B.J.SHETHNA, J. - (1.) RELYING upon the judgment of learned Single Judge of this Court delivered on 2.4.1996 in S.B.C.W. Pet. No. 3253 of 1991, learned counsel Mr. Goyal submitted that the respondents be directed to consider the case of the petitioner for grant of subsidy in its favour.
(2.) THE above order is based upon the Supreme Court judgment dated 5.12.1995 delivered in Civil Appeal No. 6240 of 1994 wherein the Hon'ble Supreme Court observed that: We agree with her that all the applications filed upto September 30, 1988 should be considered for grant of central investment subsidy provided the said applications were complete in terms of the scheme dated August 26, 1971 as modified from time to time. Accordingly, it was held by the Hon'ble Supreme Court that all the applications filed before September 30, 1988 may be considered for grant of the central investment subsidy provided the applications were complete under the scheme. The Hon'ble Supreme Court has further observed that the High Court may keep in view the order passed by the Joint Secretary but shall take its own decision on merits of each case, (emphasis supplied)
(3.) IN view of the aforesaid Supreme Court judgment, the learned Single Judge of this Court allowed the aforesaid writ petition No. 3253 of 1991 and directed that the application of the petitioner, if filed before September 30, 1988, be considered for grant of subsidy.;