RAJSHREE PLASTIWOOD THROUGH ITS AUTHORIZED SIGNATORY RAHUL BANDI S/O SURESH BANDI Vs. STATE OF MADHYA PRADESH & FOUR OTHERS

JUDGEMENT

(1.) By this writ petition under Article 226 of the Constitution of India, the petitioner has prayed following relief in paragraph No.7 of the writ petition: -

(2.) Facts of the case are that a Scheme of revival of sick company M/s. Rajshree Plastiwood Limited (now merged with M/s. Rajshree Plastiwood A division of M/s. Rajshree Productions Private Limited) was sanctioned by the Board of Industrial & Financial Reconstruction (BIFR) vide its order dated 20.05.2002 (Annexure P/1). The sanctioned Scheme envisaged inter alia: -

(3.) On 05.11.2007 (Annexure P/2), BIFR noted that all other aspects of the Scheme were complied with by all agencies namely DGFT / Customs Authority, ICICI Bank etc. and Government of Madhya Pradesh had complied with the directions of BIFR. The BIFR noted from perusal of a copy of letter dated 01.11.2007 of the Deputy Secretary, Government of Madhya Pradesh and an earlier letter dated 10.06.2002 (Annexure P/3) that Government of Madhya Pradesh had already declared Plastiwood Division as "Relief Undertaking" for a period of 5 years and further the Ministry of Industry & Commerce of Government of Madhya Pradesh had already communicated their consent for grant of Sales Tax and Purchase Tax exemption to the company for a total period of nine years from the date of sanction of the Scheme and the Government of Madhya Pradesh had also issued a notification dated 21.04.2003 in this regard.