D.S.Sinha, J. - (1.) Heard Sri K. M. L. Hajela, the learned counsel appearing for the petitioner, Sri Vinay Malaviya. the learned standing counsel of the State of U. P., representing the respondent Nos. 1, 2 and 3. and Sri Vipin Sinha, the learned counsel for the respondent No. 4.
(2.) Camphor Factory Karmcharl Sangh, Collector Buckganj. Barellly. a society registered under the Trade Union Act. professing to protect the interest of unidentified labourers employed in various unidentified factories, has approached this Court through Instant writ petition under Article 226 of the Constitution of India praying for quashing the Government Order dated 6th December. 1995, published in Hindi Dally "Amar Ujala" dated 16th December. 1995. a copy whereof is Annexure-8 to the petition.
(3.) Under the impugned Government Order. Camphor and Allied Products Limited. Collector Buckganj, Bareilly, the respondent No. 4, an industrial establishment, becomes entitled to have the ownership of 96 tenements of the State of U. P. transferred in its favour. These tenements had earlier been allotted to the respondent No. 4, in block of 8 apartments, for the purposes of letting out to its workers. on the specified terms and conditions. The terms and conditions are on record before the Court as Annexure-C.A. 1, appended to the counter-affidavit of Sri U. P. Singh. filed on behalf of the respondent No. 4.;