Karnataka High Court
Tungabhadra Sugarcane And Banana ... vs The Government Of Karnataka, on 15 July, 2011
Equivalent citations: 2012 (3) AIR KAR R 588, (2012) 3 KCCR 87
Bench: N.Kumar, Aravind Kumar
C.I~i<I. Srinivasarao 3' Aged about 40 years. S/o. Late Chinnabasavaiah, Oec: Agriculture, _-- R/0.: Basavana Durga Vi11a'gAe','-. Nagenahalli post, Tq: Hospet, Dist:Be11ary. V 1 _ . "'Pe"t'i't1soners' Sri. Veeresh R. Budihal Advs.) The Government of~R.Karfi'iata};.aV;'ff Representezi '_ «V " The SeCre't'ar'_'y togoVe.rm'nent,V COf1'1II1€',r".(_3€ ._In~du St?-Ifi€S..D'€p?tI;ffI1€I1t. Govefnmern t'"o'--f K'a[irfnat.a};a",-_ A 131 F1o'or';*--'J;ikasa*Soudhda, BangaMfie«56OOCl5 " " The Co in nu sfs.io'11 e o if Cane D€\7€'1_O[3«~U'1F:_fi"1'._ J And D..i_re-<:tor_ of gin _Ka1'na.tAaka, A 6"*:%*iooi~. V Cf'1'owg1i1e House, .. Road, .; Bangahne@56000l. Th}: [:jf3'}5Llty Commissioner. Beliary District, Be_]1'ary--583 101. India Sugars H 81 Refineries Limited, Having its Registered Office At: Chitwadgi~583211. Hospet, Dist:Be11ary, (Represented by its M.D.) Respondents
(By Sri. KB. Adhyapale and C.S.Pati1AGA. for R1~R3 it/A -8- 26/ l l/2010, vide Annexure-A.,_t .....lS'SU€'ClW'l5'}i:':v .tll'1e"' . Respondent and also by issuing,21pp.rojp1'ia'te*Cli'1<.eic:_tioinfs. These petitions eo1_ni1igfl on _.c;;n:" .l'l€?a!l'*il1.L£H§'. In t erloeu tory Ap plica t ion day. it i'\l....Kue it mad ed the following:
When all these fW1"1t pet_ii?i.ons 'were listed before a learned singll'e..__JI.u:d_gethis Court. after l1CE11'lI"1g the parties_,thie_ll'e_éi1'n:ed_ siliirgllellJ1/idgle has passed an order on 25/'Z/20l.ll§l'V'"l'-her _1fel._e"V'a1*xt' portion of whieli reads as under: . _ As it 'involves interpretation of KCldLise.,__,3_,.v3A and 6 of the Sugarcane it 'C:lo"nr__trol Orders 1966. in the il'~..}/.',,lbci:¢'i€:qround of the observations made the Hon'ble Supreme Court in the ease of UP Co-operative Cane Unions Federation vs. West UP Sugar Mills Association and others reported in AIR 2004 SC 3697 (Supra) and the observation made in SLP {C} 8194-M/ -26- and behind them in clandestine manner. Inkfact material on record discloses that Commissioner directed the Assistant Com.mi4s*sioVtier to"
conduct an enquiry and in pursuanceof Assistant Commissioner issued: lnoticge.7.L._t'ol' 'the petitioner, called upon him and to have a say in the matter. consideration of all the materials has been passed. Thereforeigno taken to the impugned orde1;'Vp_«anrd~":l~_gnflOligafise__forhiinterference is made out.
16. 'li._rV1 the aforesaid facts set out and the rival lllcoynteri-tio"ns'l'raised it is clear that in the every ylearlvthere is a dispute between the petit'io_rie.rl"'a_nd"the farmers in the reserved area. The v,,vdispi1"5,ellliS the rate of sugarcane which is to and also regarding payment of arrears. are passing orders from time to time. leaders are also intervening in the matter. V"'-.._pl4(3=lo.vernment also has stepped in. But one thing is V' clear that all these actions are in the nature of stop gap arrangement every year, without keeping in mind Q/ _34_ available by the producer of sugar his agent or on the basis of ang. made to it or him regarding-._non=. in payment of prices or.--*arr.earTs by the concerned groi»ver;_'o or the sugarcane:growers>c()«Op,e'.i'rtt'ive '' society as the castgefinag be.' or basis of such enq_uiar_g'iV_tthatl 'i:t;,._Or_5he deems fit. ,L,f'or'i.vc,i_r't;'.M to the Collector of the distric--t._l"irtj,tli_.'1ich the factory, is 'lo~Qt:te'clf.--,_ lcertificate Sp(:;7VCi_f;'t]lI.fig~ttitle. a:nr)ii:1Vt""'loj' price of s_iig.fai'_,ccirie~ 'anti'! "in.teres't due thereon i'_fT.r:o'r;n pm-atucér~~--q'/" sugar or his
--.agentJfori it's~._re--coverg as arrears of the l land r_ev«e'nu'ea,__ AT'.he"" Collector on receipt of such'«.ce_rt:U'icate. shall proceed to A V. .Ifec.overfrom such producer of sugar or "It:is._a~gerit the amount specified therein '*a_s"if it were arrears of land revenue. (10) After effecting the recovery.
the collector shall intimate to the concerned growers of the sugarcane or the concerned sugarcane growers co- operative societies through a public notice to submit their claims in such a manner as he considers appropriate within thirty (lags:
l'r_)n*-.Vthe' -37- MINISTRY OF CONSU--M'ER« FOOD AND PUBLIC t)1s:jrRiB'U._TIo'N"'l[f'--._ (Department Vof_4fooclI*--z_1li'1r--d PuVb*'iic:V . Distribj1i'tion)v. V"
' o;§2D,E,tr_ New.j)a1hi;,"£iie'~::22'n4',c'~Q_c-éowbér, 2009
2 S51_(>:_)_'.:'.26:(_)'::_3__(l'i",'...)/E'S£§;Com. /Slugarca 7:- In O to/l the powers of the Essential "1955 (10 of 1955).
