CTR MANUFACTURING INDUSTRIES LTD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) With the consent of parties, made returnable forthwith and heard.

(2.) This petition filed under Article 226 of the Constitution of India takes exception to the letter dated 5-6-2007 issued by the Deputy Commissioner of Labour, Aurangabad by which letter the Deputy Commissioner of Labour has asked the Regional Manager of the Maharashtra Industrial Development Corporation not to handover the assets of M/s. Trident Metal Profiles Pvt.Ltd., Chikalthana Industrial Area till the dues of the workers are paid. The petitioners have challenged the said letter in view of the fact that they are directly affected as the petitioners are the auction purchasers of the property of the said M/s. Trident Metal Profiles Pvt. Ltd.

(3.) Such of the facts which are necessary to be cited for adjudication of the petition are stated thus :