ASKINS BIOFUELS PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) M/s. Askins Biofuels Private Limited, the 1st petitioner (hereinafter referred to as "Askins") and M/s. Shri Bhramanandasagar Jaggery Industries, the 2nd petitioner (hereinafter referred to as "Bhramanandasagar") have jointly presented this writ petition challenging the order dtd. 25/7/2022, passed by the Commissioner for Cane Development and Director of Sugar, the 4th respondent (hereinafter referred to as "the Cane Commissioner").

(2.) By the said order, Askins has been directed to stop the construction activities immediately and has also been directed not to commence any kind of production activities for the manufacture of Ethanol using Sugarcane Juice at its present establishment.

(3.) The Cane Commissioner has also directed the Deputy Commissioner, Belagavi to ensure that his order is implemented and also to prevent the undertaking of any further construction and production of Ethanol by Askins.