AARADHNA THEATER PVT. LTD Vs. STATE OF MP

JUDGEMENT

(1.) HEARD .

(2.) THE petitioner has filed this petition against the communication dated 20-02-2005 (Annexure P-14).

(3.) THEN , the claim of the petitioner has been rejected by the impugned communication dated 20-02-2005 (Annexure P-14). It is mentioned in the communication dated 20-02-2005 of the Assistant Commissioner (Excise), Gwalior that the Collector vide order dated 15-02-2005 rejected the claim of the petitioner, hence, the application submitted by the petitioner is rejected. The Rules of 1982 prescribes the procedure in regard to grant of subsidy. The relevant provisions of Rule 8 of the Rules of 1982 are under:-