ARIHANT CEMENT AGENCY Vs. DISTRICT SUPPLY OFFICER CHITTORGARH

JUDGEMENT

(1.) A learned single Judge of this Court vide order dated 8-8-1991 directed this petition to be listed for final disposal at order stage on 10-9-1991. This is how this case is posted before me for final disposal at order stage.

(2.) The present petition has been filed by the petitioner for quashing the demand of Rs. 15,827.73 raised by the notice Anx. 13 to the writ petition on the ground inter alia that the orders dated 28-7-1983 and 9-9-1983 are illegal.

(3.) According to the petitioner, aforesaid orders fixing the various prices are also beyond the statutory powers of the State Government. According to the petitioner the State Government is entitled only to fix the sale price and no other amount can be statutorily fixed under the inherent power under Clause 10 of the Cement Control Order or any other power which may be exercised by the State Government in that behalf.