P.T. RAFEEQ Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER had established a Small Scale Industrial Unit. For the purpose of his Unit, he has availed of three loans from the respondent Bank. The total liability incurred was more than Rs.83,52,054.00.

(2.) PETITIONER says that Ext.P9 is a Scheme formulated by the Government of Kerala for the rehabilitation of Sick Industrial Units. In view of Ext.P9, he submitted Ext.P2 application for registration of his Industrial Unit as a sick one and for its revival. It is stated that his request was considered by the District Level Tax Force and that by Ext.P3 order, the District Level Tax Force directed the petitioner to remit Rs.17 Lakhs. That amount was remitted.

(3.) IN the meanwhile, petitioner approached the Government and in Ext.P12 minutes of the meeting Government decided thus:-