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Judgment
6 paragraphs · 295 wordsPankaj Purohit, J
Since all the writ petitions involve common facts and questions of law, they are being decided by this common judgment and order. However, for the sake of convenience, facts of WPMS No.1065 of 2026 are alone being considered.
By means of this writ petition, petitioners have challenged the communication dated 30.07.2024 and 09.11.2023 issued by respondent nos.1 and 2, whereby, it was provided that the benefit of scheme known as Industrial Development Scheme, 2017 (hereinafter referred to as "Scheme of 2017"), shall be extended only to those units which have been registered and not to the unregistered units.
Learned counsel for petitioners submitted that these matters are also squarely covered by the judgment passed by this Court vide order dated 12.03.2026 in WPMS No.559 of 2026 Neeraj Gupta Vs. Union of India and Ors., and Batch of writ petitions, whereby, those writ petitions were allowed.
Learned counsel for respondents do not oppose the said fact that the matter is squarely covered by judgment passed by this Court vide order dated 12.03.2026 in WPMS No.559 of 2026 Neeraj Gupta Vs. Union of India and Ors., and Batch and the present writ petition may be disposed of in the terms of the said order.
Accordingly, all the writ petitions are allowed in terms of the judgment passed by this Court vide order dated 12.03.2026 in WPMS No.559 of 2026 Neeraj Gupta Vs. Union of India and Ors., and Batch of writ petitions. The Empowered Committee chaired by the Secretary of D.I.P.P. shall consider the case of petitioners separately within a period of four months from the date of production of certified of this order for grant of incentives under the Scheme of 2017 flouted by respondent nos.1 and 2.