Patna High Court - Orders
Gujrat Cooperative Milk Market vs Krishi Utpadak Bazar Samiti &O on 4 August, 2014
Bench: Chief Justice, Jayanandan Singh, Ashwani Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2162 of 1990
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M/S Dalmia Industries Ltd & Anr.
.... .... Petitioners
Versus
The State of Bihar & Ors.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.5799 of 1988
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Sri Prakash Singh
.... .... Petitioner
Versus
The State of Bihar & Ors.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.8670 of 1996
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Sri Prakash Singh
.... .... Petitioner
Versus
The State of Bihar & Ors.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.5436 of 1989
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Gujrat Cooperative Milk Marketing Federation Limited & Anr.
.... .... Petitioners
Versus
Krishi Utpadan Bazar Samiti, Musallahpur & Ors.
.... .... Respondents
Patna High Court CWJC No.2162 of 1990 (7) dt.04-08-2014
2/5
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with
Civil Writ Jurisdiction Case No.1740 of 1996
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Gujrat Cooperative Milk Marketing Federation Limited & Anr.
.... .... Petitioners
Versus
Krishi Utpadan Bazar Samiti, Musallahpur & Ors.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.3868 of 2000
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Shree Prakash Singh
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.12399 of 1999
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Gujrat Cooperative Milk Marketing Federration Limited & Anr.
.... .... Petitioners
Versus
Krishi Utpadak Bazar Samiti &Ors.
.... .... Respondents
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Appearance :
(In CWJC No.2162 of 1990)
For the Petitioners : Mr. Subhro Sanyal, Advocate
Mr. Jayanta Ray Choudhary, Advocate
Mr. Debdatta Sen, Advocate
For the Respondent/s : Mr. Dhananjay Kumar, A.C. to G.P. 16.
Mr. (Gp2)
Patna High Court CWJC No.2162 of 1990 (7) dt.04-08-2014
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Mr. K.P.Yadav
Mr. Rajeshwar Prasad
Mr. Ashok Kr.Keshari
Mr. Sanjeev Kr.Mishra
Mr. Om Prakash Goit
(In CWJC No.5799 of 1988)
For the Petitioner/s : Mr. Subhro Sanyal, Advocate
Mr. Jayanta Ray Choudhary, Advocate
Mr. Debdatta Sen, Advocate
For the Respondent/s : Mr. K.N.P.Singh (Gp3)
Mr. B.Mallick
Mr. Nilima Thakur
Mr. Rajesh Kumar
Mr. Sanjeev Kr. Mishra
(In CWJC No.8670 of 1996)
For the Petitioner/s : Mr. Subhro Sanyal
For the Respondent/s : Mr. (Gp4)
Mr. K.P.Yadav
Mr. Suresh Kr.
Mr. Sanjeev Kr.Mishra
Mr. Sandwip Sengupta
Mr. L .K. Bajla
Mr. P. K. Sinha
(In CWJC No.5436 of 1989)
For the Petitioner/s : Mr. Subhro Sanyal
Mr. B.K. Bariar
For the Respondent/s : Mr. (Gp6)
(In CWJC No.1740 of 1996)
For the Petitioner/s : Mr. Subhro Sanyal
Mr. Binod Kumar Bariar
For the Respondent/s : Mr. (Gp4)
Mr. L.K.Bajla
(In CWJC No.3868 of 2000)
For the Petitioner/s : Mr. Subhro Sanyal, Advocate
Mr. Jayanta Ray Choudhary, Advocate
Patna High Court CWJC No.2162 of 1990 (7) dt.04-08-2014
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Mr. Debdatta Sen, Advocate
For the Respondent/s : Mr. (Aag1)
Mr. K.P.Yadav
Mr. S.K.Saraf
Mr. Suresh Kumar
Mr. Amal Kumar
Mr. Avinash Kumar
(In CWJC No.12399 of 1999)
For the Petitioner/s : Mr. Subhro Sanyal
For the Respondent/s : Mr. Siddhartha Prasad (AC to AAG-4)
Mr. K.P.Yadav
Mr. Ajay
Mr. Rajeshwar Prasad
Mr. Surresh Kumar
Mr. Avinash Kumar
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CORAM: HONOURABLE THE CHIEF JUSTICE
And
HONOURABLE MR. JUSTICE JAYANANDAN SINGH
And
HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
7 04-08-2014The petitioners in this group of writ petitions are the manufacturers of baby food. The matter at issue is levy of market fee by the concerned Agriculture Produce Market Committees treating the product as agriculture produce.
Under order dated 30th November 1998 made by a Division Bench of this Court, the petitions were ordered to be heard with C.W.J.C. No.5042 of 1986. Since the said C.W.J.C. No.5042 of 1986 had been referred to the Full Bench, the present Patna High Court CWJC No.2162 of 1990 (7) dt.04-08-2014 5/5 petitions have been placed before us.
The said C.W.J.C. No.5042 of 1986 (M/s. Lipton India Ltd. V. State of Bihar) has since been decided by the Full Bench of the Jharkhand High Court {AIR 2004 Jharkhand 34 (FB)}.
Today, after twenty five years, learned advocate Mr. S. Sanyal appearing for the petitioners seeks adjournment to suit the convenience of the senior counsel. He claims that the cause of action still survives.
The C.W.J.C. No.5042 of 1986 having been finally decided, we do not suppose these petitions are required to be further carried by the Full Bench.
Let the petitions be notified before the learned single Judge according to roster.
(R.M. Doshit, CJ) (Jayanandan Singh, J) (Ashwani Kumar Singh, J) K.C.jha/-
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