MSP SPONGE IRON LTD. Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE Petitioner -M/s. MSP Sponge Iron Ltd. being represented, through its Director has filed this writ petition praying, inter alia,

(2.) THE brief facts, as delineated in this writ petition, tend to reveal as follows: -

(3.) AS the State Government did not carry out the directions given by the Central Government in its order dated 8.2.2008 and after waiting for almost eight months for a favourable order from the State Government, the Petitioner approached this Court in W.P.(C) No. 13786/ 2008, which was disposed of on 21.10.2008 with the following orders: -