ACIDS AND CHEMICALS LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners have moved this petition for issuance of an appropriate writ/direction commanding the respondents to pay a sum of Rs.29,30,290.00 being the alleged subsidy payable for the fertiliser already supplied by the petitioner which subsidy is alleged to be illegally withheld by the respondents.

(2.) This petition also relates to maximization of production and re-endorsement as a consequence thereto and same question arises for consideration as in CWP No-1970/95 titled Udaipur Phosphates & Fertilisers Ltd. vs Union of India and another. Paragraphs 11 and 12 of this petition may be reproduced as follows:

(3.) The factual position as well as the amount claimed by the petitioners are stated in paragraphs 15,16,17 and 20 of the writ petition which read as follows: