CHINTA LINGAM GUGGILA RAMAIAH Vs. GOVERNMENT OF INDIA:THE UNION OF INDIA

JUDGEMENT

(1.) The points involved in the writ petition and the appeals by special leave relate to the constitutionality and validity of the provisions of three Control Orders issued under S. 3 (2) (d) of the Essential Commodities Act, 1955 (Act 10 of 1955) , hereinafter called the "Act". The validity of S. 3 (2) (d) of the Act itself has also been assailed.

(2.) The Control Orders which were promulgated under S. 3 (2) (d) of the Act were the following:

(3.) Section 3 of the Act provides: