SUPREME OIL INDUSTRIES LTD Vs. SPECIAL SECRETARY FINANCE TAXATION DEPARTMENT GOVERNMENT OF WEST BENGAL

JUDGEMENT

(1.) This writ petition has been filed challenging the order dated January 25, 1999 passed by the Special Secretary, Finance (Taxation) Department, Government of West Bengal rejecting the petitioner's application for getting the benefit under the West Bengal Industrial Promotion (Assistance to Industrial Unit) Scheme, 1994 (hereinafter called the "said Scheme").

(2.) It may be noted that the impugned order was passed pursuant to an order of the honourable High Court on a previous writ petition being W.P. No. 1734 of 1998.

(3.) On such petition, a learned judge of this Court by an order dated December 15, 1998 directed that the petitioner's application filed in Form I under the scheme be heard and a reasoned order be passed disposing of the application.