ARYA RICE MILL Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State-respondent.

(2.) Present writ petition seeks to challenge an order dtd. 19/11/2024 passed by respondent no.3, in his capacity as Arbitrator, and the subsequent recovery certificates dtd. 20/11/2024 issued by respondent no.2, and also the order dtd. 29/11/2024 passed by respondent no.6, restraining the petitioner from hulling of Custom Milled Rice (CMR) for the year 2024-25.

(3.) The petitioner has described itself as a firm engaged in the business of hulling paddy to convert it into rice. In respect of dues regarding CMR deficit, for the year 2018-19, recovery certificates dtd. 4/3/2020 were issued against the petitioner. Certain representations are stated to have been moved against the aforesaid recovery certificates. Subsequently, a citation dtd. 29/5/2023 was issued in pursuance of the recovery certificates issued earlier.