- (1.) Heard the parties finally.
(2.) This writ petition has been filed against the order dated 23.10.2010, passed by the Director, Industries, rejecting the claim of the Petitioner for grant of interest subsidy for the years 2006-07, 2007-08, on the ground that the Petitioner has not explained the delay in filing the claims for those years. However, so far as the claims for the years 2008-2009 and 2009-10 is concerned, it was said that the same is under process.
(3.) This, writ petition has been filed against the order dated 23.10.2010, passed by the Director, Industries, rejecting the claim of the Petitioner for grant of interest subsidy for the years 2003-04, 2006-07 and 2007-08, on the same ground that the Petitioner has not explained the delay in filing the applications for those years. However, so far as the claims for the year 2004-05 and 2005-06 are concerned, it is accepted in the counter-affidavit that the same were filed within time and were under process.;