INDIAN JUTE MILLS ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant writ petition WPA 29892 of 2025 has been filed by the petitioner, challenging inter alia, the fixation of price of jute bags for the months of October and November 2025 contrary to the existing pricing formula communicated by the Ministry of Textiles dated October 17, 2025.

(2.) Apropos the facts of the case, the petitioner no 1 herein is the Indian Jute Mills Association. The petitioner no. 2 is the secretary of the petitioner no 1. Respondent no 1 is the Union of India and the respondent no 2 is the Jute Commissioner, who performs the functions assigned by the JTCO 2016 including giving effect to the provisions of the Jute Packaging Materials (Compulsory Use in Packing Commodities) Act, 1987 (hereinafter referred to as the "JPM Act ") and the JTCO 2016, inter alia, by issuing from time to time, Production Control and Supply Orders.

(3.) In the year 2016, the petitioners, as well as one of the members of the Petitioner no 1, Murlidhar Ratanlal Exports Limited, filed writ petitions being W.P. No. 369(W) of 2016 and W.P. No. 9409(W) of 2016, challenging inter alia, the fixation of the price of B-twill bags for the months of March, April, May and June 2016 by respondent no 2.