- (1.) List revised. None appeared for the Applicants-
(2.) Applicants have come forward with the allegation that the Government of India sent notice (Annexure "1") setting up contravention of Clause 4(1) of the Sugar Packing and Marking Orders, 1970.
(3.) It is further, alleged that later the District Magistrate, Muzaffarnagar, filed complaints against Applicants under Section 3/7 of the Essential Commodities Act, 1955 for contravention of Clause 4(1) of the said Order as per Annexure "3". It was maintained that the contravention will be held under Section 3 of the Essential Commodities Act, only if at the time of delivery the sugar is found to be of sub-standard. It was maintained that the delivery stage had not arrived and the sugar is alleged to have been found as sub-standard at the stage when it was stored in the godown of the factory. It was, further, alleged what is punishable is non-compliance of Indian sugar standard grade at the time of delivery and not at any earlier stage. The prayer was that the complaint be quashed and the notice be also quashed.;