GOLDEN TEA HOUSE EXPORTS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S Dutta, learned Senior counsel assisted by Ms. I Das, learned counsel for the petitioner. Also heard Ms. S Sarma, learned counsel representing Respondent Nos. 4 and 5, Mr. CKS Baruah, learned counsel representing Respondent No. 3 and Mr. J Payeng, learned counsel representing Union of India.

(2.) The present writ petition is filed assailing the action of the Respondent No. 4 i.e. Guwahati Tea Auction Centre (hereinafter referred to as GTAC) in issuing circular dtd. 19/1/2021 whereby upward segment movement of sample holder buyer has been prohibited.

(3.) Background fact of the case: