BELLARY STEELS ALIAS ALLOYS LTD Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Heard both sides at length.

(2.) Appellant(S) herein agree to withdraw the original Writ Petitions filed by them in the Karnataka High Court, unconditionally. In view of such withdrawal, the impugned judgment of the Division Bench as well as the judgment of the learned Single Judge will not survive. It is made clear that such withdrawal of the original Writ Petitions will not preclude the Trade from moving the Government with a proper representation explaining the fall-out of the impugned Notification dated 11th October, 1995 and loss of benefit on account of the impugned notification.

(3.) Today, when investments in the States is the need of the hour, the Government needs to consider such representations of the Trade keeping in mind the Industrial Policy, dated 12th July, 1993 as well as the Notification dated 28th October, 1993 as also the subsequent Industrial Policy vide Government Order dated 15th March, 1996 which, inter alia, contains an option to the assessee to opt for the old versus new policy.