POLAR INDUSTRIES LTD. THROUGH ITS PRESIDENT FINANCE AND CORPORATE AFFAIRS Vs. STATE OF UTTARAKHAND AND THREE ORS.

JUDGEMENT

(1.) BY means of this writ petition, the petitioner has sought the following relief:

(2.) TO issue a writ, order or direction in the nature of mandamus commanding the respondents treat the period of construction and production as being extended in the case of the petitioner company, in the facts and circumstances of the case till the attainment of production as intimated to the Excise Department under Clause 1.1(a) of the lease deed.

(3.) TO award the cost of the petition to the petitioner.