BHAVESH GAS SUPPLIERS Vs. DISTRICT INDUSTRIES CENTRE

JUDGEMENT

(1.) Since both these petitions, under Article 226 of the Constitution of India, raise identical and common questions, upon request, they are being disposed of by this common judgment.

(2.) The petitioners have invoked the powers of this Court under Article 226 of the Constitution of India, contending that the letter dated 13th January, 1999, and the earlier orders mentioned in this connection, dated 31.7.98, are unreasonable, unjust and illegal and therefore, required to be quashed and the respondents be directed to hold the petitioners as eligible for cash subsidy under the scheme and the resultant grant of such subsidy, as provided under the Scheme.

(3.) The petitioners are proprietary firms engaged in the manufacture of industrial oxygen gas. The factory in each case was set up at Khakharia, Tal. Sihar, Dist. Bhavnagar, some time in 1995. Since the facts are common in both the petitions, facts of first petition are highlighted so as to appreciate and examine the merits of the matters.