RAHUL INDUSTRIES Vs. UNION OF INDIA

JUDGEMENT

(1.) Since common question of facts and law are involved in all the writ petitions, therefore they are being heard and decided by common order.

(2.) By means of present bunch of writ petitions, the Petitioners have challenged the action of the Respondents, whereby abruptly the Respondents without any communication or reasons have stopped the supply of coal to the Petitioners, as per assertions made in the writ petitions.

(3.) The Writ Petition No. 49950 of 2009 is being taken up as a leading case. The brief facts as emerged out from pleadings made in the writ petitions are that on 24.4.1996 Linkage Advice Letter issued to the Petitioners by which the unit of the Petitioners for supply of coal was linked to M/s. Bharat Coking Coal Limited, a subsidiary of M/s. Coal India Ltd. The Linkage Advice Letter contains certain conditions for the purpose of lifting the coal.