ASHOK CHITRA MANDIR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By consent of both sides, heard finally at the stage of admission.

(2.) This Petition takes exception to the order/communication dtd. 9/8/2019 issued by Respondent No. 3/Joint Managing Director, Maharashtra Film Stage and Cultural Development Corporation Ltd whereby recovery was directed against the Petitioner in respect of unpaid loan along with interest at the rate 18% p.a.

(3.) The facts, which led to the filing of this Petition, can be narrated in brief as under: Government of Maharashtra, Social Welfare Cultural Affairs by notification dtd. 12/6/1990 came up with a scheme of incentives to new cinema theaters in the State of Maharashtra. As per the said scheme, interest free loan was provided which according to the Petitioner was repayable on the expiry of five years from the date of release thereof. According to Petitioner, he has repaid entire interest free loan in 18 installments from 10/4/2000 to 30/6/2004 of Rs.86,993.00 and the first installments of Rs.1,73,989.00. It is the grievance of the Petitioner that Respondents are demanding interest on the entire amount of Rs.6,66,592.00. Petitioner has made reference to the previous proceeding including Writ Petition No. 5190/2019 and order passed therein. Pursuant to the order passed by this Court, Petitioner appeared before Respondent No. 3 and placed submissions on record, which were rejected by Respondent No. 3. This has resulted into passing of the order impugned/communication dtd. 9/8/2019. Hence, this Petition.