D.S.SINHA - (1.) Heard Shri S.D. Kautilya, holding brief of Shri Dinesh Dwivedi, learned counsel for the petitioners and Shri Vinay Malviya, learned Standing Counsel of the State of U.P., representing the respondents, at length and in detail.
(2.) . By means of this petition under Art. 226 of the Constitution of India, the petitioner 1, a registered partnership firm and the petitioner No. 2, who is one of the partners of the firm, seek to challenge the validity of the order dated 29th Feb. 1992, passed by the respondent No. 1 rejecting their claim for exemption from giving levy of the Kharif year 1991-92 under the provisions of U.P. Rice and Paddy (Levy and Regulation of Trade) Order, 1985, hereinafter called the Levy Order, as provided in the Government Order dated 30th Oct. 1991, a copy of which is to be found on record as Annexure 2 to the petition.
(3.) . The acts and events constituting the facts of the case as they emerge from the averments contained in the petition are these.;