RASHMI RICE MILL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard, learned counsel for the parties. 1. The instant Writ Petition has been filed for issuance of appropriate Writ/ Rule/ Direction to the respondents to settle the accounts of the petitioner and release the excess amount recovered from the petitioner against Kharif Marketing Season 2012-13 for procurement of rice for the period from 2013-14.

(2.) Petitioner is a Unit of M/s Alka Himagar Private Limited, a Company incorporated under the Companies Act, 1956 and was primarily engaged in the business of running and operating Rice Mills for conversion of paddy into Rice.

(3.) Department of Food, Public Distribution and Consumer Affairs during the Kharif Marketing Season (KMS) 2011-12, by a Resolution dtd. 22/12/2012 decided to procure 4 Lakh tonnes of paddy directly from farmers through 1000 paddy procurement centre for KMS 2012-13. Respondent No.2 i.e. Jharkhand State Food and Civil Supplies Corporation Limited was the Nodal Agency for the procurement of paddy and the co-operative societies, Department of Jharkhand assisted them in procurement of paddy.