NORTH EAST FERRO ALLOYS COMPANY PVT LTD & ANR Vs. WEST BENGAL STATE ELECTRICITY DISTRIBUTION COMPANY LTD & OTHERS

JUDGEMENT

(1.) The following issues are to be determined in this case :-

(2.) The petitioners' case in a nutshell is as follows :-

(3.) Mr. Debasish Kundu, learned advocate appearing for the petitioners submitted that it is evident from the letter dated 29th June, 2015 written by the respondent no.5 to the respondent no.7 that the petitioners have already made payment of Rs.55,77,475/- , Rs.3,22,83,092/-, Rs.1,78,13,031/- and Rs.69,19,191/- amounting to Rs.6,25,92,789/- towards the arrear statutory dues by the petitioners through the respondent no.1 but no subsidy has yet been disbursed by the respondent no.7 to the petitioners under the said scheme of 2007.