M.Y.EQBAL, J. - (1.) HEARD the counsel for the parties.
(2.) IN this writ application the petitioner has prayed for issuance of an appropriate writ commanding upon the respondents to sanction electric subsidy for the period April, 1998 to March, 1999 and April, 1999 to March. 2000 under the Industrial Policy. 1993. In the writ petition the petitioner, inter alia, pleaded that the petitioner has a Cement Factory situated at a place named Hesaiong in the District of Hazaribagh engaged in manufacturing portland slag cement. The petitioner was provided H.T. connection having 125 KVA contract demand. The District Industry Centre Hazaribagh has given assurance to the petitioner to provide electric subsidy as per Industrial Policy. 1993 and the same will be given for a period of five years i.e., from 1993 to 1998. It is pleaded that the petitioner commenced production from 7.4.1995. Surprisingly the petitioner received the impugned order dated 20,8.1998 issued under the signature of Director General. District Industry Centre. Hazaribagh to the effect that the electric subsidy is given to the petitioner from April, 1995 to March, 1998 i.e., for a period of three years only when as per Industrial Policy, 1993 the electric subsidy should have been for five years. The petitioner, thereafter, represented before the authority concerned on 21.8.1999 but despite follow -up action no decision was taken by the respondents for grant of electric subsidy.
(3.) CURIOUSLY enough the petitioner has not disclosed in the writ petition as to when the industry was established, how the petitioner became owner of the industry and what was the source of investment made in the industry.;