TATA SPONGE IRON LTD Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE petitioner, a public limited company engaged in the business of manufacture and sale of sponge iron at a place called "Bileipada" in Birikala Panchayat under Joda Panchayat Samiti in the district of Keonjhar, has filed the present writ application, inter alia, praying as follows :

(2.) CLAUSE 6.H. of 1980 policy stipulates different kinds of incentives to different category of industries. The provisions applicable to the petitioner is quoted hereinbelow :

(3.) WHEN the matter stood thus, the State of Orissa after reviewing the modalities stipulated in 1980 policy and after examining its success, decided to introduce a revised industrial policy with effect from April 1, 1986 which is called Industrial Policy Resolution, 1986 (hereinafter referred to as "the 1986 Policy"). The benefits under the 1986 policy were distinct and the same were not made available to the industrial units which are covered under the 1980 policy. The effective date of 1986 policy was April 1, 1986 from which date the incentives available under the 1980 policy and other relevant policy decisions, ceased to be operative except for continuing industries to which the provisions of the 1986 policy was not extended. Relevant provisions of the 1986 policy are quoted hereinbelow :