M/S Mohal Rice Mills And Others vs State Of Punjab And Others
2023 Latest Caselaw 16382 P&H

                                                           Neutral Citation No:=2023:PHHC:123565




                                       2023:PHHC:123565
             IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH

121                               CWP-21072-2023
                                  Date of Decision : 20.09.2023

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

Present :    Mr.Karan Singla, Advocate,
             Ms. Malvi Aggarwal, Advocate
             for the petitioners.

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

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

1. The petitioners through instant petition under Article 226 of

Constitution of India are seeking setting aside of order dated 02.09.2023

(Annexure P-11) whereby they have 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

petitioners 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:123565

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