BALLY JUTE COMPANY LTD. Vs. JUTE COMMISSIONER

JUDGEMENT

(1.) By the present writ petition, the petitioners have prayed for cancellation, rescission, withdrawal and/or revocation of letter No. Jute (Mktg)/106/2015/ dtd. 4/2/2016 issued by respondent no.2, Deputy Jute Commissioner, Office of the Jute Commissioner, Ministry of Textiles, Government of India and not to take any further action on the complaint/FIR lodged by respondent nos. 1 to 3 with the respondent no.6, Officer-in-Charge, Bally Police Station, Howrah being Bally P.S. Case No. 19/2016 dtd. 5/2/2016 under Sec. 7(i)(a)(ii) of the Essential Commodities Act, 1955.

(2.) The brief fact of the case in nutshell is as follows:

(3.) The writ petition has been contested by respondent nos. 1 to 3 by filing its affidavit-in-opposition contending, inter alia, as follows: