TOSHNIWAL UDYOG SUMERPUR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) I have heard the learned counsel for the parties. In my opinion the matter stands fully covered by a Division Bench of this Court in D. B. Civil Writ Petition No. 118/87, M/s. Khemka Cement Pvt. Ltd. , Behror vs. State of Rajasthan and others decided on 31-8-87 and another decision following this in writ petition No. 676/88, M/s. Genesh Foundary vs. State of Rajasthan decided on 13-12-89.

(2.) IN view of these, decisions, the writ petition is allowed and the non-petitioners are directed to give to the petitioner 50% of the subsidy to which he is entitled on the petitioner completing formalities, if any, in accordance with the Regulation and the Policy decision in force. The non-petitioners are directed to give the subsidy to the petitioner as soon as possible but not later than four months in case he fulfills the aforesaid formalities. IN case it is not done within a period of four months for no fault of the petitioner then the petitioner will be entitled to interest at the rate of 15% p. a. on the amount of subsidy.