Punjab-Haryana High Court
Punjab Basmati Rice Millers ... vs State Of Punjab And Others on 7 December, 2017
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 7497 of 2016
Date of decision : 07.12.2017
Punjab Basmati Rice Millers Association
....Petitioner
V/s
State of Punjab & ors.
....Respondents
BEFORE : HON'BLE MR. JUSTICE RAJAN GUPTA Present: None for the petitioner.
Mr. Vikas Mohan Gupta, Addl. A.G. Punjab. Mr. Nitin Kaushal, Advocate for respondent no. 2. RAJAN GUPTA J.
Learned counsel appearing for respondent no. 2 submits that petitioner is seeking fixation of MSP which is essentially a policy matter and has been taken by the Central Government in consultation with State Governments and various agencies. Support price was fixed by the State for the year 2014-15. No cause of action, thus, survives in this petition.
Petitioner remains unrepresented. Similar was the situation on the last date of hearing.
Dismissed for want of prosecution.
December 07, 2017 (RAJAN GUPTA)
Ajay JUDGE
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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