- (1.) THIS is a petition filed by Messrs Sugar Works, Limited, Baheri, Bareilly, who have claimed the following reliefs under Article 226 of the Constitution: (1) An order, direction or writ may kindly be issued quashing the notifications, dated 9-3-1954 and 29-3-1954; or an order, direction or writ in the nature of a writ of 'mandamus' be issued commanding the opposite parties not to enforce the said notifications. (2) An interim older, direction or writ in the nature of writ of 'mandamus' be issued, restraining the opposite-parties from taking action against the petitioner or its officers for non-compliance with the provisions of the said notifications or the allotment orders issued thereunder. (3) Such, other order, direction or writ as may be necessary in the ends of justice and in the circumstances of the case may kindly be issued. (4) The costs of the above writ petition be allowed to the petitioner. The opposite-parties to this petition are (1) the Union of India through the Secretary, Ministry of food and Agriculture, New Delhi and (2) the Hon'ble the Minister for Food and Agriculture, government of India, New Delhi.
(2.) IT appears from the affidavit filed in support of the petition that the Minister for Food and agriculture issued certain notifications under the Sugar and Gur Control Order, 1950. By the notification, dated 9-3-1954, the price of sugar was fixed at Rs. 27/2/- per maund as ex-factory price for Indian sugar produced in 1953-54 season by vacuum pan sugar factories in the areas of east Uttar Pradesh, North Bihar and West Bengal. By the notification, dated 29-3-1954, the ex-factory price of sugar was fixed in the areas of West uttar Pradesh, South Bihar, Punjab, Pepsu, Orissa, Rajasthan, Madhya Bharat, Bhopal, Bombay, madras, Andhra, Hyderabad, Mysore and Travancore-Cochin. By the order issued by Government of India, Ministry of Food and Agriculture, New Delhi, under the Sugar and Gur Control Order, 1950 contained in Annexure 'd' to the affidavit, directions were given to the mill owners as regards the des-patch of sugar, the price to be charged for the same and the mode of realisation. On 21-4-1954, a telegram was issued to the various factories that serious action will be taken if any factory delays despatches of controlled sugar on any untenable plea.
(3.) SHRI Pathak has appeared on behalf of the petitioner and he has urged that the two notifications and the order mentioned above are 'ultra vires' and that his client is not bound to obey any of them, He has, therefore, prayed that the said notifications be quashed and a writ of 'mandamus' be issued, restraining the Union of India and the Minister for Food and Agriculture from taking action against the petitioner or its officers for non-compliance of the provisions of the said notifications. The other reliefs asked for by the petitioner cannot, however, be granted unless the first relief is granted and the notifications are declared to be invalid and are quashed. In -- 'x. S. Rashid and Son v. Income-tax Investigation. Commission', AIR 1954 SC 207 (A), their lordships of the Supreme Court pointed out that though the powers conferred on the High courts under Article 226 are very wide yet there are two limitations placed upon the exercise of those powers. One limitation is that the power is to be exercised throughout the territories in relation to which a High Court exercises jurisdiction and the other limitation is that the person or authority to whom the writ is issued must be amenable to its jurisdiction either by location or residence within those territories. The facts of that case were that the Central Government had referred certain, cases to the income-tax Investigation Commission for enquiry and report under Section 5 of Act 30 of 1947. Petitions were filed in the High Court of Punjab that a writ of prohibition might be issued to the commission and the authorized official directing them not to proceed with the investigation of cases referred to the Commission under Section 5 of Act 30 of 1947 and for a writ in the nature of certiorari for quashing the proceedings already commenced and for other reliefs.;