RISING INDIA FOOD & BEVERAGES Vs. STATE

JUDGEMENT

(1.) Heard Sri Anil Kumar Srivastava, learned counsel for the petitioners and Sri Manoj Sahu, learned counsel for the opposite party Nos. 2 to 4 and Learned Standing Counsel for opposite party No. 1.

(2.) The petitioners have approached to this Court for a direction to the opposite parties in the nature of mandamus to allot 6400 sq. meter land to the petitioners in Agro Park, Karkhiyaon, Varanasi for establishing food processing and mineral water plant.

(3.) The facts, in brief, as emerged from the writ petition are that the petitioner No. 1 is a proprietorship firm in the name and style of Rising India Food Beverages, having its registered head office at 2035 (F/F) Chitra Gupta Road, Paharganj, New Delhi- 110055, having its local office at B-2/31, Ananta Colony, Nadesar, Varanasi.