SHANTAI ENTERPRISES Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Since the issue involved in both these petitions is identical viz. seeking quashing of the E-auction notice dtd. 24/1/2023 for sale of 20% dry fly ash pursuant to the Board Resolution dtd. 5/1/2023 passed by respondent no.3 of respondent no.4-Thermal Unit, they are tagged and heard together by consent.

(2.) The petitioners are claiming to be engaged in the manufacturing activity being a small scale unit thereby manufacturing fly ash bricks and blocks.

(3.) It is the case of the petitioners that they were getting free of cost 20% of dry fly ash as a raw material for the aforesaid manufacturing activity by virtue of Notification issued by the Ministry of Environmental and Power from the Thermal Stations like respondent no.4.