- (1.) Heard the learned counsel for the petitioner Sri Dhruv Mathur, Sri Raghvendra Singh for the respondent sugar mill, M/s Kesar Enterprises Ltd. and the learned counsel for the State for respondents no. 1 and 2. Appearance has been put in on behalf of respondent no. 4, by Sri Pushkar Baghel.
(2.) Since short counter affidavit has been filed by contesting private sugar mill, with the consent of the parties' counsel, the writ petition is being disposed of finally at the admission stage.
(3.) The order dated 21.3.07 passed by the Cane Commissioner, U.P., by means of which he has reallocated nine cane centers, namely, Gudiya, Kathariya, Silijagir, Nadeli, Arsiabojh, Boora Bahadurpur, Amariya, Kundara-A, Kundara-B, to the respondent sugar mill, superseding his earlier order of reservation dated 28.10.06, under which these centers were reserved for the petitioner sugar mill, is the subject matter of challenge in the present writ petition.;