M/S Jagdambey Rice And General ... vs State Of Punjab And Others
2023 Latest Caselaw 16503 P&H

                                                         Neutral Citation No:=2023:PHHC:124014




IN THE HIGH COURT OF PUNJAB AND HARYANA
                   AT CHANDIGARH

110                                   2023:PHHC:124014
                                      CWP No.21220 of 2023
                                      Date of Decision:21.09.2023

M/s Jagdambey Rice and General Mills

                                                    ....Petitioner

                                      vs.

State of Punjab and others

                                                    ....Respondents

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL


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

            Mr. Rohit Ahuja, DAG, Punjab

            Mr. K.K.Gupta, Advocate
            for respondent No. 4

                         ***

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.

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Neutral Citation No:=2023:PHHC:124014

CWP No.21220 of 2023 -2- 2023:PHHC:124014

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) JUDGE 21.09.2023 paramjit

Whether speaking/reasoned: Yes Whether reportable: Yes/No

Neutral Citation No:=2023:PHHC:124014

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