(1.) This petition has been filed under Articles 14, 16 & 19(l)(g) of the Constitution of India with regard to "Sales- tax Incentive Scheme for Industries" as also the "Capital Investment Subsidy Scheme" promulgated by the State by way of Government Resolution dated 16th October 1990 (Annex. B Page : 16). There, there is a concept of "original Investment in the Project" [Page : 27 Clause : (iv)]. The scheme is to operate for a period of five years starting from 16th August 1990. At page 20, explanation below Clause (c) may be usefully referred to because it refers to acquisition of assets which are paid for during the operative period of the scheme.
(2.) The whole idea of the scheme, therefore, is that assets brought into the backward area of the State should be paid for and made operative so that on one hand, employment is generated and on the other hand, at the end of the Scheme, the State will start getting revenue to its fullest extent so far as levy of sales-tax is concerned.
(3.) Relying on this, during the existence of the scheme, if assets are brought in and paid for legitimately the industrial concern will be expecting the benefit of the Scheme respect thereof.