VOLTAS LIMITED Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Advocates for the parties and perused the records.

(2.) THE petitioners challenge refusal on the part of the respondent No. 2 to include the capital costs of manufacturing compressors in total costs of the refrigerator project for the purpose of granting incentives under 1979 Package Scheme of incentives, hereinafter called as "the said Scheme".

(3.) THE petitioner No. 1 is a limited company carrying on business inter alia as the manufacturers of refrigerators. The respondent No. 2 is a limited company wholly owned by the Government of Maharashtra and inter alia engaged in implementing projects drawn up by the Government for industrialization of backward areas in the State of Maharashtra including the said Scheme.