G.B. CHOWDHURY HOLDINGS PVT. LTD. Vs. FOOD CORPORATION OF INDIA

JUDGEMENT

(1.) Heard Mr. N. Deka, learned counsel appearing for the writ petitioner. I have also heard Mr. B.K. Singh, learned Standing Counsel, FCI, appearing on behalf of the all the respondents.

(2.) This writ petitioner herein, is a company registered under the Companies Act, 1956, having its registered office at Chowdhury Tilla, Sarumotoria, Dispur, Guwahati, in the district of Kamrup (M). Aggrieved by rejection of its prayer for release of additional amount for the actual distance covered under the contract agreement, the instant writ petition has been filed seeking a Writ of Mandamus from this Court.

(3.) The facts and circumstances of the case giving rise to the filing of the writ petition are stated hereunder.