Pradeep Kant, J. - (1.) Heard the learned Counsel for the parties.
(2.) The petitioner's Sugar Mill is aggrieved by an order dated 29.12.2006 passed by the Cane Commissioner, U.P. Lucknow by means of which he has passed an order in respect of Cane Purchase Centres Dahaura, Khairabazar-I, Khairabazar-II, Khairabazar-lll, Baundi, Chhayakunwa/Maraucha and Bahorikapur. The aforesaid centres which were assigned to the petitioner-Sugar Mill have been allowed to be operated upon by the respondent No. 5-Sugar Mill till the pendency of the appeal before the State Government.
(3.) These centres under the reservation/assignment order dated 8.11.2006, have been assigned to the petitioner-Sugar Mill. The respondent-Sugar Mill being aggrieved by the said assignment has already preferred the appeal before the State Government, which is pending consideration.;