BHUSHAN STEEL LTD Vs. UOI AND ORS.

JUDGEMENT

(1.) The petitioner claims to be India's third largest company in the secondary steel sector and India's foremost cold rolled, galvanised and special steel producer having high-scale production plants located at Sahibabad, Uttar Pradesh and Khapoli, Maharashtra with the annual turnover of more than Rs. 6,000 crores and net profit of Rs. 829 crores.

(2.) The present writ petition under Art. 226 of the Constitution of India arises out of a grievance of the petitioner qua the issue of allocation of 500 Million tons (MT) of coal claimed to be allotted by R-1/UOI through R-3/Chhattisgarh Mineral Development Corporation (CMDC) by a Letter of Allotment dated 25.07.2007.

(3.) It is the say of the petitioner that this 500 MT of coal is exclusively for the use of the petitioner's power plant in Orissa (2600 MW) and the power plant in Maharashtra (300 MW). By the impugned letter/communication dated 01.01.2010, R-3/CMDC had informed the petitioner that it will be supplied 'washed coal' instead of 500 MT of raw coal which would result in drastically reducing the quantity supplied on account of washing as the process of washing reduces the ash content from 46% to 30%.