STATE OF UTTAR PRADESH Vs. LAXMAN RICE MILLS
LAWS(SC)-1997-1-147
SUPREME COURT OF INDIA (FROM: ALLAHABAD)
Decided on January 17,1997

STATE OF UTTAR PRADESH Appellant
VERSUS
LAXMAN RICE MILLS Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) We have heard learned counsel on both sides.
(3.) These appeals by special leave arise from various orders of the Division Bench of the Allahabad High Court, made on February 27, 1996 etc. in Writ Petition No. 31392/95 etc.;


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