TRIPURA FIBRE GLASS INDUSTRIES Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The petitioner No. 1 which is a Proprietor-ship concerned named "Tripura Fibre Glass Industries" and petitioner No. 2 who is the owner of the aforesaid Proprietorship concern have prayed for the issue of a writ of mandamus directing the respondents to disburse all the amounts that fell due to the petitioner in accordance with the assurance and promises made by the respondents in connection with the Tripura Fibre Glass Industries including the balance amount of the term loan to the petitioners and the amounts sanctioned to the petitioners by way of capital investment subsidy.

(2.) The case of the petitioners is that in order to set up a Fibre Glass manufacturing unit in the State of Tripura, the petitioner No. 2 after obtaining necessary registration applied to the respondent Nos. 2 and 3 for allotment of land to set up the aforesaid industry. The respondent Nos. 2 and 3 made the provisional allotment of a plot measuring O'135 acres in the D-Block of the industrial Estate located at Dukli-Madhuban, Agartala. This provisional allotment of the land was made subject to the payment of premium at the rate of Rs. 10,000/- per acre in four instalments upon final allotment besides annual rent at the rate of Rs. 12,000/- per acre.

(3.) On receipt of the provisional allotment order dated 11-2-1987 the petitioners complied with all necessary stipulations contained therein and thereafter a deed of lease was executed on 8-7-88 by and between the respondent No. 2 and the petitioner No. 2 whereby a plot measuring D'30 acres was leased to the petitioners for a period of 30 years with effect from 13-3-1987 on payment of a total premium of Rs. 3,000/- and annual rent of Rs. 300/- subject to other conditions mentioned in the lease deed.