KESAR ENTERPRISES LTD Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri S. P. Gupta, T. P. Singh and Arun Tandon for petitioners, learned standing counsel and Sri A. K. Misra for respondent No, 3.

(2.) The petitioners have challenged the impugned order dated 3.4.2000 passed by the State Government and the consequential order dated 3.4.2000 passed by the Excise Commissioner, U. P. and prayed for a mandamus to consider the claim of the petitioners for allotment of district Sultanpur for the excise year 2000-2001 in accordance with law.

(3.) Several affidavits have been filed in this writ petition and in our opinion, since disputed questions of fact are involved in this case, the petitioners should avail of the alternative remedy under Section 11 (2) of the U. P. Excise Act before the State Government.