Unistar Biotech Ltd.... v. State Of Bihar Throu...

Sanjay Karol, C.J.:— Heard learned counsel for the parties.

Re: I.A. No. 1 of 2022

2. The instant Interlocutory Application has been filed for amendment in the prayer portion of the main writ petition to the following effect:—

“For that the relief sought for in this petition in Prayer 1(i) be deleted.

ii. For that the relief sought for in para-l(ii) be substituted as-

“for issuance of writ/writs in the nature of mandamus commanding, the respondents to refund the earnest money, security deposit, processing fee for environmental clearance and other expenses deposited by the petitioner for the purpose of being settlement of sand ghat 63 of Sone River under Bhojpur District with interest on market rate i.e. 18% with effect from the day, the said amounts were deposited, till the date of payment”.

3. For the reasons mentioned in the Interlocutory Application, the same is allowed and the prayer stands amended accordingly.

Re: CWJC No. 17826 of 2021

4. Learned counsel for the respondents places on record the government decision dated 10.12.2021, which reads as under:—

5. In view of the same, we do not find any necessity of adjudicating the issues raised in the present petition. The respondents have intended to take action. However, learned counsel for the petitioner states that the government's notification, reproduced (supra), does not prescribe any time limit for refund of the amount.

6. Learned counsel for the respondents states that needful shall be done at the earliest.

7. At this stage, learned counsel for the petitioner states that petitioner be permitted to approach the appropriate authority for award of interest.

8. Prayer allowed.

9. The instant petition stands disposed of in the aforesaid terms.

10. Interlocutory Application(s), if any, shall stand disposed of.