Ashok Bhushan, J. - (1.) Heard Sri Arun Tandon counsel for the petitioner and Sri Chandra Shekhar Singh, learned standing counsel appearing for the State respondents.
(2.) This writ petition has been filed by the petitioner praying for quashing of the orders 27th May, 2002 passed by the Controller of Molasses/Excise Commissioner, U.P. Allahabad. A further prayer has been made commanding the respondents to reconsider the application of the petitioner afresh for grant of permission under Section 7 A of the Uttar Pradesh Sheera Niyantran Adhiniyam 1964.
(3.) Brief facts giving rise to this writ petition are as follows:;