ASHWIN KUMAR GURDHANBHAI THAKKAR Vs. CHHATTISGARH STATE CIVIL SUPPLIES CORPORATION LIMITED

JUDGEMENT

(1.) The instant Writ Petition has been filed by the Petitioner assailing the Order 24.8.2015 (Annexure P-6) passed by the Respondents.

(2.) Vide the impugned Order, the Respondents had rejected the claim of the Petitioner for grant of Rs.82,79,748/-.

(3.) Briefly stated, the facts of the case are that the Petitioner is the proprietor of M/s Suraj Iodized Company, situated at Main Bazar, Patdi, District Surendra Nagar (Gujarat). They are manufacturer of salt and for the purpose of marketing, they iodized salt and market the same in the name and style of M/s Suraj Iodized Company.