- (1.) This Special Appeal arises in respect of a judgment and order dated 29th May, 2019, passed by a learned Single Judge in Writ-A No.29775 of 2000 (Adalat Singh Vs. Cane Commissioner and others).
(2.) By the impugned judgment and order, the learned Single Judge was pleased to allow the writ petition by setting aside the impugned order dated 22nd February, 1990 with the observations that the writ petitioner was entitled to all consequential benefits.
(3.) The appellants before us are the Cane Commissioner, Uttar Pradesh, Lucknow and others.;