Ravi Pandit vs The State of Jharkhand

Mr. Aparesh Kumar Singh, J.—Petitioner has made prayer for release of subsidy amount and settlement of his Account No.50045324078 after adjustment of the subsidy payable to him.

Petitioner is the Chairman of Sanjivani Sangh to whom a tractor was financed by respondent no.4- Bank under the Minor Irrigation Scheme (S.J.S.Y. Programme) by depositing Rs.1,30,000/- as security deposit by opening of Account No.50045324078. Petitioner has availed a loan of Rs.7,25,000/- from the respondent no.4 and asserts that there was an assurance that 50% of the said amount would be given as a subsidy since he had taken the loan for purchasing the tractor which is used for agriculture purposes as a self help group. Petitioner has also served a legal notice upon the Branch Manager, Allahabad Bank and also made representation before the Deputy Development Commissioner, Giridih vide Annexure-3 and 5 respectively.

Petitioner does not disclose any such subsidy scheme in the contents of the writ petition or has enclosed thereto.

In the wake of insufficient pleadings, the only observation that can be made on his prayer is to give him liberty to pursue his claim for release of subsidy, if permissible under any scheme of the Government, before the competent authority of the State Government by way of a fresh representation which may be considered in accordance with law. However, that in no way would mean that the liability of the petitioner towards the respondent-Bank would be kept in abeyance for that time period.

Writ petition is, accordingly, disposed of.