RIGA SUGAR CO LTD Vs. STATE OF BIHAR

JUDGEMENT

(1.) This matter was heard at length at the admission stage and is disposed of by the following order:

(2.) This writ petition has been filed for quashing the order of the Cane Commissioner, Bihar the second respondent in respect of grant of a Khandsari licence in favour of the third respondent under Section 16 of the Bihar Sugar Cane (Regulation of Supply and Purchase) Act, 1981 (hereinafter called the said Act).

(3.) The petitioner has asserted that it is a registered Sugai Company under the Companies Act, 1956 situated at Riga P.O.P.S. Riga, District-Sitamarhi, This fact is not disputed.