NATURAL PETROCHEMICALS PVT LTD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY this writ-application under Articles 226/227 of the Constitution of India, the writ-petitioners have prayed for quashing of the final eligibility certificate dated July 18, 2006 issued by the respondent no.1 and for a direction upon the respondent no. 2 to issue fresh eligibility certificate for an amount of Rs. 1006.32 Lac.

(2.) THE following facts are not in dispute:

(3.) TH day from THe date of commencement of THe commercial production of THe project as per para 7.C of THe Resolution and THe petitioner having failed to file such application wiTHin THat day, a pro-rata deduction of THe period of delay has been made. It was furTHer contended THat while granting ad-hoc eligibility certificate, THe date of inward register, which was 4