HARINAGAR SUGAR MILL LIMITED Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State respondent.

(2.) The writ petitioner is a Company manufacturing sugar at Harinagar in the District of West Champaran. The State Government, vide a resolution dtd. 12/9/2006, announced incentive Scheme for establishment and development of sugar and sugar based industries in the State of Bihar (hereinafter referred to as incentive Scheme). The same is Annexure 1 to the writ petition. The same provided certain benefits /incentives for establishment of sugar mills /sugar cane based industries as well as for expansion of capacity of existing sugar mills. Clause 4 ([) (ii) provided exemption from administrative charges for five years on molasses to Distilleries/Ethanol units being established. The same exemption was granted in case of capacity expansion of Distilleries and Ethanol units also.

(3.) Clause 5 (x) and (N) are relevant for the present case and are, thus, being quoted: