- (1.) B. M. Lal, J. Sri Sudhir Chandra, learned Senior Counsel assisted by Bharad Sapru, is heard for petitioner on the question of admission and stay.
(2.) PETITIONER M/s Siel Ltd. is a company incorporated under the Indian Companies Act and has a sugar manufacturing unit, named Titahi Sugar Complex in the district of Muzaffarnagar. By this petition, the petitioner challenges a order dated 19. 10. 1995 passed by the respondent No. 2 Cane Commissioner, U. P. , Lucknow in exercise of his powers under Section 15 of the U. P. Sugar Cane (Regulation of Supply and Purchase) Act, 1953 read with clause 6 (1) (A) of the Sugar Cane Control Order, 1966 contained in Annexure-5 to this petitioner. By the order impugned, the respondent No. 2 has reserved/assigned area for the petitioner's sugar manufacturing unit enabling it to purchase the sugarcane required by it for the crushing season 1995-96.
(3.) THE relief sought for in this petition is that by issuing a writ of certiorari that part of the order impugned may be quashed in so far as it relates to setting up of seven new cane centres at Kutabakuthi, Harsoli, Salempur, Karwada, Cnatela, Charoli Atali and Kedi and bifurcating the existing cane centres of Gate, Sonta and Rasulpur. The first contention raised by the learned counsel for petition is that while issuing the order impugned guidelines formulated in this regard have not been adhered to.;