Rajiv Sharma, J. - (1.) SUPPLEMENTARY affidavit filed today is taken on record.
(2.) SINCE the Judgment and Order dated 17.3.2011 passed in writ petition No. 11959 (MB) of 2009 and connected matters, has not been complied within its letter and spirit, as such, the applicant has filed the instant contempt petition under Section 12 of the Contempt of Courts Act, 1971. It has been alleged by the petitioner that inspite of the Judgment and Order dated 17.3.2011 passed by the writ Court, whereby the writ Court had struck down the provisions of Section 2(D -1) 8(4) and 8(5) of the U.P. Sheera Niyantran Adhiniyam, 1964, opposite parties are not allowing to lift the molasses for their own consumption.
(3.) ON 15.12.2011, when the case was listed, learned Counsel for the applicant has alleged that the applicants have already following the procedure of maintaining the account of Molasses and were ready to submit the requisite Form MF -4 but the opposite parties i.e. Inspectors were neither returned the said form nor they have countersigned the Form MF -4, to which Sri Jaideep Narain Mathur, Additional Advocate General, appearing on behalf of the State has assured this Court that in case the applicant furnishes requisite Form MF -4, they will be allowed to lift the molasses.;