SANDPLAST (INDIA) LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is a company engaged in the manufacture of Mechanised Autoclave Sand Lime Fly Ash (hereafter 'MASLFA') Bricks and has filed the present petition under Article 226 of the Constitution of India, inter alia, praying as under: -

(2.) The petitioner impugns the action of respondent no.2 in removing MASLFA Bricks as an approved item from the Delhi Schedule of Rates

(3.) The petitioner asserts that there are two major kinds of Fly Ash Bricks that are available, one being MASLFA Bricks which is manufactured by the petitioner and the other being Fly Ash Lime Gypsum (hereafter 'FALG') Bricks.