PARTH RASAYAN PVT.LTD. Vs. STATE APPELLATE FORUM.

JUDGEMENT

(1.) THIS order shall also dispose of two writ petitions being W.P. No. 825 of 2005 and W.P. No. 826 of 2005 as controversy involved in these two writ petitions is identical. For the sake of convenience facts are borrowed from W.P. No. 825 of 2005.

(2.) THE petitioner - company set up a new industrial undertaking in the district of Jhabua, which is concededly a backward area declared by the State Government, for the purpose of establishment of new industries. As per the industrial policy of the State Government, a new industrial unit set up in a backward area, engaged in the manufacturing activity, except the classified goods mentioned in the notification dated October 6, 1994, is entitled to exemption from commercial tax. The petitioner - company is engaged in blending of chemicals for manufacturing of industrial solvents. Consequently, it applied to the competent authority of the department for the grant of eligibility certificate to claim exemption. The said certificate was declined by the competent authority vide order dated October 8, 2002, annexure P2. An appeal was preferred by the petitioner - company before the State Level Committee. The State Level Committee confirmed the decision of the competent authority and in the meeting held on May 23, 2003, rejected the claim of the petitioner. The petitioner - company still felt aggrieved by the order passed by the State Level Committee and preferred a further appeal before the State Appellate Forum. The detailed grounds were taken to claim that the petitioner - company was entitled to the exemption claimed by it. While filing the written submissions before the State Appellate Forum, the petitioner - company also appended opinion/reports of various technical experts who opined that the product of the petitioner - company did not involve any refining process, but was only a blending of certain chemicals. The State Appellate Forum, vide order dated February 28, 2004 rejected the appeal filed by the petitioner - company and the order passed by the appellate authority was upheld. The order of rejection passed by the Appellate Forum is appended as annexure P7 with the present petition. The petitioner approached this court earlier through a writ petition being W.P. No. 410 of 2004. The writ petition filed by the petitioner was allowed by this court vide order dated September 2, 2004 (Parth Rasayan Pvt. Ltd. v. State Appellate Forum) and the order passed by the Appellate Forum was set aside. Directions were issued to Appellate Forum to decide the matter afresh in accordance with certain directions issued by the court in the said writ petition. A copy of the order dated September 2, 2004 passed in W.P. No. 410 of 2004 (Parth Rasayan Pvt. Ltd. v. State Appellate Forum) has been appended as annexure P8 with the present petition.

(3.) ON the other hand, Shri Umesh Gajankush, learned Government counsel for the Department, has supported the order, annexure P10, passed by the State Appellate Forum. It has been maintained that the specific stand taken by the Department before the Appellate Forum as well as before this court would reveal that the matter had been gone into in deep details and therefore the petitioner could not raise any grievance with regard to rejection of its claim. However, Shri Gajankush has not been able to point out any discussion in the order, annexure P10, which would show that the reports of the experts submitted by the petitioner - company had been taken into consideration by the State Appellate Forum. I have also minutely perused the order, annexure P10 and have considered the rival contentions raised by both the learned counsel for the parties. A perusal of the order, annexure P10, does show that factum of exemption having been granted to some other units, which was relied upon by the petitioner - company, was noticed by the Appellate Forum and it was observed that the aforesaid cases would be reviewed, but during the course of arguments, Shri P. M. Choudhary, learned counsel for the petitioner, has maintained that the exemption granted to the said units had never been withdrawn and as of date, after a lapse of such a long time, same cannot be withdrawn retrospectively. It further appears from the order, annexure P10, that various technical reports submitted by the petitioner - company have not been adverted to at all by the Appellate Forum.