- (1.) SINCE these three writ petition raise common questions of fact and law, therefore, are being dealt with by a common order.
(2.) HEARD Sri Shashi Nandan learned Senior counsel assisted by Sri Ashok Kumar Pandey, appearing for the petitioners Sri Zafar Naiyar, learned Additional Advocate General appearing for the State and Sri Ravindra Singh, counsel ap­pearing for the respondent No. 4. The petitioners have challenged the State Advised Price (hereafter referred to as the S.A.P.) for sugar cane fixed by the State Government for the year 2007-08. With regard to the S.A.P. fixed by the State Government for the previous year, 2006-07 a Division Bench of this Court by its judgment and order dated 19th December, 2007 passed in Civil Misc. Writ Petition No. 33288 of 2007, Basti Sugar Mills Company Ltd. and another v. State of U. P. and others, have found that the S.A.P. fixed by the State Government for the crushing season 2006-07 is unjust and invalid, therefore quashed the same.
(3.) IT is further submitted on behalf of the petitioners that the S.A.P. for the year 2007-08 is also unjust and invalid because the exercise as contemplated by the decision of this Court passed in Civil Misc. Writ Petition No. 33288 of 2007, Basti Sugar Mills Company Ltd. and another v. State of U.P. and others, has not been undertaken by the State before fixing S.A.P. for the current year 2007-08. Thus, while fixing S.A.P. for 2007-08 direction issued by this Court in Basti Sugar Mills Company Ltd. (supra) has not been followed by the State Government.;