LEDO TEA COMPANY LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Dr. B. P. Todi, learned Senior Counsel assisted by Dr. A. Todi, learned counsel for the petitioner. Also heard Mr. R. K. D. Choudhury, learned Deputy Solicitor General of India for the respondents.

(2.) Challenge made in this writ petition is to the letter dtd. 9/7/2021, issued by the Deputy Director of Tea Development, Tea Board of India, whereby the claim of the petitioner for grant of subsidy/financial assistance for the financial year 2015-2016 under the Special Purpose Tea Fund Scheme (SPTF in short) and the Tea Development and Promotion Scheme of Tea Board of India, has been rejected on account of non-completion of uprooting of tea bushes within the financial year in which the application was submitted (i.e. 31/3/2016).

(3.) Briefly put, the petitioner is a company incorporated under the Companies Act, 1956, having its registered Office at Sir R. N. M. House, 3rd Flow, 3B, Lal Bazar Street, Kolkata and at Ledo in the District of Tinsukia, Assam. The petitioner is represented through its Director, Mr. Nirmit Lohia.