BRAHMAPUTRA METALLICS LTD. Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner Company and learned counsel for the State, in all these matters.

(2.) Since the issue involved in all these matters are same, they have been heard together, and are being disposed of by this common Judgment.

(3.) The petitioner Company is engaged in business of manufacture of Sponge Iron and M.S. Billet, and it is having its integrated manufacturing unit in the District of Ramgrah. They are also having their own captive thermal power plant of 20 MW, for generation of electricity for captive consumption. The petitioner Company came into commercial production w.e.f. 17.08.2011, and the certificate to that effect has been issued by the Government of Jharkhand, Directorate of Industries, to the petitioner Company on 31.5.2013, brought on record as Annexure-2 to the writ application.