KRISHNA RICE Vs. STATE OF PUNJAB

JUDGEMENT

(1.) When the matter came on for hearing on 18.10.2019 with two other connected writ petitions, this Court, after hearing the parties at length, passed the following order:-

(2.) Heard on preliminary point of allotment of paddy for the current season.

(3.) In the meanwhile, Ms. Simran Grewal, learned State counsel to take instructions from the Director, Food, Civil Supplies and Consumer Affairs, Punjab, on Clause 7(f) of Custom Milling Policy- 2019-20 for paddy (kharif), as to what is to be done in a case of a Miller, who does not have a police/Court/arbitration case pending on account of (1) embezzlement and (2) non-delivery of rice. Clause 11(f) of the Custom Milling Policy-2016-2017, is in pari materia with Clause 7(f) of Custom Milling Policy-2019-20, which covers the field of Clause 11(f), but extends default to a 3rd condition of non-clearance of any dues of any State or Procurement Agency apart from the consequences of being blacklisted. This is not on facts, the case in these three petitions.