IDL EXPLOSIVES LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) The order of ban of business passed by Coal India Limited (CIL) on 2/7/2024 was challenged by the petitioners in an earlier writ petition being no. WPA 1370 of 2025 which stood disposed of by the Court after hearing the parties on 20/1/2025 directing the Chairman, CIL to decide upon the prayer of the petitioners seeking withdrawal or modification of the order of ban in accordance with the prevailing guidelines upon giving the petitioners an opportunity of hearing.

(2.) The prayer seeking review/ modification/ withdrawal of the order of ban was considered and rejected by the Chairman and the order of ban was upheld. The reasoned order passed by the Chairman, CIL on 27/2/2025 is impugned in the instant writ petition.

(3.) The Chairman was of the opinion that the Local Content Certificate relied upon by the petitioners contained false declaration and the said certificate was issued on the basis of estimates and not on actual consumption as per the books of account of the company. All locations as mentioned in the Local Content Certificate were not considered. The purchase manual will not be applicable as there were more than three bidders in each category of the explosive products.