KAMALAKAR RAO Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Shri Vedula Srinivas, learned Counsel appearing on behalf of the petitioner in this case. This Writ Petition is filed by way of Public Interest Litigation.

(2.) The petitioner by this Writ Petition is challenging G.O.Ms.No. 540, Industries and Commerce (IP) Department, dated 30-10-2001 whereby the Government of Andhra Pradesh has extended benefit of Sales Tax Deferment in favour of the 3rd respondent, India Cements Limited, upto an amount of Rs. 200.00 Crores which is interest free, on the ground that the same is arbitrary, unreasonable, ultra vires the powers of the Government, and also opposed to the welfare of the public exchequer.

(3.) The petitioner states that he is a public spirited person and has no personal interest in the subject matter of the Writ Petition and, therefore, this Writ Petition is being filed only to bring to the notice of this Court about the illegal concession of more than Rs. 200.00 Crores granted by the State of Andhra Pradesh in favour of the third respondent.