M.Katju, J. - (1.) By means of this writ petition the petitioners have challenged the impugned order dated 15-11-1996 Annexure 1 to the petition and have prayed for a direction restraining the respondents from taking any coercive steps to enforce the payment of the State advised, cane price as declared by the impugned order.
(2.) We have heard Sri Shanti Bhushan, learned Senior Counsel for the petitioner, assisted by Sri Sudhir Chandra and Sri Tarun Agarwal, Advocates.
(3.) We have also heard Shri Rakesh Dwivedi, learned Addl. Advocate General for the respondents 1 and 2 and Shri Shashi Nandan for respondent No. 3.;