ELECTROSTEEL CASTINGS LTD. Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This writ petition is directed against the order passed by the Director of Industries, West Bengal dt. 13/11/2020 wherein the application of the petitioner company for amendment of registration certificate was rejected on the ground of non-compliance with Para 13.1 of the West Bengal Insentive Scheme 2004 and the direction of Industries, Commerce and Enterprises Department, West Bengal.

(2.) The petitioner company had made an application before the respondent no. 2 for registration under the said Scheme. In the said application the petitioner company indicated that the petitioner company was an existing establishment and the proposed item for which registration was sought, was indicated to be conversion of Furnace Oil to Coal Gas. The Director of Industries issued a Registration Cerificate to the petitioner company under the said Scheme and in the Registration Certificate, the proposed item of manufacture was mentioned as "Piped Coal Gas " and the registration is valid uptill 3/3/2008.

(3.) On 14/12/2005 the petitioner company submitted an application for amendment of manufacture item in the the Registration Certificate for use of Coal Gas in place of Furnace Oil and as per the request of the petitioner, the respondent no. 2 allowed the item of amendment as use of Coal Gas in place of Furnace Oil.