AMIT GARG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard.

(2.) By this petition filed under Article 226 of the Constitution of India petitioner is challenging clause 3, 4 and 5 of the Coal Auction Notice dated 24- 09-2020. Clause 3, 4 and 5 of the said notice reads as follows:

(3.) So far as clause 3 is concerned, learned counsel for the petitioner invited my attention to the judgment and order dated 18-03-2020 in WP(C). No. 10/2020 and connected matters, especially para 9 (iii) and submitted that exact quantity of the coal must be ascertained by the Government before re-auction of the coal and this ascertainment ought to be done after collating the data, after issuance of lifting orders dated 02-12-2019 and actual coal lifted and transported or in transit by the private respondents. Learned counsel further submits that in the light of the above observation, clause 3 of the Coal Auction Notice is illegal.