AMITAVA ROY, J. - (1.) Leave granted.
(2.) The State of Uttar Pradesh along with its functionaries of the Department of Excise are in appeal against the judgment and order dated 07.10.2016 rendered by the High Court of Judicature at Allahabad, thereby in essence directing the appellants to allow the respondent to retain 25% of the balance stock of molasses, after utilization for its captive consumption, for supply to the distilleries manufacturing liquor for the Molasses Year 2015-16. The respondent was also left at liberty to move the appropriate authority in the event of its requirement for further quantity of molasses for its captive consumption during the said Molasses Year. The appellants repudiate this determination and the above directions to be opposed to and militative of the policy for the Molasses Year 2015-16.
(3.) We have heard Mr. Dinesh Dwivedi, learned senior counsel for the appellants and Ms. Indu Malhotra, learned senior counsel for the respondent.;