- (1.) We have heard Shri Navin Sinha, Sr. Advocate assisted by Shri Yashwant Verma, learned Counsel for the Petitioner. Shri S.G. Hasnain, Addl. Advocate General and Dr. Y.K. Srivastava appear for the State-Respondents. Shri Ravindra Singh appears for the Cane Cooperative Development Unit, Chandausi, Moradabad.
(2.) The impleadment application is allowed.
(3.) The Petitioner is a public limited company. It is running a sugar mill at Chandausi, District Moradabad, manufacturing Crystal Sugar and refined sugar. By this writ petition the Petitioner is challenging the recovery certificate issued by the Cane Commissioner, U.P. for recovery of Rs. 515.94 lacs, out of which Rs. 472.97 is the balance cane price upto 20.4.2011; Rs. 7.97 lacs is interest on the delayed payment of the cane price; Rs. 34.14 lacs as balance commission to the Cane Unions and Rs. 0.86 lacs as interest on the delayed commission.;