B.K.Roy, D.R.Chaudhary. JJ. - (1.) Heard learned counsel for the parties.
(2.) The writ petition has been filed challenging the Circular dated 13-6-2001 issued by the State of U. P. through Secretary Industrial Development Government of U.P. and order dated 25-4-2001 (Annexure 4 to the writ petition) whereby the A. D. M. Fatehpur had renewed the licence in favour of the contesting respondent No. 4 granting lease on preferential basis.
(3.) Counter and rejoinder affidavits have been exchanged between the parties and are on record.;