GARG POLY INDUSTRIES Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mrs. M Hazarika, the learned Senior Counsel assisted by Mr. D Khan, the learned counsel appearing on behalf of the petitioners in the three writ petitions. Mr. RR Gogoi, the learned Standing Counsel, PHED, appears on behalf of the respondent Nos.1, 3, 4 and 5 and Mr. A Chaliha, the learned Standing Counsel, Finance Department appears on behalf of the respondent No.2.

(2.) All these three writ petitions raise common questions of law and as such, they are taken up for disposal together by this common judgment and order. However, in order to deal with the claims of the petitioners in the three writ petitions, this Court finds it relevant to take note of the facts which led to the filing of the writ petitions:

(3.) The petitioner No.1 herein is proprietorial firm belonging to the petitioner No.2. The said petitioners are engaged in the business of manufacturing, amongst others, UPVC Pipes and Fittings, Direct Action Hand Pumps, Casing Pipes, Ribbed Screens, etc.