KUNDLAS LOH UDYOG Vs. STATE OF H.P.

JUDGEMENT

(1.) The instant petition has been filed for grant of the following substantive reliefs:-

(2.) During the course of hearing, learned counsel for the petitioner at the outset submitted that he would not be pressing for relief No.3 and confining his claim to reliefs No.1 and 2.

(3.) It is averred in the petition that it was the State itself, which on 16/8/2019 notified a Policy under the name "The Himachal Pradesh Industrial Investment Policy, 2019" (hereinafter referred to as 'the Industrial Policy'). Under the said Industrial Policy, it was assured to the eligible enterprises that they would be charged 15% less the energy charges in case they do substantial expansion in accordance with the "Rules regarding Grant of Incentives, Concessions and Facilities for Investment Promotion in Himachal Pradesh-2019" (hereinafter referred to as the 'Incentive Rules).