- (1.) Leave granted. Heard counsel on both sides.
(2.) The facts are that pursuant to the policy dated September 12, 1983, industrial units based on various forest produce i. e. Khair Wood were allowed to be set up in the State. Appellant is an association of the industries. The Government gave relaxation on February 25, 1984 giving liberty to the Director of Industries to encourage small scale industries on the ground that those who would not operate their industries from the forest wood may be considered for the licence and that they would purchase 'Khair Wood' from outside the State. The respondent No. 4 had given provisional registration of his proposed S. I. units for a period of one year on February 11, 1986.
(3.) The Government thereafter introduced complete ban on registration from December 11, 1986. The appellant-Association had applied for cancellation or relaxation of the ban imposed including the 4th respondent but the Director refused to accede to the same. Consequently, the appellant filed a writ petition in the High Court. The Division Bench of the High Court of Allahabad in the order dated May 3, 1991 in Writ Petition No. 1828/91 dismissed the writ petition holding that the matter being one of policy taken by the Government at the highest level, the Court was not inclined to examine the correctness of the Policy. Accordingly it declined to pass any direction as sought for.;