- (1.) Heard Mr. Sumeet Gadodia, learned counsel for the petitioner, Mr. Prashant Kumar Singh, learned G.P.-II appearing for the respondent-State.
(2.) Petitioner has preferred this writ petition for direction upon the respondent-authority to immediately and forthwith process the application of the petitioner and grant interest subsidy under the provisions of the Jharkhand Industrial Policy, 2001 for the financial year, 2012-13 for an amount of Rs. 32,95,150/-. The petitioner further prayed for direction upon the respondents- authorities to immediately and forthwith process the application of the petitioner and grant interest subsidy under the provisions of the Jharkhand Industrial Policy, 2001 for the financial year 2013-14, for an amount of Rs. 26,93,353/-
(3.) Mr. Sumeet Gadodia, learned counsel for the petitioner submits that petitioner has established its new Industrial Unit for manufacturing M.S. Ingots and its Industrial Unit had come into commercial production with effect from 15.02.2011. He further submits that he has already filed application which is pending and which has not been considered as yet and no order has been passed on that application. He further submits that in the State of Jharkhand, Jharkhand Industrial Policy, 2001 was promulgated promising therein various incentives to new industrial units, He further submits that the said Industrial Policy, 2011 was applicable in the State of Jharkhand up to 31.03.2011.;