AHDOOS BAKERS PVT. LTD Vs. UT OF J&K

JUDGEMENT

(1.) Learned counsel for the petitioners submits that the petitioner no. 1 does not want to press the instant petition as his grievance stands redressed, and to the extent of petitioner no.1 petition is dismissed as withdrawn. He may be deleted from the array of petitioners. Learned counsel for the petitioners shall file a fresh memo of parties before the Registry within a period of two weeks. Petitioners have assailed the order dtd. 27/6/2022, issued by Director, Department of Food Civil and Supplies and Consumer Affairs, Srinagar, whereby maximum retail prices of bakery and confectionary Food items have been fixed. It is contended that it was imperative for the respondents to issue an order in terms of sec. 3 of the Essential Commodities Act for declaring bakery and confectionary items as essential commodities but the impugned notification have been issued without undertaking any such exercise. Reliance has also been placed on an order passed by a Coordinate Bench of this Court in WP(C) No. 1425/2022, whereby the impugned orders therein have been stayed.

(2.) Notice in CM as well.

(3.) Mr. T. M. Shamsi, learned ASGI, enters appearance and accepts notice on behalf of respondent no. 7. He seeks and is granted four weeks time to file objections.