ATIBIR INDUSTRIES COMPANY LTD. Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner has filed the instant writ application primarily praying therein for the following reliefs:-:-

(3.) Facts of the case in short, as evident from the instant writ application, are that the State of Jharkhand, through Department of Industries, Mines and Geology promulgated Jharkhand Industrial Investment and Promotion Policy, 2016 (for short 'I.P. 2016'), which was notified vide Notification dtd. 16/2/2016. The policy was aimed at creating industry-friendly environment for maximizing investment especially in mineral and natural resources-based industries, MSMEs, infrastructure development and rehabilitation of viable sick units. The objective under the I.P. 2016 was to maximize the value addition to States natural resources by setting-up industries across the State, generating revenue and creating employment. The policy proposed to provide attractive package to industry and investment opportunities, which lead to growth in industrialization and investment having multiplies effect on economy, like employment generation, increase income level, higher tax multiplies effect on economy, like employment generation, increase of income level, higher tax revenue etc.