Altamas Kabir, J. - (1.) This writ application has been filed by the Food Corporation of India (hereinafter referred to as "the F.C.I.") established under the Food Corporations Act, 1964, for the purpose of trading in food-grains and other foodstuff and sugar, with a view to ensuring that farmers got the benefit of the minimum price announced by the Government of India from time to time and to also protect the consumers from speculative trading in food and foodgrains in India.
(2.) In order to fulfil the aforesaid objectives of the Central Government, the petitioner-corporation has to purchase foodgrains, foodstuff and sugar from farmers and sugar producers in the country. It is also the function of the F.C.I. to purchase levy sugar from different sugar mills in the various States at the price fixed by the Government of India and to supply the same to consumers in the country through the public distribution system. In this regard, the F.C.I. has to follow the specific instructions issued from time to time by the Directorate of Sugar, Ministry of Food, Government of India.
(3.) It is the F.C.I.'s case that in terms of previous instructions given by the Ministry of Food, Government of India, sugar purchased from the sugar mills were to be filled in new A-twill empty gunny bags, the tare weight whereof was to be 1,190 gms. as per specification No. I. S. 1943-1964.;