M/S SHREE TATYASAHEB KORE WARANA SAHAKARI SAKHAR KARKHANA LTD. THROUGH ITS AUTHORISED SIGNATORY ARJUN PATIL Vs. THE STATE OF JHARKHAND & OTHERS

JUDGEMENT

(1.) Aggrieved by order dated 28.07.2015 whereby, the petitioner-society has been directed to stop the supply of sugar, the present writ petition has been filed.

(2.) The petitioner-society registered under Bombay Cooperative Societies Act, 1925 (Bom. VII of 1925) on 27.09.1955 claims itself a leading manufacturer and supplier of sugar to various Central/State Authorities/Organisations/ Institutions. It is claimed that it has annual turn-over of Rs. 881.10 crores in the financial year, 2013-14. Pursuant to e-Tender notice dated 04.03.2015 for supply of sugar in all godowns of Jharkhand, the petitioner was declared successful bidder and accordingly, an agreement between the petitioner and the Department of Food, Public Distribution and Consumer Affairs (DFPD&CA) was executed on 11.05.2015. The work order was issued on 12.05.2015 which was subsequently modified on 21.05.2015. The packaging design for One Kg Sugar Pack was approved by the Department on 23.05.2015 and the 1st work order was issued on 25.05.2015. It is stated that the petitioner started supply of sugar from 31.05.2015 and the last supply order was received by the petitioner on 29.06.2015.

(3.) Heard the learned counsel for the parties.