PRATAP FUELES INDUSTRY Vs. UNION OF INDIA

JUDGEMENT

(1.) Since both the writ petitions are against the same order and are of same nature they are connected, they are being disposed of by one judgment.

(2.) By means of both the present writ petition, petitioners have challenged the order dated 13.6.2009 issued by the respondent No. 5 (Annexure No. 1 to the writ petition).

(3.) In short the contention of the petitioner is that the petitioner an industrial unit has set up a small industrial unit at Varanasi for the manufacture of Soft Coke and is duly registered with the respondent No. 6, the petitioner is also having due registration under the State as well as Central Sales Tax and under the UP. Pollution Control Board as well as under the Factories Act and is operating unit on the technology provided by Central Fuel Research Institute Dhanbad.