Debangsu Basak, J. - (1.) Petitioners have sought a direction upon the respondents to disburse incentives under the West Bengal Incentive to Power Intensive Industry Scheme, 2005.
(2.) Learned Senior Advocate appearing for the petitioners has submitted that, the first petitioner carries on the business of manufacturing iron and steel. The first petitioner manufactures Ferro alloys such as silica manganese and other ancillary products. The first petitioner operates two production units situated at Bishnupur and Haldia. The first petitioner was registered under the West Bengal Incentive Scheme, 2004.
(3.) Learned Senior Advocate appearing for the petitioners has submitted that, a unit registered under the scheme of 2004 need not obtain a registration under the scheme of 2005. Separate registration under the scheme of 2005 is not required once a unit is registered under the scheme of 2004. He has referred to the provisions of the scheme of 2005 and submitted that, the State is obliged to disburse incentives to all eligible units for a period of five years in group C and three years for units in group B from the date of commencement of power supply for its production/commercial operation of the approved project. He has referred to Clause B.8.1 of the scheme of 2005. He has submitted that, West Bengal Industrial Development Corporation is the recognised authorised agent under the scheme of 2005. The first petitioner applied for incentives on September 28, 2007 within the cut-off date for the same. West Bengal Industrial Development Corporation issued Eligibility Certificate of the scheme of 2004 on January 20, 2011 based on special package approved by the commerce and industries department on March 29, 2010. He has referred to the writing dated June 27, 2016 issued by the Commerce and Industries Department in this regard.;