AGARTALA PLASTICS PRIVATE LIMITED Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The petitioner has challenged a communication dated 25.06.2020 and further prayed for grant of subsidy in terms of Tripura Industrial Investment Promotion Incentive Scheme, 2012 (hereinafter to be referred to as the Incentive Scheme).

(2.) Brief facts are as under:

(3.) The petitioner thereupon again approached the District Industrial Centre under a communication dated 13.07.2020 and made out detailed grounds for not being able to apply for subsidy earlier. In short, the case the petitioner projected was that along with such applications, the petitioner had to produce the certificate of payment of taxes by the VAT authority which the petitioner, had though applied in time, was not granted by the said authority for a long time despite reminders from the petitioner. This application of the petitioner was not entertained upon which the present petition came to be filed.