- (1.) All these writ petitions can be conveniently disposed of by this common order, as the issues raised in all these writ petitions are the same and the question needing determination, is also the same.
(2.) In exercise of the powers conferred under Section 28 of the Uttar Pradesh Sugar-cane(Regulation of Supply and Purchase) Act, 1953 (hereinafter referred to as "the Act"), the Government of Uttar Pradesh has framed the Uttar Pradesh(Sugarcane Regulation of Supply and Purchase) Rules, 1954(hereinafter referred to as "the Rules").
(3.) The petitioners are aggrieved by the notification dated 13.03.2008 issued by the State of Uttar Pradesh-the respondent No. 1 herein, amending, inter alia, Rule 89 of the said Rules. They are, therefore, praying that by issuing a writ of certiorari, or a writ, order or direction in the nature of certiorari, the said notification be quashed to the extent it amended the Rule 89 of the said Rules.;