GLOBAL EXCESS Vs. UNION OF INDIA

JUDGEMENT

(1.) BY this writ application under Article 226 of the Constitution of India, the petitioner engaged in the business of computers, printers, laptop, note -book, tablets etc. seeks to challenge the Electronics and Information Technology Goods (Requirement for Compulsory Registration) Order 2012 dated 7th September 2012 and the notifications issued pursuant thereto by the Central Government in exercise of powers conferred under Section 10 (1) (p) of the Bureau of Indian Standards Act, 1986 read with Rule 13, Clause (fa) of the Bureau of Indian Standards Rules, 1987 as being ultra vires, unconstitutional and violative of Article 19 (1) (g) of the Constitution of India.

(2.) THE case made out by the petitioner in this petition may be summarized as under:

(3.) STANCE OF THE RESPONDENT NO.2 -BUREAU OF INDIAN STANDARDS: - 4.1 On behalf of the respondent no.2, an affidavit -in -reply has been filed duly sworn by the Assistant Director (SC -B), inter alia, stating as under: