M/S J.S. COTTON INDUSTRIES, A PROPRIETORSHIP UNIT, THROUGH ITS PROPRIETOR SUBODH S/O JAMANLALJI GOENKA, S.NO.45/3C, BARSHITAKALI, DISTRICT AKOLA Vs. THE STATE OF MAHARASHTRA, THROUGH ITS SECRETARY, INDUSTRIES, ENERGY AND LABOUR DEPARTMENT, MANTRALAYA, MUMBAI

JUDGEMENT

(1.) Since the issue involved in these petitions is identical and similar prayers are made therein, they are heard together and are decided by this common judgment.

(2.) By these petitions, the small scale industries have sought a declaration that the communications issued by the respondent no.2 District Industries Centre, Akola cancelling the orders sanctioning additional amount to the petitioners as incentive are bad in law.

(3.) Few facts giving rise to the petitions, are stated thus: