FABRICA DE GAS CARBONICO PVT. LTD. Vs. DIRECTOR

JUDGEMENT

(1.) Heard Mr. Sudin Usgaonkar, Senior Advocate alongwith Mr. K. Padgaonkar, Advocate for the petitioner and Mr. D.J.Pangam, Advocate General with Mr. Deep Shirodkar, Addl. Government Advocate for the respondents.

(2.) The petitioner aggrieved by the decisions dated 11.04.2008 and 06.10.2008 taken by the State Level Committee in terms of the Goa State Investment Scheme, 1990 (said Scheme) prefers this petition, claiming, inter-alia, subsidy under the said Scheme which according to the petitioner has been unlawfully denied by the respondents.

(3.) The petitioner claims to be a small scale industry engaged in the trade and manufacture of industrial gases i.e. gaseous oxygen and for this purpose, the petitioner has set up a plant in the district of South Goa, which is a district governed under the said Scheme.