ASKINS BIOFUELS PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) First Petitioner is a Private Limited Company incorporated under the provisions of the Companies Act and the Second Petitioner is a registered Partnership Firm. They are in the field of sugar, sugarcane and allied industrial activity. They are knocking at the doors of Writ Court with the following principal prayer:

(2.) Learned counsel for the Petitioners vehemently argues that his clients are being troubled unjustifiably by the Respondents herein with a series of unsustainable notices and orders, despite in a catena of their cases the action of the Respondents have been faltered. He draws our attention to a set of Court orders made by Coordinate Benches & Single Judges Benches of this Court. He also notifies to us of SLP Nos. 4167- 4168/2023 disposed off vide order dtd. 27/2/2023 by the Apex Court and about another pending SLP No.8046/2023 filed by 17th Respondent herein assailing the Division Bench decision dtd. 31/3/2023 whereby Petitioners' W.A.No.100075/2023 has been allowed. Learned Additional Government Advocate appearing for Respondent Nos. 2,5 to 11 & learned Panel Counsel appearing for Respondent Nos. 15 & 16 make submission resisting the Writ Petition.

(3.) Having heard the learned counsel for the parties and having perused the Petition papers, we decline indulgence in the matter for the following reasons: