PITHAMPUR PACKAGING PVT LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petition under Articles 226 and 227 of the Constitution of India is filed by the petitioner for claiming essentially the following relief:

(2.) THE petitioner bases their claim on the strength of one scheme promulgated by Union of India, the respondent No. 1 for grant of Central Investment Subsidy of 25% of the total investment of industries provided they are situated in particular backward districts. This scheme is annexed as Annexure B. It is the case of petitioner that though he has set up an industry and complied with the requirement of Scheme, yet the petitioner is not granted the subsidy by the respondents. It is with this background, the petitioner has filed this writ essentially complaining that they have not been granted the subsidy.

(3.) PERUSAL of Scheme pursuant to which the petitioner has claimed to have applied for grant of subsidy shows that it provides for an elaborate procedure for the disposal of the application made for grant of subsidy, Clause 2.4 which is relevant reads as under : -