JAIPUR UDHYOG LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS writ petition has been filed under Article 226 of the Constitution of India challenging the constitutionality and validity of the Cement Control Order. 1967.

(2.) THE petitioner is a Limited Company, it is carrying on business in the manufacture of cement and has a factory at Sawai Madhopur in the State of Rajasthan.

(3.) WE may at this stage also refer to the provisions of the Order as it is their validity that is the main point for our determination in this petition. The Preamble of the Order recites that -