Gajendragadkar, J. - (1.) The short question which arise in these appeals is whether the agricultural operations carried on by the two appellants respectively constitute an industry within the meaning of S. 2(j) of the Industrial Disputes Act. 1947 (No. 14 of 1947) (hereinafter called 'the Act'). An industrials dispute raised by the workmen of the two respective appellants had been referred for adjudication by respondent No. 1 the State of Bihar, to an Industrial Tribunal under S. 10(1) of the Act. Both the appellants then moved the Patna High Court for an appropriate writ under Art 226 of the Constitution on the ground that the agricultural operations carried on by them did not constitute an industry under the Act and so, respondent No. 1 had no jurisdiction to make the impugned orders of reference under S. 10 of the Act. The High Court has repelled this contention and has held that the agricultural operations carried on by the appellants respectively constitute an industry, and so, the two impugned orders of reference are perfectly valid under S. 10. It is against these orders passed by the Patna High Court in the two petitions filed by the respective appellants that they have come to this Court by special leave; and the short question which falls for our decision is in regard to the applicability of S. 2(j) of the act to the appellants operations in question.
(2.) M/s Motipur Zamindari Co. (Pvt.) Ltd. which is the appellant in C. A. No. 31 of 1961 is a private limited company registered under the Indian Companies Act. It mainly produces sugar cane for sale to Motipur Sugar Factory Private Ltd., Motipur, Muzafarpur, in pursuance of an agreement under the provisions of the Bihar Sugar Factories Control Act, 1937, and the rules framed thereunder. It also produced wheat paddy and other articles for sale in the market either to the consumers or to wholesale dealers. Besides, it undertakes contract work of the Motipur Sugar Factory, such as maintaining tram-lines, maintaining weigh bridge at Paharchak, operating lake pumps, loading and unloading of canes and letting buildings on hire.
(3.) M/s Harinagar Cane Farm which is the appellant in C. A. No. 349 of 1962 had been purchased by the Harinagar Sugar Mills Ltd., in March, 1956 and since then is functioning as a department of the said Mills. It is a subsidiary concern of the Mills and a part of the organization of the Mills itself. Thus, the Mills through this section produces sugar for its own purpose. It is in the background of this character of the respective appellants that the question raised by the present appeals has to be determined.;