SUPER STEEL CASTING LTD Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE short question for determination in the present writ application is whether the subsidy of power consumption granted to entrepreneurs in the Industrial Policy of 1993 framed by the State Government lapsed with the life of the policy in 1998 or not.

(2.) IT is the case of the petitioner that he set up new industrial unit for manufacture of Steel casting and Ingots. The unit commenced production and filed its first claim for electricity subsidy in terms of the policy in 1997. It is not in controversy that the petitioner was considered eligible for the electrical subsidy and was granted the same till it was stopped after 1998. The unit had commenced production on 19.1.1997.

(3.) A similar question came to be considered by a Bench of this Court in 2004(3) PLJR 309 (Kamper Concast Limited vs. State of Bihar & Ors.) At paragraph 2 of the judgment it was held as follows: ''