(1.) Three writ petitions were before this Court. One was by the International Spirits and Wines Association of India [WP (C) No.186 of 2021] Association of Manufacturers, Bottlers and Suppliers of liquor. The second was by the Association of Meghalaya Bonded Warehouses [WP (C) No.234 of 2021]. The third was by the Umpohliew Central Bonded Warehouse [WP (C) No.430 of 2024], which is created by the impugned Meghalaya Bonded Warehouse (Amendment) Rules, 2020, made under the Assam Excise Act, 1910 ("the Act").
(2.) The cause of action in the first two writ petitions is more or less similar. The writ petitioners challenge the validity of the said rules and seek an injunction restraining operation of the Central Bonded Warehouse. The third writ petition called in question the authority of the State government to establish more than one Central Warehouse in the State in implementation of the said rules. During the final stages of hearing of the writ petitions, Umpohliew Central Bonded Warehouse withdraw its writ.
(3.) The trade in liquor is very substantial in this State. There is a large market for both foreign and country liquor. These two types of liquor have been defined in the above Act and rules. It goes without saying that this trade involves manufacturing, supply and distribution of this product.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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