SONEPUR COAL FIELDS LTD Vs. COAL BOAHD

JUDGEMENT

(1.) THIS Rule was obtained by the petitioner requiring the respondents to show cause as to why a writ of mandamus should not go commanding the respondents Nos. 1, 2 and 3 to recall, cancel or set aside the decision in favour of respondent No. 4 mentioned in letter No. 0/358a/4 dated May 17, 1963 and/or to forbear from giving effect to the decision and all orders and directions if any pursuant thereto and further to issue an order according permission to the petitioner and also to show cause as to why a writ or order in the nature of Certiorari should not issue commanding the respondent No. 1 to produce in. Court the records and proceedings relating to tho said, decision so that justice may be administered by setting aside or quashing the order.

(2.) THE petitioner is Sonepur Coal fields Limited. The respondents are the Chairman, the Coal Board and the secretary, Coal board and Ondal Coal company Limited.

(3.) THE order dated 17 May 1963 which has been impeached by the petitioner is to be found in Annexure 'e' to the petition. By that order the coal Board referred to the petitioner's letter dated 7 May 1963 received by the coal Board on 9 May 1963 and stated that the petitioner had not produced any document: and the reason for delay stated in the petitioner's letter was not acceptable and it was not possible to keep the matter pending indefinitely and the final decision had therefore been taken granting reopening permission to the Ondal Coal Company,