Madras High Court
New Horizon Sugar Mills Limited vs Union Territory Of Pondicherry on 28 February, 2011
Author: Vinod K.Sharma
Bench: Vinod K.Sharma
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 28.02.2011
CORAM
THE HONOURABLE MR. JUSTICE VINOD K.SHARMA
W.P.No.12929 of 2002
New Horizon Sugar Mills Limited,
Rep. By its Authorised Signatory
Mr.M.D.N.Prabhakar ... Petitioner
Vs.
1. Union Territory of Pondicherry
Rep. by its Chief Secretary,
Chief Secretariat (Agriculture),
Pondicherry.
2. Union of India
Rep. by Secretary,
Ministry of Food, Dept. of Food and Civil Supplies,
New Delhi 110 001.
3. Hon'ble Minister for Agriculture,
Union Territory of Pondicherry,
Pondicherry. ... Respondents
Writ petition has been filed under Article 226 of the Constitution of India to issue a writ of Declaration declaring that the action of the first respondent in fixing the State Advised Price or a direction to pay any higher price for purchase of sugarcane to be paid by the petitioner over and above the statutory minimum price fixed by the Central Government under the Sugarcane Control order, 1966 for every sugar year, is illegal, ultra vires, unconstitutional and unenforceable.
VINOD K.SHARMA, J.
For petitioner : Mr.Rahul Balaji
For respondent-1 &3 : Mr.D.Sreenivasan, G.P. (Pondy)
For respondent-2 : Mr.Kumaragurubaran,
Addl. Central Govt. Standing
Counsel
*****
O R D E R
Learned counsel for the petitioner states that in the passage of time, the writ petition has rendered infructuous.
2. Consequently, the writ petition is dismissed as having rendered infructuous. No costs.
vaan To
1. The Chief Secretary, Union Territory of Pondicherry,
2. The Secretary, Union of India, Ministry of Food, Dept. of Food and Civil Supplies, New Delhi 110 001.
3. Hon'ble Minister for Agriculture, Union Territory of Pondicherry, Pondicherry