Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Patna HC: Public Distribution System is a Policy Decision, Not to be Interfered by Court - (21 Oct 2020)

CIVIL

Patna High Court has observed that pricing and procurement of food-grains for the public distribution system, as also fixing Minimum Support Price is a policy decision which cannot be interfered with by the Court, unless such policy is arbitrary, capricious, whimsical or violative of Article 14/21 of the Constitution of India, 1949.

Tags : PATNA HIGH COURT   PUBLIC DISTRIBUTION SYSTEM  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved