- (1.) Petitioner had approached this Court earlier by means of writ petition no.442 of 2016, Shree Ram Cold Storage and Ice Factory vs. Union of India and others raising a grievance that his application for grant of subsidy is not being processed by the respondent authorities.
(2.) Before the High Court on behalf of the respondents an order passed by the Managing Director, National Horticulture Board, Industrial Area Gurgaon Haryana was produced which recorded that the concerned authorities have taken a decision to deny the facility of subsidy to the petitioner's unit. The writ petition was, therefore, disposed of vide order dated 8.1.2016 granting liberty to the petitioner to challenge the decision so taken before the appropriate forum.
(3.) The petitioner has now decided to file this petition for challenging the order made on his application for subsidy being provided. From the order impugned, we find that the proposal was submitted by the petitioner on 3.3.2008 for expansion of existing capacity of his cold storage by 3192 quintals with the addition of one chamber. The proposal was scrutinized by NABARD, UPRO, Regional Office, Lucknow and the project was sanctioned.;