WPMS/869/2019
2022 Latest Caselaw 484 UK

IN THE HIGH COURT OF UTTARAKHAND
                  AT NAINITAL
          ON THE 2ND MARCH DAY OF, 2022
                         BEFORE:
     HON'BLE SHRI JUSTICE MANOJ K. TIWARI

     Writ Petition (M/S) No. 869 of 2019
BETWEEN:

The Bazpur Cooperative Sugar
Factory Ltd.                           ... Petitioner
     (By Mr. T.A. Khan, Senior Advocate)

AND:

Union of India & others                ... Respondents

     (By Mr. Suyash Pant, Standing Counsel for the State of
     Uttarakhand and Mr. Kailash Chandra, Advocate holding
     brief of Mr. Gopal K. Verma, learned counsel for the
     State of U.P.)


                      JUDGMENT

1. This writ petition has been by a sugar factory situate in Bazpur, District Udham Singh Nagar. According to the petitioner, certain cane areas were reserved in favour of the petitioner by the Cane Commissioner, but in the subsequent order dated 08.03.2019, some of the reserved areas were assigned to other sugar mill. Thus, feeling aggrieved, petitioner has challenged the order dated 08.03.2019 passed by Cane Commissioner, Uttar Pradesh.

2. Perusal of the impugned order reveals that it pertains to Crushing Season 2018-19 and presently, we are in Crushing Season 2021-22.

3. In such view of the matter, the relief, as claimed in the writ petition, does not survive. Accordingly, the writ petition is dismissed as infructuous.

(Manoj Kumar Tiwari, J.) Aswal