RAHUL HI RISE LTD Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K. Agarwal, learned Senior counsel for the petitioners and Mr. A. Chakraborty, learned Govt. Advocate, Assam.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioners seek quashing of notices dated 28.05.2011 and 20.09.2011 and further seek a direction to the respondents not to take any coercive steps against the petitioners pursuant to the aforesaid notices.

(3.) According to the petitioners, petitioner No.1 is a company incorporated under the Companies Act, 1956 having its registered office at Kolkata. Petitioner No.2 is one of the Directors of petitioner No.1. Petitioner No.1 is engaged in construction and infrastructure business.