SABIA KHAN Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Refusal to grant a new licence for saw mill by Regional Director, Social Forestry, Forest Range, Rampur, to the petitioners vide communication dated 18/01/1998, based on the injunction issued by this Court on 12-12-1996 and 4-3-1997 in Writ Petition (Civil) No. 202 of 1995 has been put in issue in this Writ Petition. Mr. Sharma, learned counsel for the petitioners submits that the authority was not "required" to go by the orders of this Court, which according to him were not judicial verdicts but "ad hoc orders". We are at a loss to appreciate the submission. Learned counsel apparently overlooks the mandate of Article 144 of the Constitution read with Article 141.

(2.) While projecting a grievance against the order dated 4/03/1997 passed by this Court, the petitioners in para 13 of the Grounds say thus :

(3.) The relief claimed by the petitioner, in this petition, is as follows :