RAJASHREE CEMENT REP Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) IN these petitions the question that falls for consideration is "whether passing of a Legislation by itself confers a right on the Petitioners to file a Writ Petition unless a cause of action arises thereof?

(2.) PETITIONERS are Companies registered under the Companies Act, 1956. It is contended that they receive various notified goods from time to time from other States meant for use or consumption in their business. They have filed these Writ Petitions challenging the constitutional validity of sections 3 and 4 of the Karnataka Special Tax on Entry of Certain Goods Act, 2004, and the notifications issued thereunder in No. FD 133 CET 2004 dated 30. 09. 2004.

(3.) I have heard Sri G. Sarangan, Learned Senior Counsel for the Petitioners and Niloufer Akbar, learned High Court Government Pleader for the respondents.