Mohan, J. - (1.) All these cases can be dealt with under a common judgment since what is under attack is the fixation of price of levy sugar under orders issued under S. 3(3C) of the Essential Commodities Act, 1955 (hereinafter referred to as the Act).
(2.) To highlight the points in issue we will refer to the facts of the case relating to the State of Karnataka.
(3.) C.A. Nos. 122-123 of 1981 and C.A. Nos. 1253-57 of 1977:In these appeals two sugar orders are 1975-76 and 1977-78.;