MAA JALPA ENTERPRISES Vs. STATE OF M P

JUDGEMENT

(1.) SHRI N. K. Tiwari, learned counsel for the appellants.

(2.) HEARD on the question of admission.

(3.) LEARNED counsel for the appellants vehemently contended that the appellants are only traders and have valid licence for purchase and sale of coal. Therefore, he did not obtain any transit pass. It has further been submitted that no transit pass is prescribed under the provisions of the Rules which can be issued to a purchaser for transporting coal from one place to another place. Therefore, the order dated 7-11-2009 passed by the Mining Officer, Panna is arbitrary and illegal.