BALALJI MODERN RICE AND FLOUR MILL ANAPARTHY Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) These two Writ Appeals W. A. Nos. 197 and 198 of 1983 arising out of writ petitions Nos. 5824/82 and W. P. No. 7263/82 are connected and can be disposed of together.

(2.) In Writ Petition No. 5824/82 there are 257 petitioners representing various rice mills in East Godavari District and in W. P. No. 7263/82 there are 56 petitioners representing certain other rice mills from East Godavari District of Andhra Pradesh. The 1st respondent in each of the petitions is the Government of Andhra Pradesh; the 2nd respondent is the Commissioner of Civil Supplies, Hyderabad; the 3rd respondent is the District Collector, East Godavari.

(3.) The reliefs claimed in both the writ petitions are the issue of a writ of mandamus declaring the amendments to the Andhra Pradesh Rice Procurement (Levy and Restriction on Sale) Order 1967 as amended by G.O.Ms. No. 468 F & A dated 21-11-1981 and G.O.Ms. No. 245 F & A (CS-I) Department dated 29-5-1982 as null and void and ultra virus of the Constitution and for a direction to the respondents not to demand any levy of the rice from the petitioners under the above-said control order or under any other law.