MIRACLE SUGAR FACTORY VILLAGE AND POST BHANDSAR Vs. STATE OF UTTAR PRADESH
LAWS(ALL)-1995-1-13
HIGH COURT OF ALLAHABAD
Decided on January 11,1995

MIRACLE SUGAR FACTORY, VILLAGE AND POST BHANDSAR Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) This writ petition has been filed against the impugned orders dated 6-9-1994 and 14-11-1994 Annexures 5 and 7 to the writ petition.
(2.) I have heard Sri S. U. Khan, learned counsel for the petitioners and learned Standing Counsel.
(3.) In this case on 21-11-1994 this Court granted Standing Counsel two weeks to file counter-affidavit but no counter-affidavit has been filed so far. In the circumstances I treat the allegations made in the writ petition to be correct and dispose of the writ petition finally.;


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