A.B.SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Shri Y.V. Giri, learned Senior Counsel for the petitioners and Shri Dashrath Merita, learned APP for the State.

(2.) The petitioners are the Executive Director, Deputy General Manager (Cane) and Additional Cane Manager respectively of the company named and styled as M/s United Provinces Sugar Company Limited, Sheorahi, situated at and under P.S.-Sheorahi, District-Kushinagar in the State of Uttar Pradesh. The company was a sugar mill which was engaged in manufacture of sugar of different grades and for that it had to purchase sugarcane from its command area from farmers. Some of the command area like Dhanaha, which supply sugarcane to the sugar mills of the petitioners fall within the territory of this State.

(3.) It appears that a proposal for supply of sugar by the farmers of the particular area was routed through the concerned department of the State of Uttar Pradesh on a proposal received from the sugar mill of the petitioners and that was duly forwarded to the Government of Bihar. That proposal was processed and after due consideration an order was passed by the State of Bihar on 4.11.1999 and, accordingly, the same was notified vide Annexure-3 by which it was made permissible that the farmers of Dhanaha shall be supplying their sugarcane to the sugar mills of the petitioners. The quantity to be supplied to the mill of the petitioners was also notified by the same notification.