UNION OF INDIA Vs. CENTRAL COLLERIES COMPANY

JUDGEMENT

(1.) The Union of India has filed the present intra court appeal assailing the decision dated 16 th April, 2010 passed by the learned Single Judge allowing Writ Petition (Civil) No. 8944/2005, filed by the Central Collieries Company Limited, respondent No. 1 herein. Learned Single Judge has given the following directions in paragraph 63 of the impugned decision:

(2.) The respondent No. 2 in the present appeal is the State of Maharashtra.

(3.) The respondent No. 1 had applied to the Ministry of Coal, Union of India, for allotment of Takli-Jena-Bellora block for development as a captive coal mine for a proposed power project. The proposal was considered by the Screening Committee constituted by the Ministry of Coal and allocation of southern part of the Takli-Jena Bellora block was approved for 3x30 MWs Captive Power Plant (CPP), subject to conditions, two of which are as under:-