ASKIN BIOFUELS PVT. LTD. Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) The petitioner is a stand alone Ethanol Manufacturing Unit. However, the Commissioner for Cane Development and Director of Sugars has passed an order and communicated the same to various Government Authorities asking them to review the permission granted to the petitioner herein. Based on the said communication, the impugned order is passed by the respondent, wherein the permission to construct storage facility for storing Ethanol has been rejected. Aggrieved by the same, the instant writ petition is filed.

(2.) It is submitted that the order passed by the Commissioner for Cane Development and Director of Sugars is the subject matter of W.P. No.102856/2022 and the said order has been stayed subject to certain conditions and the present impugned order has been passed earlier to the interim order of this Court.

(3.) Learned AGA submits that the impugned order will be reviewed by the respondent in the light of the interim order passed by this Court in W.P. no.102856/2022 on 3/8/2022 and also on 26/8/2022 and that the writ petition may be disposed off with a direction to the respondent to consider the case of the petitioner in the light of the interim orders passed by this Court in W.P. No.102856/2022. Hence, the following: