INDUS STEEL INDUSTRIES Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this petition under Article 226 of the Constitution of India, the petitioner has challenged the impugned decision of the Government of Gujarat in not extending the benefits of Capital Investment Incentive (General) Scheme 19952000 issued vide Resolution No.INC1095/ 2000(1)(I). The petitioner has also prayed to quash and set aside the impugned orders dated 19.04.2005 and 2.6/7.2005 (Annexures S and U). That by way amendment, the petitioner has prayed for an appropriate writ, direction and order quashing and setting aside the decision of the State Level Committee taken at its meeting on 26.6.2006 as conveyed by the communication dated 28.6.2006 (Annexure X) issued by the Additional Industries Commissioner and Member Secretary of the State Level Committee of the State of Gujarat.

(2.) THAT the facts leading to the present petition in nutshell are as under:

(3.) OF managerial and supervisory staff as per the employment policy of the Government of Gujarat. The unit will be required to produce a list of persons recruited for satisfying the condition of employing the local persons before the disbursement of subsidy or sanction of sales tax incentives is given by the competent authorities. The above mentioned employment percentages will have to be maintained by the Industrial unit during the period of availment of such incentive will be liable to be recovered as arrears of land revenue.