- (1.) Heard learned counsel for the parties.
(2.) Admittedly the order under challenge, as passed by the learned Single Judge, was the subject matter of another Letters Patent Appeal( for short "L.P.A.") before this Court. That L.P.A. was dismissed vide order dated 3.2.2010. The challenge to the order passed in L.P.A. was preferred by the appellant-Bihar State Credit and Investment Corporation Limited, Patna (respondent no. 4 herein), a Government of Bihar Undertaking Unit, through which, the subsidy was to be disbursed.
(3.) The order of L.P.A. Court was challenged in the Hon'ble Supreme Court and the Hon'ble Supreme Court dismissed the S.L.P. and upheld the order of the L.P.A. Court and that of the learned Single Judge.;