MADHU SUDAN Vs. CANE COMMISSIONER U P

JUDGEMENT

(1.) This writ petition has been filed by certain sugar cane growers who are members of the District Cane Co-operative Society Ltd., Basti for a direction to make the payments of the Sugar Cane price along with interest @ 12% per annum.

(2.) We have heard learned counsel for the petitioner and the learned Standing Counsel appearing for respondent Nos. 1 and 3 and Sri Ravindra Singh learned Counsel appearing for respondent No. 2 namely the District Cane Co-operative Society Ltd., Basti.

(3.) In order to appreciate the controversy involved in the petition it may be necessary to refer to some of the provisions contained in the U.P. Sugar Cane (Regulation of supply and Purchase) Act, 1953 (hereinafter referred to as the Act) and the rules framed there under which are known as the U.P. Sugar Cane (Regulation of Supply and Purchase) Rules, 1954 (hereinafter referred to as the Rules).