Kharar Rice Mills vs State Of Punjab And Others

G.S. Sandhawalia, J

It is not disputed that challenge in the present writ petition filed under Article 226 of the Constitution of India is to the order dated 06.11.2020 and the

grouse of the petitioner was that an appeal was filed against the cancellation of the allotment, which was pending before respondent No.2-Director,

Department of Food, Civil Supplies and Consumer Affairs, Government of Punjab and was not being decided.

The said appeal has now been decided in favour of the petitioner on 01.01.2021. Relevant portion of the said order reads as under:-

“In view of the facts and circumstances mentioned above, I, Anindita Mitra, IAS, Director, Food, Civil Supplies and Consumer Affairs, Punjab

after detailed examination of the facts of the case and by using the powers conferred to me by virtue of “The Punjab Custom Milling Policy for

Paddy (Kharif 2020-21)†issued vide this Department's letter No.RP-1 (1300)-2020/2452 Dated 26.08.2020, of the considered opinion that the DAC,

SAS Nagar has not given an opportunity of personal hearing to the appellant miller and cancelled the allotment and further blacklisted the appellant mill

for three years without examining the documents and bills to be submitted by the miller for violating of clause 16 (b) and clause 9 of the Custom

Milling Policy KMS 2020-21. Thus, the order of DAC, SAS Nagar dated 06.11.2020 is hereby set aside and the appeal filed by M/s Kharar Rice

Mills, Kharar, District SAS, Nagar is disposed off.â€​

Keeping in view the above, since the appeal itself has been decided in favour of the petitioner, the present writ petition has been rendered infructuous

and is disposed off accordingly.