- (1.) I have had the advantage of perusing the opinion of Hon'ble G. D. Dubey, J. and Hon'ble V. N. Mehrotra, J. I agree with the opinion of brother Mehrotra but would like to add few words of my own.
(2.) It is not necessary to state the facts and the various notifications issued by the authorities as they have been mentioned in detail by brother G. D. Dubey in his opinion.
(3.) The principal submission of the learned Counsel for the Petitioner is that after the amendment was made in Cement Control Order, 1967 (herein-after referred to as the Central Order) on February 28, 1982, the U.P. Cement Control Order, 1978 (hereinafter referred to as the U.P. Order) and U.P. Essential Commodities (Display of prices and stocks and Control of Supply and Distribution) Order, 1977 (hereinafter referred to as the Display Order) stood expressly or impliedly repealed by virtue of Article 254 of the Constitution of India.;