DHANYALAKSHMI RICE MILLS SHRINIVASA SATNARAYANA BUNG DHANYALAKSHMI RICE MILLS NITHIN KUMAR CO NITHIN KUMAR CO SEETHARAMANJANEYA RICE MILLS SEETHARAMANJANEYA RICE MILLS SHRI RAMA Vs. COMMISSIONER OF CIVIL SUPPLIES:UNION OF INDIA:COMMISSIONER 0F CIVIL SUPPLIES:UNION OF INDIA:STATE 01 ANDHRA PRADESH:STATE 0F ANDHRA PRADESH:STATE OF ANDHRA
LAWS(SC)-1976-2-17
SUPREME COURT OF INDIA (FROM: ANDHRA PRADESH)
Decided on
February 16,1976
DHANYALAKSHMI RICE MILLS,SHRINIVASA SATNARAYANA BUNG,NITHIN KUMAR COMPANY,SEETHARAMANJANEYA RICE MILLS,RAMA RICE AND OIL MILLS,TENALI SRI RAMALINGASWARA RICE FACTORY,PRADEEP AND COMPANY,CHADISETTY SAMARAJU AND SONS
Appellant
VERSUS
UNION OF INDIA,STATE OF ANDHRA PRADESH,COMMISSIONER OF CIVIL SUPPLIES
Respondents
JUDGEMENT
Ray C. J. -
(1.) These appeals are certificate from the common judgment dated 27th March, 1972 of the Andhra Pradesh High Court dismissing the writ petitions of the appellants.
(2.) The appellants filed the writ petitions for an appropriate writ or order directing the respondent State of Andhra Pradesh to refund the sums of money collected from the appellants as administrative surcharges.
(3.) The appellants are dealers in foodgrains and held licences issued in accordance with the provisions of relevant statutes and control orders.;
(2.) The appellants filed the writ petitions for an appropriate writ or order directing the respondent State of Andhra Pradesh to refund the sums of money collected from the appellants as administrative surcharges.
(3.) The appellants are dealers in foodgrains and held licences issued in accordance with the provisions of relevant statutes and control orders.;
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