SUKUMA EXPORT LTD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) There are four sugar factories in the State of Uttarakhand. Two are the cooperative sugar factories and the other two are corporation sugar factories which are all under the supervision and control of the Uttarakhand Sugars, which is the apex body of the State Government.

(2.) Under the Scheme of the State Government, a part of the sugar manufactured by each of these factories has to be exported to other countries under the Central Government Scheme. The sugar factories in the State also get a subsidy from the Government for their export.

(3.) A part of the sugar manufactured by each of the sugar factories was to be taken away for export by the export companies which are engaged in the business of export of sugar, and therefore, an advertisement was issued by the Uttarakhand Sugars calling applications from eligible bidders to make their bid for the said purpose. The last date of submitting the bid was 3/7/2019 at the office of Uttarakhand Sugars, Near-Railway Crossing, Badripur Road, Jogiwala, District Dehradun.