- (1.) THIS is a petition under Article 226 of the Constitution.
(2.) THE petitioners Nos. 1 to 3 are said to be cultivators, who also prepare khandsari sugar out of sugar-cane grown by them. The other petitioners purchase sugar-cane juice and prepare khandsari sugar and molasses out of that juice. The State Government has imposed a sales tax on the sale of khandsari sugar at the rate of 6 pies per rupee acting under the provisions of Section 3a of the U. P. Sales Tax Act. Under Section 4 of that Act, certain articles have been exempted from the sales tax by the Act itself and a power is given to the State Government to exempt any other goods from the payment of sales tax by a notification published in the Official Gazette. In 1948 the State Government exempted khandsari sugar from sales tax. But by the notification of the 1st October, 1952, a single point tax on khandsari sugar had been levied at the rate of 6 pies per rupee. The present petition challenges the validity of that portion of Section 4 which gives power to the State Government to exempt any goods, which it considers proper, from the imposition of sales tax and it further asserts that the imposition of sales tax on khandsari sugar is by itself an act of improper discrimination against the industry.
(3.) AS regards the question whether the power conferred by Section 4 of the Act is an uncontrolled and unguided arbitrary power so that it may be said to be an unreasonable restriction on the petitioner's right to trade, it appears that this is not a power of imposing any disability on the petitioners or on anybody else but a power to exempt certain articles from the imposition of sales tax. Even if the power is held to be invalid, it would not help the petitioners in any manner but would only result in the articles, which have been exempted from the tax, being held liable to pay sales tax. None of those articles is such as to be considered an article competing with the petitioners in the business of manufacture and sale of sugar. Both kinds of sugar, khandsari and that produced by vacuum pan factories, have been subjected to the same amount of sales tax. The above consideration would disentitle the petitioners to obtain a declaration of the invalidity of the provisions of Section 4 either under Article 14 or Article 19 of the Constitution.;