MEGHALAYA BITCHEM PRIVATE LIMITED AND ORS. Vs. THE STATE OF MEGHALAYA AND ORS.

JUDGEMENT

(1.) One of two writ petitions, namely, WP(C) No. 78/2014 (Meghalaya Bitchem Private Ltd. V. State of Meghalaya & Ors.) has been filed, inter alia, with prayers to call for records, issue a Rule calling upon the respondents to show cause as to why a writ in the nature of Certiorari or a like one for setting aside and quashing the impugned orders of Assessment dated 15.11.2013 and Notices of Demand in pursuance thereof not be issued, as to why a writ in the nature of Mandamus not be issued directing the respondents to restrain, recall, refrain and/or forbear from giving effect to the impugned orders of Assessment dated 15.11.2013 and the Notices of Demand issued in pursuance thereof.

(2.) The brief facts of this case as set out in the pleadings are that the Company is registered under the provisions of the Companies Act, 1956, having its registered office situated at 9th Mile, Baridua, Byrnihat, Ri -Bhoi District, Meghalaya. The petitioner -company is represented by Shri Pabitra Mahanta, Assistant Manager, Finance, who is interested in the day -to -day affairs of the company. All the share holders of the company are the citizens of India and, as such, they claim to be entitled to all the rights and privileges as guaranteed by the Constitution of India and the laws framed thereunder from time to time.

(3.) All the respondents, being official respondents are also situated in the State of Meghalaya at Shillong or Ri -Bhoi.