Arun Tandon, J. - (1.) Heard Ms Bharati Sapru Advocate on behalf of the petitioner, Standing Counsel on behalf of respondent nos. 1 and 2, Sri Neeraj Sharma Advocate on behalf of respondent No. 3 and Sri Amit Kumar Singh Advocate on behalf of respondent No. 4.
(2.) Govind Nagar Sugar Limited Walterganj, district Basti is a company incorporated under the Indian Companies Act. The said company has established an Industrial Unit for manufacturing sugar through vacuum process at Walterganj, district Basti. Similarly respondent No. 3, Balrampur Chini Mill Limited, has also established an Industrial Unit for manufacturing sugar through vacuum process at Babhnan district Gonda.
(3.) The dispute giving rise to the present writ petition pertains to the following sugarcane purchase centers, namely (i) Chandra Deep Ghat Bankati, (ii) Barhni Chafa (A), (iii) Barhni Chafa (B) and (iv) Puraina Bhawaniganj.;