COMMON CAUSE Vs. UNION OF INDIA

JUDGEMENT

(1.) The abovestated applications are filed by the Applicant M/s Orissa Minerals Development Company Limited ('OMDC' for short). Since all the applications pertain to the same issue and are between the same parties seeking similar relief, they are disposed of through this common order.

(2.) In all these applications the applicant has sought condonation of delay in making the payment pursuant to the order passed by this Court in WP(C)No.114/2017. Further in I.A.Nos.168557/2019 and 168569/2019 the applicant has also sought a direction to the State of Orissa to conduct joint verification of the undisposed stock and allow sale of the same so as to enable the applicant company to realise the amount. In IA.Nos.168564/2019 and 168578/2019 the applicant has sought permission to resume regular mining operations in view of payment of the entire amount demanded. The applications pertain to the mining lease in favour of the applicant company in respect of Roida- Bhadrasahi Iron Ore and Bhadrasahi Iron and Manganese respectively.

(3.) This Court while disposing of WP(C) No.114 of 2014 through the order dated 02.08.2017 had directed that the applicant company shall pay compensation on or before 31.12.2017. Since there is delay in payment, condonation of the same is sought and the further relief as indicated above is prayed.