NIZAM MATCHES Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Petitioner has approached this Court with a prayer for issuance of a Writ in the nature of Mandamus, directing the Respondents to issue the application form to avail Capital Investment subsidy for Backward Area, under the letters, dated 24.05,2007 and 29.05.2007.

(2.) The case set up by the Petitioner, is that he is a manufacturer of matches and has imported machinery for that purpose from Korea, of the value of Rs. 70 lakhs(Rupees Seventy lakhs only) and commenced production w.e.f. 20.01.2007.

(3.) The Petitioner claims that G.O.Ms. No. 37 has been issued by the Industries Department, dated 20.07.2000 for payment of Capital Investment Subsidy for Backward Area, and that the Petitioner is fully eligible for subsidy under the Government Order.