UTIMRAJ COMMERCIAL PVT LTD Vs. GENERAL MANAGER

JUDGEMENT

(1.) Heard Mr. A. Goyal, the learned consel for the petitioner. Also heard Mr. P. Sarma, the learned counsel for the respondent No. 3 and Ms. M. Baruah, the learned counsel for the respondent No. 1 and 2.

(2.) The petitioner is dealing with the business of coal in the States of Meghalaya and for the purpose, the coal is being transported from the States of Meghalaya to other different States in the country and for the purpose of the railways are used as a transporter.

(3.) The petitioner has necessary documents pertaining to the coal that are being transported allowing them to transport it from the States of Meghalaya to the other States through the Railways but the coal has to pass through the State of Assam. It is stated that the necessary transit passes and NOCs from the Government of Meghalaya has also been obtained by the petitioner. In the circumstances, the petitioner is aggrieved by the communication dtd. 10/2/2022 of the Managing Director, Assam Mineral Development Corporation Limited requiring the Chief Freight Transportation Manager of the NF Railways, Maligaon that the transit passes, supporting documents/papers etc. submitted by the intending coal transporters be sent to the office of the Managing Director, Assam Mineral Development Corporation Limited for verification and for issuance of joint NOC by the Assam Mineral Development Corporation Limited and the Directorate of Geology and Mining, Assam and without following such procedure the coal for transport be not loaded in the rakes of the Railways.