Bihar Sugar Mills Association vs Union Of India And Ors
2021 Latest Caselaw 5530 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No. 5139 of 2012
     ======================================================

Bihar Sugar Mills Association 303, Saroj Complex, A.N. Road, North S.K. Puri, Patna-800013. Through Shri Naresh Bhatt, aged about 58 years, Son of Late D. N. Bhatt, the Secretary Bihar Sugal Mills Association, Patna.

... ... Petitioner/s Versus

1. Union of India, Ministry of Textiles, Government of India, Udyog Bhavan, New Delhi 110011, through its Secretary.

2. The Jute Commissioner, Ministry of Textiles, Government of India, CGO Complex, 3rd MSO Building, 4th Floor, DF Block, Salt Lake City, Kolkata 700064.

3. Chief Director Sugar Government of India, Ministry of Consumer Affairs, Food and Public Distribution, Department of Food and Public Distribution (Directorate of Sugar) Krishi Bhavan, New Delhi-110001.

4. Joint Secretary, Department of Food and Public Distribution, Krishi Bhavan, New Delhi-110001.

5. Cane Commissioner, Government of Bihar, Patna.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr.Tuhin Shankar, Advocate For the State : Dr. Krishna Nandan Singh, Sr. Advocate Mr. Anshuman Das Gupta, JC to Dr. K. N. Singh Mr. Dwansh Shankar Singh, JC to Dr. K. N. Singh Mr. Ram Krishna, JC to ASG ====================================================== CORAM: HONOURABLE MR. JUSTICE RAJAN GUPTA and HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE RAJAN GUPTA)

Date : 25-11-2021

Heard learned counsel for the parties.

Learned counsel appearing for the petitioner seeks to

place on record an affidavit of which paragraphs no. 4 and 5

thereof reads as under:

Patna High Court CWJC No.5139 of 2012 dt.25-11-2021

"4. That in the present case, a conclusive opinion of the Advisory Committee, the opinion of the Ministry of Textiles, the nodal department of the jute industry was that the reservation should be gradually discontinued as it defeats the very purpose of the JPM Act.

5. That subsequently to the filing of the writ application and on giving due consideration to the recommendations of the Standing Advisory Committee and other relevant Departments the Government of India (Ministry of Textile) limited the Sugar packaging in jute bags only to 20% of the production of sugar in the year 2013 which continued in the following Jute years vide various notifications published in the official Gazette contained in order dated 28.11.2013, 14.01.2016, 09.03.2018, 26.11.2020 and 17th May 2021."

In view of above, no further adjudication of the matter

is necessary.

Accordingly, the petition stands disposed of.

(Rajan Gupta, J.)

(Mohit Kumar Shah, J.)

P. Kumar/Anand Kr.

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