Allahabad High Court
M/S Ganpati Plywood Pvt. Ltd. Rampur ... vs The Appellate Authority/Director Of ... on 20 December, 2022
Author: Manish Kumar
Bench: Manish Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 20 Case :- WRIT - C No. - 9256 of 2022 Petitioner :- M/S Ganpati Plywood Pvt. Ltd. Rampur Thru. Auth. Signatory/Director Ashwani Agarwal Respondent :- The Appellate Authority/Director Of Agriculture,U.P. Lko. And Another Counsel for Petitioner :- Sanjeev Kumar Mishra Counsel for Respondent :- C.S.C. Hon'ble Manish Kumar,J.
Heard learned counsel for the petitioner and learned Standing Counsel for the State-respondents.
The issue in the present case is no more res integra as the same stands concluded by a judgment and order dated 27.01.2000 rendered in the case of M/s Verma Traders vs State of U.P. and others. On the basis of said judgment, this Court has passed several other orders including the order dated 12.08.2016 passed in Writ Petition No.18884 (M/S) of 2016; M/s Swaroop Agro Chemical Industries vs. Appellate Authority/Director Agriculture Lko.
Accordingly, this petition is allowed and the orders dated 01.12.2022 & 24.09.2022, as contained in annexure nos.1 and 2 are hereby quashed and the matter is remitted to the appellate authority to decide the proceedings afresh in accordance with the observations made in the judgment and order dated 12.08.2016 passed in Writ Petition No.18884 (M/S) of 2016; M/s Swaroop Agro Chemical Industries vs. Appellate Authority/Director Agriculture Lko.
Order Date :- 20.12.2022 Nitesh