Satyabrata Sinha, J. - (1.) In this writ application the petitioners have, inter alia, prayed for the L following reliefs:- "(a) (i) The West Bengal Rice Mills (Control & Levy) Order, 1994 has no application in respect of non-Bansmati rice to be exported and/or meant for export outside India. (ii) The West Bengal Rice & Paddy (Restriction on Movement) Order, 1981 has no application to export rice outside India made from West Bengal. (b) If necessary, a declaration that- Sub-sections 3A, 3B and 3C of the Essential Commodities Act, the West Bengal Rice Mills (Control and Levy) Order, 1994 and the West Bengal Rice & Paddy (Restriction on Movement) Order, 1981 are ultra vires illegal and void. (c) A writ of and/or in the nature of Mandamus do issue commanding and directing the respondents to forthwith withdraw and/or recall and/or cancel the direction contained in the Radiogram message dated 25.1.95 being annexure 'E' hereto and the order regarding Transit Permit being annexure 'F' hereto." Mr. Pal, learned Counsel appearing on behalf of the petitioners however did not press this writ application with regard to the prayer (b) w of the writ application.
(2.) The fact of the matter lies in a very narrow compass.
(3.) The petitioners carry on business of rice milling. They are operating their respective Rice Mills in the District of Dakshin Dinajpur as well as in the District of Birbhum under valid licences. For the purpose of exporting rice they have obtained necessary registration from the Central Government, the details thereof have been stated in paragraph 3 of the writ application.;