HOOGHLY INFRASTRUCTURE PVT. LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an application under Article 226 of the Constitution of India wherein the writ petitioner is challenging the impugned action of the Jute Commissioner being the respondent no.2 and the notice issued on September 19, 2019.

(2.) It is the case of the petitioner that the petitioner is in the business of manufacture of jute bags under the Production Control-cum-Supply Orders (hereinafter referred to as "PCSO") and is also manufacturing jute bags for the purpose of export.

(3.) Mr. Utpal Bose, learned Senior Advocate appearing on behalf of the petitioner submits that for the purpose of export, the petitioner imports jute from Bangladesh and uses the said jute for his export commitment.