- (1.) We have heard Sri Rahul Agarwal, the learned counsel for the petitioners and Sri V.B. Mishra, the learned counsel for respondent nos.2 and 3.
(2.) The petitioner is engaged in hulling of paddy. In this regard, recovery proceedings were initiated against the petitioner and other similarly situated paddy hullers. A large number of writ petitions were filed, which was dismissed by a judgment dated 24th February, 2014 in Writ Petition No.35296 of 2013, M/s Bhawani Rice Mill and others Vs. State of U.P. and others. The writ Court directed the petitioners' to pay an amount of Rs.1611.93 per quintal to the State Government within one month from the date of the decision of the High Court and also directed the petitioners to raise a dispute before an Arbitrator under the arbitration clause of the agreement entered between the parties. This order has not been complied with by the petitioners till date.
(3.) On the other hand, we find that the petitioner has approached the Supreme Court and has filed a special leave petition and, according to the submission of the learned counsel for the petitioner, his special leave petition is pending before the Supreme Court. However, the Court has been informed that a large number of special leave petitions were filed against the decision of this Court dated 24th February, 2014, which has been dismissed by an order dated 9th May, 2014 in SLP No.12034-12109 of 2014. The Supreme Court while dismissing the special leave petitions directed the appellants to deposit the price of Custom Mill Rice as decided by the High Court by 15th June, 2014 failing which the appellants would be liable to pay interest at the rate of 12% from due date till the amount was paid. Even though, this decision is not applicable to the petitioners' case as his SLP is still pending, nonetheless, the decision of this Court has been affirmed by the Supreme Court.;