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Judgment
The petitioner has filed the Writ petition for the following reliefs:
(i)For a direction to the respondent authority to pay the amount of capital subsidy of Rs. 24,00,000/- to the petitioner under the Industrial Incentive Policy, 2011.
(ii)For grant of capital subsidy on production of and installation of plant and machinery as specified in Column 1 and 2, as pre-production incentive and post production incentive of the Bihar Industrial Incentive Policy, 2011.
(iii)For issuance of a direction to the respondent authority to dispose of the representation filed by the petitioner with regard to grant of subsidy in the light of order dated 20/09/2022 passed in C.W.J.C. No. 10139 of 2018 by the Hon'ble High Court.
(iv)For any other relief/ reliefs as your Lordships may deem fit and proper in the interest of justice.
During the course of arguments, it is submitted by the Learned counsel for the petitioner that the petitioner had filed a representation, vide Annexure-P/4, on 15.01.2021, but the same is still pending before the authorities. Further, the petitioner seeks liberty to file a fresh representation along with all the relevant documents within one month and also seeks a direction from this Court, to direct the authorities to pass an appropriate order on the basis of the representation and the relevant documents filed by him.
The Writ petition has been filed for payment of the admitted dues claimed by the petitioner under the Industrial Incentive Policy, 2011. The respondent-authorities are to decide the claims under the Industrial Incentive Policy, 2011 and to decide whether the benefits under the said Policy can be extended to the petitioner or not.
Taking into consideration the aforesaid facts, this Court directs the petitioner to file a fresh representation before respondent No. 2 within a period of one month from the date of receipt of this order. In turn, respondent No. 2 will afford an opportunity of hearing to the petitioner and in accordance with law, shall decide by way of speaking and reasoned order.
The Learned counsel for the respondents undertakes to instruct the respondent-authorities to comply with the order of this Court.
With the above said observation, the Writ petition stands disposed of.
Interlocutory application(s), if any, shall also stand disposed of.