- (1.) These miscellaneous applications, one by the State of' J and K and the others - some by a group of small scale industries and some by the group of medium scale industries relate to the dispute which has been the subject matter of a group of Writ Petition in this court. The main petition being Writ Petition No. 751 or 1985 has already been heard and judgment is awaited.
(2.) Earlier this court had directed the State of J and K to reserve oleo resin to the extent of 6500 M. T. out of the 1985-86 collection by saying : Except for a total of 6500 metric tons of oleo resin gum which would be reserved for distribution to the individual private parties before us in the event of relief being granted to them in these cases, which will be distribute able pro rata according to the respective entitlements, balance of oleo resin gum is released from the operation of our order dated 3/07/1986 read with order dated 11/08/1986.
(3.) Later on this court when moved by some of the medium scale industries made another direction on 17/12/1987 which ran thus : By our order dated 20/01/1987, we had directed that an amount of 6500 M. T. of oleo resin gum should be reserved for distribution to the individual private parties appearing before us in the event of relief being granted to them in these cases. We are of opinion that half of the such amount of oleo resin gum will continue to be kept reserved while remaining half 50 per cent will be released in favour of respondent 4, J and K Industries Ltd. , and remaining 50 per cent between the two petitioners, M/s Prashant Synthetics and Terpenes Ltd. and Dujodwala Resins and Terpenes (P) Ltd. The distribution in favour of the latter two private parties should be effected within four weeks from today. This order would be subject to any further directions at the time of the disposal of the Writ Petition.;