GRASIM INDUSTRIES LIMITED Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD finally, with consent.

(2.) BY filing this writ under Articles 226 and 227 of the Constitution of India, the petitioner seeks a writ of mandamus against the respondents commanding them to issue/release the amended eligibility certificate to the petitioner to enable the petitioner to avail of the facility of deferment of payment of tax for the additional period of two years from December 1, 1997 to November 30, 1999.

(3.) INDEED, in view of short controversy or I would say so-called controversy, it is really not necessary to narrate the facts much less in detail. It is not disputed by the State--the respondents that on June 16, 1998 (anncxure F), the decision has been taken by the Stale Level Committee to grant/issue the necessary amended eligibility certificate in favour of the petitioner to enable the petitioner to claim the benefit of sales tax up to November 30, 1999. Indeed, it was also informed to the petitioner with a request to execute the supplementary agreement (annexure G ).