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Uttarakhand High Court
5 April vs Union Of India And Others on 15 April, 2026
Author: Pankaj Purohit
Bench: Pankaj Purohit
2026:UHC:2643
HIGH COURT OF UTTARAKHAND AT NAINITAL
Writ Petition Misc. Single No.895 of 2026
15 April, 2026
Ranawat Solar Private Limited --Petitioner
Versus
Union Of India and Others --Respondents
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Presence:-
Mr. Suryakant Maithani, learned counsel for petitioner.
Mr. Rajesh Sharma, learned C.G.S.C. for the Union of
India/respondent Nos.1 and 2.
Mr. Suyash Pant, learned Standing Counsel with Ms. Swati
Verma, learned Brief Holder for the State of Uttarakhand/
respondent Nos.3 and 4.
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Hon'ble Pankaj Purohit, J.
By means of this writ petition, petitioner has
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.
2. Learned counsel for petitioner at the outset
submitted that the case of petitioner is squarely covered by
the order and judgment passed by Hon'ble High Court of
Himachal Pradesh, wherein, the said communications
dated 30.07.2024 and 09.11.2023 were subject matter and
various writ petitions that were filed in the High Court of
Himachal Pradesh were allowed by the learned Single
Bench of the Hon'ble High Court of Himachal Pradesh. The
LPA there against was also dismissed.
3. The judgment and order passed by learned
Single Judge as well as learned Division Bench in LPA of
High Court of Himachal Pradesh attained finality up to
Apex Court.
2026:UHC:2643
4. It was provided by High Court of Himachal
Pradesh that the matter relating to registration of unit shall
be considered by the Empowered Committee as per the
Clause 6.1 of policy of the Department of Industrial Policy
and Promotion (D.I.P.P.) and the Empowered Committee
shall be chaired by the Secretary of the said department
and each case shall be examined individually by the
Empowered Committee and the entire exercise shall be
conducted within a period of four months from the date of
order passed by the High Court of Himachal Pradesh.
5. Learned counsel for petitioner also submitted
that the present matter is 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, these writ
petitions were allowed.
6. 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.
7. Accordingly, the present writ petition is allowed.
The Empowered Committee chaired by the Secretary of
D.I.P.P. shall consider the case of petitioner 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.
(Pankaj Purohit, J.)
15.04.2026
PN
