OM PRAKASH DHANUKA Vs. UNION OF INDIA

JUDGEMENT

(1.) BY this writ application in the nature of Public Interest Litigation, petitioner has prayed for direction to the Central Government and its functionaries more particularly the respondent nos. 1 and 2 to formulate an Industrial package containing concessions and incentives for the existing Industries and other incentive package to such Industrialist who intend to set up new industries in the State on the line of similar packages offered to the States of Uttaranchal, Himachal Pradesh etc.

(2.) PETITIONER has sought to make out a case that the parameters prescribed by the Government of India for such incentive packages are fully met by the State of Bihar and cannot be treated in a different and discriminatory manner by the Union of India. The Central Government has filed its counter affidavit and set out the reasons as to why State of Bihar does not fit in the category of incentive packages and incentives for promoting the industries which has been given to few States like State of Jammu & Kashmir, Uttaranchal and Himachal Pradesh.

(3.) PRINCIPALLY , it is stated that rationale for extending concessions and incentives for promoting the industries in the State inter alia, include: - i. Geographical isolation; ii. Inaccessible terrain; iii. Poor Resources base and remoteness to larger market; and iv. Poor infrastructure.