TARINI CONTINETAL Vs. SECRETARY, INDUSTRIES DEPTT AND OTHERS

JUDGEMENT

(1.) This writ petition is under Article 226 and 227 of the Constitution of India, whereby and where under the direction has been sought for direction upon the opposite parties to charge energy bills by applying Industrial Tariff rate and further the Energy Bills as has been raised by applying the commercial tariff may be revised and the excess amount may be refunded to the petitioner.

(2.) Brief facts of the case of the petitioner is that the petitionerunit is claiming subsidy under the Industrial Policy Resolution, 1996 on the ground of the fact that the Hotel in question has been purchased by the subsequent owner under the proviso of Section 29 of the Orissa State Financial Corporation on 31.03.1993. According to the petitioner, the Hotel since is coming under the definition of the 'industry' and since the State Government has come out with the industrial policy resolution to extend the benefit of subsidy in charging the electricity tariff and as such the petitioner-hotel is also entitled to get benefit under the Industrial Policy Resolution, 1996.

(3.) Learned counsel for the petitioner submits that the main mission of the IPR, 1996 is to promote the industrialization in the State and as such the petitioner's hotel is entitled to get the benefit by giving subsidy under the electricity tariff.