SHREEJI PSYLLIUM INDUSTRIES Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petitions are preferred under Article 226 of the Constitution of India, 1950, assailing the action of the Gujarat Agro Industries Corporation Ltd.-Respondent No.2, in not granting benefits under the Comprehensive Agro Business Policy (2016-21) to the Petitioners.

(2.) The central facts giving rise to these group of petitions are as under:

(3.) Admittedly, the Petitioners have applied under both the abovementioned schemes for availing financial assistance. Under the NIP, 2015, admittedly, the Petitioners have already been granted the provisional sanction.