K.L.V.NARAYANAN Vs. DISTRICT INDUSTRIES CENTRE

JUDGEMENT

(1.) The petitioner has approached this Court seeking to set aside Ext.P15 and to direct respondents 1 and 2 to disburse the investment subsidy amount found to be eligible by the State Level Committee as per Ext.P7 and to adjust the same towards the liability under Ext.P15 Revenue Recovery Demand.

(2.) The petitioner started a manufacturing unit of bread and bakery items in Palakkad District in the year 2011. The petitioner received margin money loan of Rs. 2,50,000/- which was to be repaid in 16 equal quarterly instalments from 17.12.2015 to 17.12.2019.

(3.) The petitioner states that he had to invest more than Rs. 1,15,00,000/- for starting the industrial units, in purchase of land, building and machinery. The petitioner was legally entitled to get 15% of the invested amount as investment subsidy. However, the 1st respondent-District Industries Centre allowed only Rs. 4,77,068/- towards investment subsidy. While arriving at the said amount, the District Industries Centre excluded the investment made by the petitioner in the land and building.