BALAJEE ELECTRO-STEELS LTD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Saurav Arun, learned counsel for the petitioner and Mr. Shahid Khan, learned S.C. Mines, appearing for the State.

(2.) This writ petition has been filed for the following reliefs:-

(3.) The case of the petitioner is that the petitioner has established industrial unit for manufacturing of Silico Manganese within the territory of the State of Jharkhand which started its commercial production w.e.f. 18.07.2004 and the petitioner had applied for capital subsidy under the provisions of Jharkhand Industrial Policy 2001. Thereafter after due enquiry, the matter was placed before the Committee and the State Level Committee in its meeting held on 20.11.2004 resolved to grant capital subsidy to the petitioner-unit and the same was communicated to the Director, Industries, Government of Jharkhand by letter dated 112.2004 which is contained in Annexure-1 to the writ petition. As per Annexure-1, the petitioner was paid Rs. 25 lacs as capital subsidy. Thereafter the petitioner company expanded its unit by making a separate unit with investment of more than Rs.654.69 lacs and accordingly applied for further capital subsidy for the expanded unit. The same was processed and the Director, Industries, Government of Jharkhand notified 04.05.2006 as the date of commercial production of second unit (expanded) vide his letter dated 06.08.2007. The said letter is contained in Annexure-3 to the writ petition.