S P TIMBER INDUSTRIES Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule D.B.

(2.) The challenge in this writ petition is to the decision of the respondents to de-register the petitioner.

(3.) Briefly stated, the facts are that the petitioner is carrying on the business of manufacture and supply of various types of wooden and plywood boxes. Crates etc. It appears that vide a letterdated 8th April, 1983 petitioner was registered with the respondents. This letter stated that the petitioner, firm has been registered for the manufacture of various types of ammunition boxes and crates both in plywood and timber, including plywood drums. Paragraph 3 of the letter further stated "Tender enquiries in respect of items falling within your range of production will be sent to you as and when the requirement arises". The case of the petitioner is that it it came to know that the respondents had blacklisted the firm and are not issuing any tender enquiries to the petitioner.