Ce"ntr'a'l .-Go.i,>eI'r1rnerrit hereby makes the j;o'llVo'ii>i.ng "Order further to amend the SllQC'ci"CVCLn€(COI1(fol) Order. 1966, ".nar"n€._ly .'H(1] The Order may be called the Sugarcane A mend ment Order, 2009. (Control) (2) eh date of its publication in the Official Gazettee.
It shall come into force ont In the Sugarcane (Control) Order, 1966 \\/' la) (13) _38A for the words 'fTlll'l:l.I71LlI77l' price LU here we r they' =oc'ciU*.. the words 4"'fa"i_r '7 wand»__ rer71ilr'ter'(itiife "price s'h,a«ll ll be substi-tjtite(l3v~ . in clau's;ve_l' 2, 'Cl;-f'f'6AVf ' sigb- c'la__use: V" Hlc"/' l' the fo lilo wing sitljacilciziézeiv shall be i riser te cl na mel " it ('cello fctl-7. and "2ré'nll,£:l1€rCz.lil)€ price of l s~-i:.gVa,~l'c a ne " mean 5:
the price fixed by the *central Government under clause 3. from time to time, for sugarcane;
in clause 3. in sub--clause (1). after item (f). the following item shall be inserted, namely.'-
(g) reasonable margins for the g rowers of sugarcane on account of risk and profits":
\\i/ (cl) ¢h'e'i;- g_ 'Ce n {:41 it d'z1_th--ori'tg or (<3) U') egg-
after clause 3A.-1.".
Eh __ following cjlau_se inserted. n:arne_l_i;,f.
"3B Price sizgr,Tir.car'ie"
fixedu 'o,b"o..ue the 'fair S rem une_r__dtiueupriuce.*« __ VI;,f]'_ :"Cl n L; ::7;lVlfl":1~lO'lfl.l':el or State gou'ernn'1ent _jTi,>€¢>.$~. cing price above: _ ' 'gfair and ~.rer7i~ur1e__ratilL7e brice fixed by govern ment u~n'der' '""'clause 3. such State g_Gu"o.iierr1r'1'iei1i, shall pay the Taniount. which it fixes v above the fair and rernuneratiue price as fixed by the Central government. to the grower of sugarcane the or to sugarcane growers' cooperative society. as the case may be."
clause 5A shall be omitted. The Second Scheduled shall be omitted.
E M59- those factories are not able to--'..l_cr'u-sh"
during the crushing season. (C) In the euen=t O_f~",$::tIO']3p'CLgl'€ nearby sugar _ factory. clueg " to mechanical l3r'e'a_l€*~._t clown, "vlab.ou'r l unrest, locloout or____a:ny 'o_therlr"*eavsonl§ (cl) In grower or can e g rowers 'l~\,ffroin"il th freservecl for_ p'Cl7'l::'l"CLl:l'C'l'Vl% "declining to to the;' . factory on I 2 H' l l V the accfou=_r1t: " of following ij'7,lfot1ricl""justified by the * Per In -Qjfice.r:"~*---- l ti}"'.'\lo,.nl"pciyment or late payment of cane"pr."z?ce"b'y the sugar factory: or l"(i'ii'/"""'i"'\lon~fuU'ilment of any of the l'a'O_l9"'l'l'\C]Clll'.()l1S by the sugar factory ,,,,.t,,art_'sri'ttg out of agreement between the ~ cartte grower or cane growers and the 5 ug ar factory: or
(iii) Discrimination by the sugar factory in harvesting of cane and thereby causing loss to the cane grower or the cane growers:
Provicled that before passing any order under this suboclause, for any of the reasons. the Permit Ojficer shall -70- give the parties COI7.C6'f'I1Q~ii':_:'..""' V reasonable opportunity of beingCrteasiriti _ in person or through H"tl"i'e« '_Cl'~L'lCt1'CJ_AlV"l(;'i3.e"CVlV'AV' representative." 2 I _ V' V (4) That upon <ttn,._ ctppl..ieattyio,q'y:._,aging made for export to"~t_hVe-Peilrgmit Officer, the: latter"'iTv--il_:l-- dtsposei of such application"'u;it.hi*n tleiituivoziAlg'c'ix1g days of the tf'(3C€lp(_H_(i']"~.Vsi.'l,Cll1".'Cl[fifj:1.l,CiiliOT1 by commut_'z--icd:tir1g in respect it h ere .111'? it __ r tie C on C e r n e d .
_(,5_l export permit ;t»zzi.it,_..z;_¢ V211' ectrd _a nd d eeid ed after giving it toall ajfecfted or likely to .Vajjeeted,:ar1 opportunity of being htear.d."' V Thaffthe order granting or refusing the export permit will be a speaking order.
* That the export permit granted by the Permit O_/fieer iv ill be effective after an interval of three ivorlcing daysfrom the date on which the order granting the permit is served on the party affected.
-72- SL1gaI'C8I1€% grown in the reserved with the procedure prescribed. N0 21 rea aft_e';*.. cQ'i'1i.p1y'iv:.1g--. Mrk/--