- (1.) The petitioner is running an industrial unit. It applied for the issue of an eligibility certificate so as to avail of certain concessions regarding exemption from payment of Sales Tax etc. granted by the Government. The petitioner's application was rejected vide order dated January 6, 2000. A copy of this order has been produced as Annexure P7 with the writ petition. Aggrieved by the order the petitioner filed an appeal. It was dismissed vide order dated July 11, 2000. A copy of this order has been produced as Annexure P9 with the writ petition. Aggrieved by the two orders the petitioner has approached this Court with the present writ petition. It prays that these orders be quashed and that the respondents be directed to release the admissible benefits.
(2.) Respondent have field a written statement contesting the petitioner's claim.
(3.) Counsel for the parties have been heard.;