AKRAM KHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard the learned counsel for the petitioners, learned Standing Counsel appearing for the State-respondents and Sri Revindra Singh, learned counsel for the fourth respondent.

(2.) The petitioners herein asserting themselves to be sugarcane growers who are residents of Village Nawabganj, Tehsil Sahaswan, District Budaun have filed the present writ petition seeking a direction to the respondents to attach the Zarifnagar Cane Purchase Centre to D.S.M. Sugar Mills, Rajpura, District Sambhal for the convenience of the sugarcane growers in their village. A further prayer has been made for a direction to decide their representation which is stated to have been submitted before the respondents.

(3.) Learned Standing Counsel appearing for the State-respondents and Sri Ravindra Singh, learned counsel for the fourth respondent have raised a preliminary objection that the writ petition at the behest of the individual cane grower is not maintainable and that any grievance in this regard can be espoused through the cane growers' co-operative society of the area in question. It is submitted that the writ petition filed by the petitioners claiming themselves to be sugarcane growers of the area is misconceived and is liable to be dismissed.