NIBHI INDUSTRIES ( P ) LTD Vs. STATE OF BIHAR; PRINCIPAL SECRETARY; DIRECTOR (TECHNICAL DEVELOPMENT); MANAGING DIRECTOR OF BIHAR INDUSTRIAL DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the State and learned counsel appearing on behalf of the BIADA.

(2.) The present writ petition has been filed for quashing the order dated 15.01.2015 passed by the Principal Secretary, Department of Industries, Government of Bihar, Patna rejecting the claim of the petitioner for grant of subsidies as well as a direction to the respondents to consider the case of the petitioner for grant of the various subsidies, in all amounting to Rs. 3,84, 82,570/-, to which the petitioner claims to be entitled under the Bihar Industrial Incentive Policy, 2011.

(3.) The petitioner, an industrial unit, earlier approached this Court in CWJC No. 16099 of 2014 for similar relief when the writ petition was disposed of with the following observations -