D.K. Upadhyay, J. - (1.) Heard Shri Sudeep Kumar, learned counsel for the petitioners, learned Standing Counsel appearing for the State -respondents, Shri K.S. Pawar, learned counsel for Sahkari Ganna Vikas Samiti and Shri Dhruv Mathur, learned counsel for respondent No. 6.
(2.) The record which has been produced by the learned Standing Counsel has also been perused.
(3.) The petitioner No. 1, which is a Sugar Mill, has challenged the order dated 07.01.2016, passed by the State Government while exercising the appellate jurisdiction under Sec. 15(4) of U.P. Sugarcane (Regulation of Supply and Purchase) Act, 1953 (hereinafter referred to as 'the Act') on various counts.;