Mahesh Chandra Tripathi, J. - (1.) The counter affidavit filed on behalf of fourth respondent i.e. Co - operative Cane Development Society Limited, Baheri, District Bareilly in Writ C No.4072 of 2017 is taken on record.
(2.) The leading Writ C No.1680 of 2017 has been filed by L.H. Sugar Factories Ltd. against the order dated 6.1.2017 passed by Special Secretary, Sugar Industries and Cane Development Department, Lucknow by which the State Government has, in exercise of appellate powers under Section 15 (4) of U.P. Sugarcane (Regulation of Supply and Purchase) Act, 1953 read with Rule 23 of the U.P. Sugarcane (Regulation of Supply and Purchase) Rules, 1954 (in short the Act of 1953 and Rules of 1954 respectively), partly allowed the appeal in question and reserved/assigned three purchase centres namely Guladiya Atahussain, Pipariya Kanak and Mudiya Navibux to the six respondent Sugar Mill and amended the reservation orders passed by the Cane Commissioner U.P. at Lucknow dated 12.11.2016.
(3.) In the connected Writ C No. 4072 of 2017 Kesar Enterprises Ltd., Baheri, District Bareilly has prayed for quashing the same impugned order dated 6.1.2017 to the extent the Appellate Authority has declined to assign the Cane Purchase Centres namely Damkhodi B, Nadeli, Ariya Bojh, Budha Badalpur - 1 and Budha Badalpur - 2 to it and for direction to the first to third respondents to allow it to purchase the sugarcane from the aforesaid cane purchase centres. In Writ C No.4993 of 2017 the Co-Operative Cane Development Union Ltd. Baheri, District Bareilly through its Chairman Kendra Pal Singh is before this Court assailing the same impugned order dated 6th January, 2017.;