SYR INFRASTRUCTURE Vs. CHENNAI PORT TRUST

JUDGEMENT

(1.) The petitioner is aggrieved against the order dated 16.05.2017 passed by the second respondent, wherein and whereby the evacuation/delivery of top layer Iron ore fines carried out by the petitioner was suspended from 30.03.2017 onwards due to administrative reason, until further intimation from the Trust.

(2.) The case of the petitioner, in short, is as follows:

(3.) The respondents 1 and 2 filed a counter affidavit wherein it is stated as follows: