M/S. Rekha Decorticator And Rice Mill vs The State Of Telangana
2026 Latest Caselaw 289 Tel

Telangana High Court

M/S. Rekha Decorticator And Rice Mill vs The State Of Telangana on 1 April, 2026

        HIGH COURT FOR THE STATE OF TELANGANA
                    AT HYDERABAD

     THE HON'BLE SHRI JUSTICE ANIL KUMAR JUKANTI

                        W.P.No.9799 of 2026

                  DATE OF ORDER : 01.04.2026
Between:

M/s.Rekha Decorticator & Rice Mill and another.
                                                             .. Petitioners

         And

The State of Telangana, Rep by its Principal
 Secretary, Consumer Affairs, Food and Civil
Supplies Department, Secretariat Buildings,
 Hyderabad and 5 others

                                                             .. Respondents

ORDER:

This Writ Petition is filed seeking with prayer:

"...to issue a writ, order, or direction, more particularly one in the nature of a Writ of Mandamus declaring the action of the Respondents, particularly Respondent No.4, in not considering the detailed representation of the Petitioners dated 11.03.2026 for allotment of CMR Paddy under the guidelines of G.O.Ms.No. 17 dated 04.10.2025, as illegal, arbitrary, unjust, and violative of Articles 14 and 19 (1) (g) of the Constitution of India. And Consequently, Direct the Respondents to forthwith consider the representation of the Petitioner dated 11.03.2026 and pass appropriate orders regarding the allotment of CMR paddy to the Petitioner's rice mill, and to pass..."

2. Heard Mr.Gujjula Madhusudan, learned counsel for

petitioners, learned Government Pleader for Civil Supplies

JAK, J WP_9799_2026

appearing for respondent Nos.1, 3 to 6 and Mr.K.Devender,

learned Standing Counsel for respondent No.2.

3. Learned counsel for petitioners seeks indulgence of this

Court for directing respondents to consider petitioners

representation dated 11.03.2026 for allotment of Custom Mill

Rice (Paddy), stating that their mill successfully completed

100% of Custom Mill Rice delivery in Kharif 2019-2020 and that

no dues are pending. That a case was registered in C.C. No.18 of

2022 on the file of Additional Junior Civil Judges Court-cum-

Additional Judicial Magistrate First Class, Gadwal, under

Section 6A of the Essential Commodities Act, 1955, which was

later disposed of. Subsequently, Criminal Petition No.17563 of

2025 was filed before this Court, and this Court allowed the

petition, quashing the proceedings in C.C.No.18 of 2022. After

the order dated 24.12.2025, writ petitioners made a

representation to the District Joint Collector, Jogulamba

Gadwal, annexing the order of the High Court, seeking

consideration of their names for allotment of Custom Mill Rice

(Paddy) and a direction to consider their representation is

sought. A copy of representation is annexed as writ papers at

Page No.13 (Ex.P1).

JAK, J WP_9799_2026

4. On the other hand, learned counsel representing

Respondent Authorities, on instructions, stated that

Respondent Authorities shall consider the representation dated

11.03.2026 in accordance with law and issue appropriate

proceedings.

5. The office of Collector shall issue proceedings in

accordance with law by considering the representation of

petitioners dated 11.03.2026 within a period of three (3) weeks

from the date of receipt of a copy of this order.

6. With the above observations, writ petition stands disposed

of. No order as to costs.

Miscellaneous applications pending, if any, shall

stand closed.

__________________________ ANIL KUMAR JUKANTI, J

Date: 01.04.2026 ssm