KANIKRAM Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Anoop Kumar, learned counsel for the petitioners in WRIT - C No. - 13313 of 2020, Sri Ram Karan, learned counsel for the petitioners in WRIT - C Nos. - 12843 of 2020, 13284 of 2020 and 12629 of 2020, and also heard Sri J.N. Maurya, learned Chief Standing Counsel alongwith Sri Bipin Bihari Pandey, learned standing counsel for the State - respondents, Sri Kartikeya Saran, learned counsel for the Cooperative Cane Society and Sri M.D. Singh "Shekhar", learned Senior Advocate assisted by Sri Diptiman Singh, and Sri Vinayak Mithal, learned counsel for the respondent - Bajaj Hindustan Sugar Ltd. (Unit - Rudhauli, District - Basti).

(2.) With the consent of learned counsels for the parties, WRIT - C No. - 13313 of 2020 is treated the leading writ petition and facts thereof are being noted.

(3.) Today, the State - respondents, the respondent - Cane Society and the respondent - Sugar Mill have filed short counter affidavits all dated 08.9.2020 in WRIT - C No. - 13313 of 2020. The respondent no.5 has additionally filed a first supplementary affidavit dated 10.09.2020 in short counter affidavit. All these affidavits are taken on record.