SAHELI EXPORTS PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Writ Petition in W.P. 41104 of 2015 has been filed seeking a direction to the 1st respondent to issue a clarification to the 2nd respondent regarding continuation of gas supply to the petitioner power plant.

(2.) The brief facts leading to the filing of these Writ Petitions are as follows :-

(3.) Mr. AR.L. Sundaresan, learned Senior Counsel appearing for petitioner would submit that, even though the petitioner originally requested for supply of gas for production of power, due to oversight, the order has been issued for manufacture of steel in the power plant. However, the 2nd respondent GAIL granted interim relief for supply of gas to the petitioner's power plant. Subsequent communications between the petitioner and the 1st and 2nd respondents, clearly shows that the intention was only to supply gas to the power plant not to the steel industry. In the above circumstances, a clarification was sought from the 1st respondent and the application is pending from the year 2015. So far, no order has been passed by the 1st respondent. In the said circumstances, the learned Senior Counsel sought for a direction to the 1st respondent to consider the petitioner's representation as well as the representation sent by the 2nd respondent seeking for clarification regarding the change of user condition within a time frame.