PRABHA ELECTROCASTINGS PVT LTD Vs. STATE OF BIHAR

JUDGEMENT

(1.) AS prayed, learned counsel for the petitioner is permitted to correct the nature of subsidy demanded for in paragraph 1 of the writ petition.

(2.) IN this writ petition, petitioner has sought for direction to the Respondents to release and disburse the amount of power subsidy for the remaining period i.e. August, 1998 to April, 2000 in their favour in terms of Bihar Industrial Policy, 1993 .

(3.) A counter affidavit has been filed on behalf of the Secretary in which it is stated that the policy was valid only for five years i.e. 1.4.1993 to 31.3.1998, and, as such, the petitioner -unit is entitled for subsidy only for the period 1.4.1993 to 31.3.1998, but the subsidy claimed for the subsequent period is not admissible.