PRESTIGE ICE CREAMS PRIVATE LIMITED Vs. STATE OF WEST BENGAL
LAWS(CAL)-2010-5-92
HIGH COURT OF CALCUTTA
Decided on May 14,2010

PRESTIGE ICE CREAMS PRIVATE LIMITED Appellant
VERSUS
STATE OF WEST BENGAL Respondents

JUDGEMENT

- (1.) The writ petitioner company (hereafter described as "the writ petitioner") manufactures and sells the well known brand of ice cream 'Rollick'. It has its factory in Village and Post Office ? Jaladhulagiri, Dhulagarh, within the jurisdiction of the Howrah Zilla Regulated Market Committee.
(2.) The Act which requires consideration in this writ application is the West Bengal Agricultural Produce Marketing (Regulation) Act, 1972. Section 2(h) defines "market area" as follows: 2(h). "market area" means any area declared to be a market area under Section 3;
(3.) Section 13 inter alia enacts that no person shall sell or purchase any agricultural produce or be engaged in processing of any agricultural produce in that market area without a licence issued by the market committee.;


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