D R POLYMER Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner set up a Small Scale Industry manufacture of Acrylic/Plastic Sheets and started commercial production in the year 1990. Unit was duly registered with North Bihar Industrial Area Development Authority and is located in the industrial area of Hajipur.

(3.) The stand of the petitioner in the writ application is that the Industrial Policy Resolution, 1986, brought into force on 1.9.1986, envisaged grant of subsidy on capital investment and seed money in terms of clause 5 and 6 of the said policy. Details of the policy are available in annexure-2 to the writ application.