- (1.) Leave granted.
(2.) These appeals are preferred against the judgment of the Allahabad High court allowing the writ petitions filed by certain dealers under a common order.
(3.) The management of the Ganesh Flour Mills was taken over by the central government under Section 18-AA of the Industries Development and Regulation Act, 1951 under an Order dated 3/11/1972. In the year 1984, Parliament enacted the Ganesh Flour Mills Company Limited (Acquisition and Transfer of Undertakings) Act, 1984, providing for the acquisition and transfer of the right, title and interest of certain undertakings of the Ganesh Flour Mills Company Limited. The Act came into force on 28/1/1984. By a notification dated 23/4/1984 issued under Section 5 of the Act, the said undertakings were vested in the Hindustan Vegetable Oils Corporation Limited, the appellant herein.;