- (1.) THIS appeal has been preferred against the order dated 13. 06. 2006 whereby the writ petition of the appellant-petitioner, seeking to release the documents of plot No. A 1131 situated at Industrial Area, Phase-III, bhiwadi pledged with RIICO as guarantee for obtaining loan, has been dismissed.
(2.) THE appellant-petitioner applied for subsidy under the State Capital Investment Subsidy Scheme in the year 1990 which was sanctioned by the State Level committee. Amount of subsidy sanctioned was to the tune of Rs. 17,82,070/ -. Half of the subsidy amount i. e. Rs. 8. 91 lakhs was paid to the appellant. The factory for which the subsidy was obtained could not be made operative because of the electric disconnection. The appellant failed to make payment to the RIICO through whom the subsidy was paid to the appellant. The RIICO sought to recover it and approached the Collector to recover the subsidy under the Rajasthan Public Demands recovery Act, 1952 (for short 'the Act' ).
(3.) THE Collector issued notice dated 27. 11. 2002 and a certificate was also issued for a sum of Rs. 18,95,755/- under Section 4 of the Act. The RIICO also raised a demand vide letters dated 04. 10. 2001, 26. 11. 2001 and 11. 01. 2002.;