab and Sind Bank in open auction. The said bank auctioned Rice Mill of M/s Raj Rice Mills on account of pending recovery. The respondent is not registering petitioner for the purpose of allotment of paddy on the ground that it has purchased mill from a defaulter.

(3.) Notice of motion.