AMMA ISPATH Vs. DEPUTY SECRETARY

JUDGEMENT

(1.) Heard Sri Pannala Srinivas, learned counsel for the petitioner and learned Assistant Government Pleader for Mines and Geology appearing for respondents.

(2.) This writ petition is filed to declare the impugned order No.35 of 2011 dtd. 7/1/2011 passed by respondent No.1 in Revision Application File No.01(16)/2010-RC.II, dtd. 6/12/2010 of respondent No.3 as illegal and consequently remand the same to respondent No.1 for disposal in accordance with law. FACTS OF THE CASE:

(3.) The petitioner is a partnership firm and it has established a Sponge Iron Plant in Sy.No.346 of Appala Narsimhapuram Village, Nelakondapally Mandal, Khammam District in the year, 2007 at an approximate cost of Rs.2.00 Crores. The production capacity of the plant is 20 Metric Tons per day and it is able to run the plant with 40-45% efficiency only i.e. producing 8 to 9 Metric Tons of Sponge Iron per day. The petitioner firm is regularly filing its returns before the Sales Tax and Central Excise authorities.