Naimish Pandey vs State Of U.P.Thru Addl.Chief ...
2021 Latest Caselaw 1032 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- MISC. BENCH No. - 1014 of 2021
 

 
Petitioner :- Naimish Pandey
 
Respondent :- State Of U.P.Thru Addl.Chief Secy. Sugar Industires Lko &Ors
 
Counsel for Petitioner :- Jai Prakash Yadav,Ram Bux Rawat
 
Counsel for Respondent :- C.S.C.,Gaurav Mehrotra,Sudeep Kumar
 

 
Hon'ble Devendra Kumar Upadhyaya,J.

Hon'ble Manish Kumar,J.

Heard learned counsel for the petitioner, learned State counsel, Sri Gaurav Mehrotra, learned counsel representing the respondent No.4 and Sri Sudeep Kumar, learned counsel representing the respondent No.5.

By means of this petition, prayer has been made to issue direction to the respondents to implement the order dated 09.11.2020, passed by the Cane Commissioner, U.P., Lucknow.

Learned counsel representing the respondent No.5 has submitted that the said order dated 09.11.2020 has been challenged by way of filing an appeal under Section 15(4) of the U.P. Sugarcane (Regulation of Supply and Purchase) Act, 1953 in which the arguments have been completed and orders are reserved.

Since the appeal against the order dated 09.11.2020 is pending consideration where only judgment is to be pronounced, we provide that the judgment in the said appeal shall be pronounced by the appellate authority within 7 days from today. Even otherwise, it has been stated at bar that the petitioner and others similarly circumstanced cane growers are supplying the cane and there is no such prohibition which may in any manner prejudice the rights of the petitioner.

With the aforesaid observations/directions, the writ petition is finally disposed of.

Order Date :- 18.1.2021

Sanjay