PURBANCHAL PACKING INDUSTRIES; ROYAL FASTERNERS (NE) PVT LTD ; SUMIT FOOD INDUSTRIES; BALAJI COKE INDUSTRY; N E THERIMON PVT LTD ; H M CEMENTS LTD ; HOLY CROSS ZOTLANG BAKERY; L R QUARRY & STONE PROCESSING INDUSTRY; J P OFFSET PRINTERS PVT LTD ; ZODIN STO Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) These writ petitions, filed in the years 2009, 2010 and 2011, essentially relate to the identical nature claim of the respective petitioners, for sanction of financial assistance to them under the Scheme of Promotion of Industries in North East (SPINE).

(2.) These petitions were earlier entertained by this Court but then, hearing was deferred awaiting decision in the Petitions for Special Leave to Appeal, including SLP (C) No.26098 of 2010, as were then pending before the Hon'ble Supreme Court. However, these petitions have been taken on board today, particularly with the Office reporting disposal of the related cases, being Civil Appeal No.3962 of 2011 and connected appeals, by the Hon'ble Supreme Court after grant of leave way back on 08.05.2015.

(3.) On the matters being taken on board today, though learned counsel for the petitioners in some of the cases are not present but the learned senior counsel Mr. VK Jindal, assisted by Ms. QB Lamare appearing in WP(C) No.298 of 2010 and WP(C) No.299 of 2010; learned counsel Ms. L Khiangte, appearing in WP(C) No.309 of 2010 and WP(C) No.310 of 2010; and the learned counsel Mr. K Khan, appearing in WP(C) No.441 of 2010 are present for the respective petitioners. Learned senior counsel Mr. SP Mahanta, assisted by Mr. BS Lyngdoh, appears for the contesting respondents.