Calcutta High Court
Murlidhar Ratanlal Exports Ltd. & Anr vs National Jute Board & Anr on 13 December, 2018
Author: Arindam Sinha
Bench: Arindam Sinha
ORDER SHEET
WP No.612 of 2018
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
MURLIDHAR RATANLAL EXPORTS LTD. & ANR.
Versus
NATIONAL JUTE BOARD & ANR.
BEFORE:
The Hon'ble JUSTICE ARINDAM SINHA
Date : 13th December, 2018.
Appearance:
Mr. Abhrajit Mitra, Sr. Adv.
Ms. Rajshree Kajaria, Adv.
Mr. Satadeep Bhattacharyay, Adv.
..for petitioners.
Mr. Koushik Chanda,Sr. Adv.,ASG
Mr. Joydip Banerjee Adv.
Mr. Rahul Karmakar, Adv.
Mr. S.P.Chattopadhyay, Adv.
..for Respondent no.1.
The Court:-Letters of demand dated 10th May, 2018 and 14th September, 2018 issued by National Jute Board on jute mills belonging to petitioners have been impugned in this writ petition. Mr.Mitra, learned senior advocate appears on behalf of petitioners and submits, under a subsidy scheme his client had purchased machines to be retained by his client in running the jute mills for period of five years. Unannounced inspections were carried by the authority to result in this unsubstantiated demand on allegations of the machines not have been there amounting to allegations of misappropriation of subsidy.
Mr. Chanda, learned senior advocate, Additional Solicitor General, appears on behalf of the authority and submits, these 2 schemes are subject matter of two suits filed for obtaining decrees by establishing in evidence, misappropriation of subsidy by petitioners.
In view of record of submissions made on behalf of the authority regarding filing of suits pertaining to subject matter of challenge in this writ petition, the same need not be gone into.
On above observation, writ petition is disposed of.
(ARINDAM SINHA, J.) nm