Ram Surat Ram (Maurya), J. - (1.) Heard Sri Shakti Swarup Nigam for the petitioner, Standing Counsel for State of U.P., Sri Tarun Agrawal, for M/S Rana Sugars Limited and Shree Ajudhia Sugars Limited and Sri Ravindra Singh, for Co-operative Cane Development Union, Amroha. The petitioners in all these writ petitions are same as such with the consent of the parties these writ petitions were heard together and are decided by a common judgement.
(2.) Writ C No. 63244 of 2017 has been filed against the orders of Cane Commissioner, U.P. dated 28.10.2017 (No. 49-C), declaring reserved/ assigned area for purchasing sugarcane, for crushing season 2017-2018, for M/S/ Rana Sugars Ltd., which includes purchase centres of villages Ahroi, Dhanhori Ahir, Gularia, Husainpur, Dyorhi @ Hadipur and Ramhat, which were assigned area of the petitioner in previous year and State of U.P. dated 14.12.2017, dismissing the appeal of the petitioner. These orders have been passed in exercise of powers under Section 15 of U.P. Sugarcane (Regulation of Supply & Purchase) Act, 1953 (hereinafter referred to as the Act), read with Rule-22 of U.P. Sugarcane (Regulation of Supply & Purchase) Rules, 1954 and Clause-6 of Sugarcane (Control) Order, 1966.
(3.) Writ C No. 63245 of 2017 has been filed against the orders of Cane Commissioner, U.P. dated 28.10.2017 (No. 49-C), declaring reserved/ assigned area for purchasing sugarcane, for crushing season 2017-2018, for M/S. Rana Sugars Ltd., which includes purchase centres of villages Aziz Nagar, Chabariya and Prithwipur, which were assigned area of petitioner in previous year and State of U.P. dated 14.12.2017, dismissing appeal of the petitioner.;