M/S Deepak Rice Mills vs State Of Punjab And Others
2023 Latest Caselaw 16367 P&H

                                                         Neutral Citation No:=2023:PHHC:123518




                                       2023:PHHC:123518
             IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH

117                             CWP-21063-2023
                                Date of Decision : 20.09.2023

M/s Deepak Rice Mills                                      ......... Petitioner
                                   Versus
State of Punjab and others                                 ......... Respondents
CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present :     Mr.Daman Dhir, Advocate,
             Ms. Raman Dhir, Advocate
             for the petitioner.

             Mr.Vipin Pal Yadav, Addl.A.G., Punjab.

       Mr. K.K.Gupta, Advocate
       for respondent No.4-FCI.
       ****
JAGMOHAN BANSAL, J. (Oral)

1. The petitioner through instant petition under Article 226 of

Constitution of India is seeking setting aside of order dated 02.09.2023

(Annexure P-10) whereby he has been denied allotment of paddy for KMS

2023-24 on the sole ground that fortified rice has been found of spurious

quality.

2. Learned counsel for the parties are ad-idem that the case of the

petitioner is squarely covered by the judgment of this Court in M/s

Mahavir Rice and General Mills vs. State of Punjab and others, CWP

No.20143-2023, decided on 15.09.2023.

3. The petition stands disposed of in terms of the judgment of this

Court in M/s Mahavir Rice and General Mills's case (supra).

                                              ( JAGMOHAN BANSAL )
20.09.2023                                          JUDGE
anju
               Whether speaking/reasoned        Yes/No
                   Whether Reportable           Yes/No

Neutral Citation No:=2023:PHHC:123518

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