T N GODAVARMAN THIRUMALPAD Vs. UNION OF INDIA

JUDGEMENT

(1.) Xx xx xx

(2.) Mr Satish K. Agnihotri, the learned counsel for the State of Madhya pradesh accepts notice. He waives the right to file a reply. After hearing the counsel for the parties we direct that in modification of our order dated 17-12-1999 the State of M. P. shall first offer for sale to the applicant company such timber or goods which the applicant requires for its own use, purposes for meeting the requirements in the underground mines. The application is disposed of. IA No. 559

(3.) Xx xx xx