- (1.) Leave granted in SLP(C) No. 27653/2009.
(2.) Whether the State Government or its authority i.e. the Cane Commissioner can reserve an area within the State to feed the sugarcane requirement of a factory located outside the State, is the moot question that has been referred to us by a two-Judge Bench of this Court by order dated 5.4.2011. Connected is the issue of correctness of the view expressed by this Court in paragraph 23 of the judgment reported in The Purtabpore Co. Ltd. vs. Cane Commissioner of Bihar & Ors., 1969 1 SCC 308.
(3.) We have heard the learned counsels for the parties and considered the matter.;