Rajiv Sharma, J. - (1.) As the common question of facts and law are involved in all these writ petitions and the manufacturing units are situated within the Cane Region Meerut and, as such, they are being decided by a common judgment.
(2.) Heard Mr. Virendra Bhatia, Senior Advocate assisted by Mr. Gaurav Bhatia, learned counsel for the petitioner, Mr. Jaideep Narain Mathur, learned Additional Advocate General assisted by the learned Standing Counsel for the State, Mr. Prashant Chandra, Senior Advocate, assisted by Mr. Sudeep Kumar and Mr. Vivek Chaudhary, for Daurala Sugar Works, Mr. Dhruv Mathur for Modi Sugar Mills and SBEC Sugar Mills, Dr. R.K. Srivastava for Simbhaoli Sugar Mills, Mr. Sudeep Kumar for Naglamal Sugar Complex and Mawana Sugar Works, Mr. Jyotinjay Verma for U.P. State Sugar Corporation, Mr. Raghvendra Kumar Singh for Triveni Engineering Works Limited and Mr. K.S. Pawar for Co-operative Cane Development Societies and perused the records produced by the learned Standing Counsel.
(3.) With the consent of learned counsel for the parties, the writ petitions are being decided at the admission stage itself.;