BHARAT STEEL TUBES LIMITED Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a writ petition under Article 226 of the Constitution of India, challenging Notification, annexure P.5, issued by the Government of Haryana, Local Government Department dated February 2, 1978, and published in the Haryana Government Gazette Extraordinary on the same date, extending the local limits of the Notified Area Committee Ganaur, district Sonepat, by which the factory of the petitioner-Company situate at Ganaur was also included within the limits of the Notified Area Committee.

(2.) The petitioner in this case is Bharat Steel Tubes Limited, Ganaur, which is alleged to be a public limited company engaged in the manufacture and sale of steel tubes and pipes, black and galvanized. The factory is alleged to have been constructed during the years 1963-65 when Ganaur was only a village and there was no question of payment of any octroi duty on the raw material which was brought in the factory premises for use therein. It is further alleged that the factory was raised here because the then Chief Minister wanted heavy industries to be located in the backward rural area of the State and he had given an assurance to the Company that the Government would provide all incentives for the location of such industries in such areas, including exemptions from municipal taxes.

(3.) According to the petitioner-company, the products of the factory supply a big need of the State in the form of steel tubes for tube-wells and sanitation fittings and also contributes greatly towards the finances of the State in the shape of sales-tax etc. It provides employment to over 1200 people.