MODIPON LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners have preferred a writ petition before this Court with manifold prayers, but the principal grievance of the petitioners is that the benefits which were given to them by Notification dated 23.4.1980 (as amended by Notification dated 5.6.1982) were taken away by the subsequent Notification dated 21.10.1982.

(2.) In order to appreciate the controversy involved in the case, we deem it appropriate to set out the relevant portion of the Notification dated 23.4.1980, as amended by the Notification dated 5.6.1982 and Notification dated 21.10.1982. Notification dated 23.4.80 as amended on 5.6.82

(3.) The petitioners submit that the earlier Notification dated 23.4.1980 was to remain in force upto 31.5.1983 and the respondents were not justified in taking away the benefits by a subsequent Notification dated 21.10.1982.