S.V.K. MINERALS Vs. THE MONITORING COMMITTEE (CONSTITUTED BY THE HONBLE SUPREME COURT OF INDIA) AND OTHERS

JUDGEMENT

(1.) The petitioner firm is before this Court with a prayer to quash the communication bearing No.MONCOM/E- Auction/2015-16/SY dated 23.02.2016 (Annexure-A) and letter bearing No.MONCOM/E-Auction/2016-17/SVK dated 10.02.1017 (Annexure-A1) whereby its request for payment of sale proceeds of e-auction of iron ore is rejected.

(2.) Brief facts of the case are as follows:

(3.) It is submitted that all iron ore mining and transportation operations in Bellary District were suspended in pursuance of the order of the Hon'ble Supreme Court of India from July 2011. Subsequently, the Hon'ble Supreme Court by its order dated 20.04.2012 permitted the first respondent-Monitoring Committee to sell the iron ore lying at the various stock yards, through e-auction, with the condition that sale proceeds found to be involved in any illegality be reimbursed to the respective stock yards.