M/S RAJA TYRES Vs. UNION OF INDIA

JUDGEMENT

(1.) This Letters Patent Appeal has been preferred against the judgment and order delivered by the learned single Judge in W.P.(C) No. 4011 of 2003 dated 5th July, 2012, whereby, the petition preferred by appellant (original petitioner) was dismissed by the learned single Judge and, therefore, the appellant (original petitioner) has preferred this Letters Patent Appeal.

(2.) The prayer of the appellant in the writ was for appropriate order(s)/direction(s) to the respondent Nos 1 to 3 to make inquiry against the respondent Nos. 4 to 6 as to why they did not provide subsidy to the petitioner/appellant under Interest Subsidy Scheme, 1993 on 21.09.1994 issued from the Office of the Respondent No. 2 vide Central Office Letter No. SIB/SSI/C-10/93-94 dated 18.10.1993 (SIB No. 54/1993) and why they provide Interest Subsidy Scheme, 1990 only.

(3.) It was further prayed that for an appropriate order/direction to the respondent Nos. 4 to 6 directing them to refund the excess amount as interest recovered from the petitioner/appellant prior to 21.09.1994 with interest since 21.09.1994 in terms of Central Office Letter No. SIB/SSI/C-10/93-94 dated 18.10.1993 issued to all branches of Bank all over India by the respondent No.2 giving reliefs to the borrower like the petitioner/appellant affected by the November 1984 riots by way of additional reduction in interest subsidy rate on bank loan above Rs. 25,000/- to 1% simple interest per annum.