SIRI RAM RICE MILLS Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS judgment will dispose of a bunch of Civil Writ Petitions bearing Nos. 3744, 3814 to 3822, 3991, 4400, 7572, 7574, 7575, 7887, 7888 and 9619 of 1989 as common and identical questions of fact and law are involved in all these cases. The facts have, however, been extracted from

(2.) CIVIL Writ Petition No. 3818 of 1989 "shri Ram Rice Mills v. State of Haryana and another".

(3.) THE brief facts of the case deserve to be noticed first.