BARAK VALLEY CEMENT LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) The 3 (three) writ petitions involved similar questions to be addressed and therefore, they are taken up together for disposal.

(2.) Heard Mr. B.P. Todi, the learned Senior Counsel for the petitioners and Mr. S.C. Keyal, the learned ASGI for the respondent No.1. The respondent Nos. 2, 3 and 4 are represented by Dr. B. Ahmed, the learned Standing Counsel, Commerce and Industries Department. The respondent No.5, the North Eastern Development Finance Corporation Limited (NEDFI) is represented by Mr. G. Das, the learned counsel.

(3.) The petitioners company are limited companies carrying on their business by getting the benefit of transport subsidy under the Transport Subsidy Scheme, 1971. The writ petitioner in WP(C) No.6291 of 2014 has claimed the disbursement of transport amounting to Rs.1,60,92,486/- (Rupees One Crore Sixty Lakhs Ninety Two Thousand Four Hundren Eight Six) only, sanctioned by the State Level Committee (SLC) for the period from 01.01.2006 to 31.03.2006. The petitioner in WP(C) No.5620 of 2014 similarly has claimed the release of transport subsidy amounting to Rs.38,42,909/- (Rupees Thirty Eight Lakhs Forty Two Thousand Nine Hundred) only, for the period from 1.1.2007 to 10.03.2007, whereas the petitioner in WP (C) No.5622 of 2014 has claimed the transport subsidy amounting to Rs. 36,74,805/- (Rupees Thirty Six Lakhs Seventy Four Thousand Eight Hundred Five) only for the period from 01.10.2006 to 31.12.06.