RESPONCE RENEWABLE ENERGY LIMITED Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioners are the companies engaged in the generation of solar power and have filed the present writ applications for quashing of the orders, dtd. 12/9/2022 and 26/9/2022, issued vide Memo Nos. SIPB/906 and SIPB/114, respectively, by the respondent-Director of Industries, Bihar and for a direction to the respondents to reimburse the interest subsidy of 2 per cent on the term loan of rupees 49.92 crores and 16.50 crores, respectively. The petitioners have further prayed for a declaration that the companies are entitled for the interest subsidy from the date of commercial production, i.e. 30/3/2017 and 28/2/2017 respectively till seven years, as provided under the Industrial Incentive (Amendment) Policy, 2014.

(2.) I. A. No. 1 of 2025 has been filed in both the writ applications for amendment in the prayer for a direction to the respondent-State to disburse the amount of Rs.5,57,84,700.00 and Rs.1,90,66,231.00 respectively towards the interest subsidy for a period of 7 years from 1/4/2017 to 31/3/2024 and 1/3/2017 to 1/3/2024 respectively, and also to pay interest at the rate of 2 per cent upon the entire calculated amount.

(3.) Considering the nature of prayer made in the I. A. Nos. 01 of 2025, in both the writ applications, the same are allowed and will take the forming part of the main writ applications.