UNION OF INDIA Vs. INDIAN JUTE MILLS ASSOCIATIONS

JUDGEMENT

(1.) This order shall dispose of C.A. Nos. 6880- 83 of 2003 arising from the Division Bench Judgment of the High Court of Calcutta dated 27-06-2003 in G.A. No. 3567 of 2002, A.P.O.T. No. 664 of 2002, A.P.O.T. No. 705 of 2002, G.A. No. 3758 of 2002, W.P. No.1059 of 2002, G.A. No. 3568 of 2002, A.P.O.T. No. 665 of 2002, W.P. No.1059 of 2002, A.P.O.T. No. 707 of 2002, G.A. No. 3761 of 2002, W.P. No.1207 of 2002 and Civil Appeal No.7894 of 2004 arising from another Division Bench Judgment of the same High Court dated 6-7-2004 in G.A. No. 2229 of 2004, A.P.O.T. No. 314 of 2004 and W.P. No. 870 of 2004.

(2.) Before adverting to the facts, it may be stated that the orders passed by the High Court have worked out with the lapse of time. We shall take up the two sets of appeals separately. CIVIL APPEAL Nos. 6880-6883 OF 2003

(3.) The Jute Packaging Materials (Compulsory Use in Packing Commodities) Act, 1987 (hereinafter referred to as "the Act") was enacted by the Parliament to provide for compulsory use of jute packaging material in supplying and distribution of certain commodities in the interests of production of raw jute and jute packing material and of persons engaged in the production thereof and for matters connected therewith.