GOPAL SINGH CINTURY Vs. STATE OF SIKKIM

JUDGEMENT

(1.) This matter arises out of an application filed under Article 226 of the Constitution of India praying issuance of some rules of mandamus or of any order of that kind against the Government of Sikkim.

(2.) The fact of the case is very short. The petitioner started a tannery styled as Sikkim Tannery, having its factory and business centre within East District of Sikkim. For setting up of the factory he spent pretty good amount for installation of some machineries and employed about forty persons to run the show. It was started sometime in 1970 when Sikkim was under royal administration.

(3.) The then Ruler with an idea of encouraging establishment of some kind of industry within the State and also with a view to utilise the hides and skins of the animals, permitted the petitioner to purchase the hides and skins of the butchered animals from all corners of Sikkim. He was, however, to pay some amount towards procurement of such hides and skins.