CHARU TECHNOLOGY (PVT. ) LTD. Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. M. Hazarika, learned Senior Counsel assisted by Mr. D. Khan, learned counsel for the petitioner. Also heard Mr. I. Bhorthakur, the learned Standing Counsel, PHE Department, appearing for the respondent Nos. 1 and 4 as well as Mr. T. R. Gogoi, the learned Standing Counsel, Assam State Housing Board, appearing for respondent Nos. 2 and 3.

(2.) The petitioner herein is a private limited company having its industrial unit at Hajobori, Chandrapur, Guwahati, wherein it carries on the business of manufacturing, inter alia, PVC pipes and fittings, Ribbed Screen Strainers, Direct Action Hand Pumps and Casing Pipes, PVC Gutter Pipes, PVC Down Pipes, Rainwater Harvesting Systems, PVC Half-Round Pipes for Water Harvesting and Assemblies for Rainwater Harvesting. The items manufactured by the petitioner, except Rainwater Harvesting Systems, are "scheduled items" under the Assam Preferential Stores Purchase Act.

(3.) The petitioner's unit is duly registered under the Micro, Small and Medium Enterprises Development Act, 2006 (hereinafter referred to as the "MSMED Act") by an Entrepreneurs Memorandum Part II bearing No. 18/24/12-00223 dtd. 26/3/2010 issued by the concerned authority.