M/S. Rekha Decorticator And Rice Mill vs. The State Of Telangana
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The petitioners, M/s. Rekha Decorticator & Rice Mill and its proprietor, filed a writ petition seeking a mandamus directing the respondents, including the State of Telangana and the Telangana State Civil Supplies Corporation Limited, to consider their representation dated March 11, 2026. This representation was for the allotment of Custom Mill Rice (CMR) Paddy under the guidelines of G.O.Ms.No.17 dated October 4, 2025. The petitioners stated they had successfully completed 100% of their CMR delivery for Kharif 2019-2020 and had no pending dues. They also highlighted that a case registered under Section 6A of the Essential Commodities Act, 1955, which was later quashed by this Court in Crl.P.No.17563 of 2025, had been disposed of. The petitioners sought consideration of their name for CMR paddy allotment.
Held
The Court directed the respondents to consider the petitioners' representation dated March 11, 2026, in accordance with law and issue appropriate proceedings. The office of the Collector was specifically instructed to issue proceedings within a period of three weeks from the date of receipt of a copy of this order. The Court found merit in the petitioners' plea that their representation, made after the quashing of previous proceedings and in light of the relevant Government Order, warranted consideration. The reasoning was based on the assurance given by the respondent authorities that they would examine the representation as per legal provisions. The ratio decidendi is that representations made by entities fulfilling their contractual obligations and having no pending dues, especially after the resolution of prior legal disputes, should be considered by the authorities in a timely and lawful manner. The writ petition was disposed of with these directions.
Key Issues
1. Whether the action of the respondents, particularly Respondent No. 4, in not considering the petitioners' representation dated March 11, 2026, for the allotment of CMR Paddy under G.O.Ms.No.17 dated October 4, 2025, is illegal, arbitrary, unjust, and violative of Articles 14 and 19(1)(g) of the Constitution of India? Petitioner's Arguments: The petitioners argued that their representation should be considered as they had fulfilled their CMR delivery obligations for Kharif 2019-2020 and had no outstanding dues. They further contended that the previous criminal proceedings, which were quashed by this Court, should not be a bar to their current request. They relied on the High Court's order in Crl.P.No.17563 of 2025. Respondents' Arguments: The respondents, through their counsel, stated that they would consider the representation dated March 11, 2026, in accordance with the law and issue appropriate proceedings.
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Cause title — parties, addresses and appearances
The Court made the folloring: ORDER
FOR AT W.P.No.9799 of 2026 DATE OF ORDER : O1.O4.2926 Between M/s.Rekha Decorticator & Rice Mill and another- Petitioners And The State of Telangana, Rep by its Principal Secretar5r, Consumer Affairs, Food and Civil Supplies Department, Secretariat Buildings, Hyderabad and 5 others .. Respondents ORDER: This Writ Petition is frled 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 Respondint No.4, in not considering the detailed representation of the Petitioners dated L|.O3'2O26 for allotment of CMR Paddy under the guidetines of G'O'Ms'No' L7 dated O4.1O.2O25, as illegal, arbitrary, unjust' and violative of Articles 14 and 19 (l) (g) of the constitution of India. And Consequently, Direct the Respondents to forthwith consider the representation of the Petitioner dated 1L.O3.2026 and pass appropriate orders regarding the allotment of CMR paddy to the Petitioner's rice mill, and to pass..." 2. t{eard Mr.Guijula Madhusudan, learned counsel for petitioners, learned Government Fleader for Civil Supplies
2 -IAK, J wP_9799_2026 appearing for respondent Nos.l, 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 "o.r.id.. petitioners representation dated tL.og.2o26 for ailotment of custom Milr Rice (Paddy), stating that their mill successfulry completed ljovo of custom Mill Rice delivery in Kharif 2olg-2o20 and that no dues are pending. That a case was registered in C.C. No.lg of 2022 on the lite of Additional Junior civil Judges court_cum_ Additional Judicial Magistrate First class, Gadwar, under Section 6A of the Essential commodities Act, 19s5, which was later disposed of. Subsequently, criminal petition No.17563 of 2025 was liled before this court, and this court alrowed the petition, quashing the proceedings in C.C.No.1g of 2022. After the order dated 24.12.2025, writ representatirin to the District Joint Gadwal, annexing the order of the consideration of their nameg 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.pl). petitioners made a Collector, Jogulamba High Court, seeking
3 JAK, J wP 9799 2026 4.ontheotherhand,learnedcounselrepresenting Respondent Authorities, on instructions, stated that Respondent Authorities shall consider the representation dated 11.03.2026 in accordance with law and issue appropriate proceedings.
The office of collector shall issue proceedings in accordance with law by considering the representation of petitioners dated 1L.o3.2O26 within a period of three (3) weeks from the date of receipt of a copy of this order'
With the above observations, writ petition stands disposed of. No order as to costs. Miscellaneous applications pending, if any, shall .s. GowRr stand closed. ANT //TRUE SECTION OFFICER
The Princpal Secretary, Consumer Food and Civil Supplies State Civil Supplies Department, Secretariat, Hyderabad, State
The Vice-Chairman and Managing Director, Corporation Limited, Office. 6-3-655/1/A, Block-B, Civil Supplies Bhavan, Somajiguda, Hyderabad.
The District Collector, Jogutamba Gadwal, Jogulamba Gadwal District.
The Additional Collector (Civit Supplies), Telangana State Civil Supplies Corporation Ltd, Jogulamba Gadwal, Jogulamba Gadwal District'
The District Civil Supplies Officer, Jogulamba Gadwal, Jogulamba Gadwal District.
The District Manager, Telangana State Civil Supplies Corporation Ltd, Jogulamba Gadwal, Jogulamba Gadwal District.
One CC to SRI GUJJULA MADHUSUDAN, Advocate IOPUCI
One CC to SR! K.DEVENDER, SC FOR TSCSCL [OPUC]
Two CCs to GP FOR CIVIL SUPPLIES, High Court for the State of Telangana, at Hyderabad [OUT] 10.Two CD Copies To, @:--] M,
D HIGH COURT ATED: 0110412026 ORDER oE 1'A .S" + .S\ t:po 2 IL tr,& $ tH ,f DISPOSING OF THE WRIT PETITIONt c tl a I 3 o {
Reproduced from the public record of the Telangana High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.