--
UNION OF INDIA
v.
MIS. AGRO ENGINEERING (MP). PVT. LTD. AND ORS.
FEBRUARY 9, 1996
[K. RAMASWAMY AND G.B. PATTANAIK, JJ.)
Subsidy-Grant of-{]nder the scheme-Applications made on or before
September 30, 1988 substantially complying with the requirements enumerated
A
B
in the guidelines issued by Govemment of India-To be considered and dis-
posed of for granting subsidy as per scheme-Matter remitted to the Govem-
C
ment-The Committee constituted in that behalf to examine and dispose it of
in the light of the law aid down by Supreme Court in :
Union of India v. Aarbee Pipe & Profiles & Ors., dated February 1,
1996; Umesh Textile & Anr. v. Union of India & Anr., dated December 5,
1995 and State of M.P. v. Agro Engineering (MP) Pvt. Ltd. & Ors., dated D
November 1, 1995.
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 3625 of
1996.
From the Judgment and Order dated 25.7.94 of the Madhya Pradesh E
High Court in M.P. No. 1435 of 1990.
K.T.S. Tulsi, Additional Solicitor General, A.S. Rawat and D.S.
Mehra for the Appellants.
A.K. Sanghi, N.K. Dabe and Diwakar Chaturvedi for the Respon-
F
dents.
The following Order of the Court was delivered :
Delay Condoned.
Leave granted.
There are three orders passed by this Court : in Union of India v.
Aarbee Pipe & Profiles & Ors., dated February 1, 1996 by a Bench of three
Judges ; Umesh Textile & Anr. v. Union of India & Anr., dated December
G
5, 1995 by a Bench of two Judges and State of M.P. v. Agro Engineering H
409
410
SUPREME COURT REPORTS
[1996] 2 S.C.R.
A
(MP) Pvt. Ltd. & Ors., dated November 1, 1995 by a Bench of two Judges.
B
The substratum of the directions in all those cases is that if the applications
are made on or before September 30, 1988 substantially complying·with the
requirements enumerated in the guidelines issued by the Government of
India, they would be considered and disposed of for granting subsidy as
per the scheme. The same should be the order in this case. The appeal is
disposed of accordingly. The matter is remitted to the Government and the
Committee constituted in that behalf would examine the case and dispose
it pf in the light of the law laid down by this Court. No costs.
G.N.
Appeal disposed of.
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Lex