State of
U.P. & Ors Vs. Sri Laxman Rice Mills
& Ors [1997] INSC 50 (17 January 1997)
K.
RAMASWAMY, S. SAGHIR AHMAD
ACT:
HEAD NOTE:
WITH
CIVIL
APPEAL NOS. 447-449 OF 1997 (Arising out of SLP (C) Nos. 17287,19671 and
17355/96 O R D E R Leave granted.
We have
heard learned counsel on both sides.
These
appeals by special leave arise from various orders of the Division bench of the
Allahabad High Court, made on February 27,1996 etc. in writ Petition No. 31392/95 etc.
The
only controversy is; whether the existing stock of rice on the intervening
night of 30th September and 1st October 1995
was liable to levy under the U.P. Rice and Paddy (Levy and Regulation of Trade)
Order, 1985. Exercising the power under Section 3 of the Essential commodities
Act, with the concurrence of the Central Government, the appellant had issued
the said order imposing levy on rice effective from the intervening night of September 30,1995 and October 1, 1995. This is in furtherance of clause (3) of the Levy Order. It
is contended by the learned counsel for the appellant that since the levy was
effective from the aforesaid period within the areas specified under the order,
all the rice mills covered are subject to the above notification. The High
Court was not right in directing that the Order will be effective from October 1,1995 and that the direction that the
existing stock as on the intervening night of the said dates is not liable to
levy is vitiated by error of law. We find no force in the contention.
Clause
24 of the Order gives power to exempt as under:
"(1)
With the concurrence of the Central Government, the State Government may-- (a)
in the public interest increase or reduce the percentage of levy;
(b) in
the public interest exempt any area from levy or reduce per cent;
(c) in
the public interest reduce the percentage of levy from any type of rice mill in
any area;
(d) exempt
wholly or partly from levy and variety of paddy and rice." It is seen that
the proceedings dated May 31, 1996 the Principal Secretary to the Government
had conveyed to all the authorities concerned the decision of the Government,
namely, " I am directed to say that levy is lifted in U.P. from rice for
rest of the Kharif 1994-95 till 30.9.1995 with immediate effect." Thus, it
would be seen that the rice stock existing with rice millers as on September
30,1995, in other words, all purchases made/rice produced by the rice millers upto
that date, i.e., September 30,1995 stood exempted. While issuing the levy
order, the exemption order was not withdrawn. Consequently levy order issued in
exercise of clause (3) of the Order for the kharif Season 1995-96 effective
from midnight of September 30,1995 including the stock on hand as on that date,
is not legal for the stock on hand as on that date, is not legal for the limited
stock on hand, namely, the stock existing with the rice millers as on the
intervening night of September 30,1995 and October 1,1995. To that extent only
the exemption would operate and the levy order would become effective in
respect of all purchases made/rice produced on and from the day break of October 1, 1995.
The
appeals are accordingly dispose of No costs.
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