REGENT COMPUTRONICS PVT. LTD.

M/S. SUMANGALA STEELS LTD., PIPDIC INDUSTRIAL ESTATE, METTUPALAYAM, PONDICHERRY Appellant

V/S

GOVERNMENT OF THE UNION TERRITORY OF PONDICHERRY BY ITS CHIEF SECRETARY Respondents

Referred Judgements :-

CHINCHWAD V. CENTURY ENCA. LTD. MUNICIPAL COMMISSIONER,CHINCHWAD V. CENTURY ENCA. LTD. [REFERRED TO]
COMMISSIONER OF INCOME TAX WEST BENGAL I NOW WEST BENGAL II CALCUTTA VS. INDIAN ALUMINIUM GO LIMITED [REFERRED TO]
TEXTILE MACHINERY CORPORATION LIMITED CALCUTTA VS. COMMISSIONER OF INCOME TAX WEST BENGAL CALCUTTA [REFERRED TO]
TEXTILE MACHINERY CORPORATION LIMITED CALCUTTA VS. COMMISSIONER OF INCOME TAX WEST BENGAL CALCUTTA [REFERRED TO]
ANDHRA STEEL CORPORATION LIMITED VS. ANDHRA PRADESH STATE ELECTRICITY BOARD [REFERRED TO]
ANDHRA PRADESH STATE ELECTRICITY BOARD VS. SARADA FERRO ALLOYS LIMITED [REFERRED TO]
KASINKA TRADING VS. UNION OF INDIA [REFERRED TO]
MUNICIPAL COMMISSIONER CHINCHWAD NEW TOWNSHIP MUNICIPAL COUNCIL VS. CENTURY ENKA LIMITED [REFERRED TO]
STATE OF RAJASTHAN VS. MAHAVEER OIL INDUSTRIES [REFERRED TO]
PRINCIPAL MADHAV INSTITUTE OF TECHNOLOGY AND SCIENCE VS. RAJENDRA SINGH YADAV [REFERRED TO]

JUDGEMENT

(1.) THE prayer is for a mandamus to the respondents to sanction all the benefits conferred on new industries in backward areas brought into effect by the Government of Pondicherry, vide letter No.16(2)/82-SSI(II)/SSI(P), dated 9.12.1985 to the petitioner's new unit with an installed capacity of 1,40,000 tonnes per annum on the following allegations:

(2.) A counter has been filed by respondents 1 and 2 and the contents are as under:

(3.) MR.R.Natarajan, learned Additional Government Pleader for Pondicherry, submitted as follows:

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SUMANGALA STEELS LTD PIPDIC INDUSTRIAL ESTATE METTUPALAYAM PONDICHERRY Vs. GOVERNMENT OF THE UNION TERRITORY OF PONDICHERRY

Referred Judgements :-

JUDGEMENT

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