- (1.) Since both the writ petitions involves similar controversy, the same are decided by this common order. (SB Civil Writ Petition No. 1568/031
(2.) The petitioner applied for subsidy under the State Capital Investment Subsidy Scheme, 1990 and same was granted vide letter dated 31-3-1994 by the State Level Committee in its 28th Meeting held on 28- 3-1994. Total amount of subsidy was sanctioned to the tune of Rs. 17, 82.070/-.
(3.) It is not disputed that the factory was not in operation on account of electric disconnection and same was restored on 30-1 - 1997. Since the subsidy amount is not disbursed, the petitioner requested through several letters to release the amount of subsidy of Rs. 17,82,070/- and it Was learnt that the RIICO has retained the subsidy as being the disbursing agency. And subsidy amount to the tune of Rs. 8,91,000/- has been disbursed on 24-9-1994.;