KARAN DISTILLERIES PVT. LTD. Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Respondents waive service. By consent of the parties, heard finally.

(2.) The petitioner primarily seeks a relief that the respondents be directed to grant a special subsidy/incentive of Rs.10.00 per bulk litre of alcohol produced by it, under the State Government's policy notified in the Government Resolution dtd. 8/6/2007, provided for new units manufacturing grain alcohol. The title of the policy is to the following effect:-

(3.) The amount of subsidy claimed by the petitioner is an amount of Rs.11.06 Crores. The petitioner's application for grant of such subsidy has been rejected by the State Government by the impugned order dtd. 24/11/2021.