JYS CONSTRUCTION Vs. GENERAL MANAGER

JUDGEMENT

(1.) Heard learned counsel for the petitioners as well as the learned counsel for the respondents.

(2.) The above noted writ petitions having been instituted assailing the communication dtd. 10/2/2022 issued by the Managing Director, Assam Mineral Development Corporation Ltd. and the grounds of challenge being one and the same, the said writ petitions, as agreed to by the learned counsel for the parties were taken up for consideration analogously. The said writ petitions are accordingly being disposed of by the present order.

(3.) In the above noted writ petitions the challenge is to a communication dated 10-02- 2022 issued by the Managing Director, Assam Mineral Development Corporation Ltd. (in short "AMDCL") to the Chief Freight Transportation Manager, N.F. Railway, Maligaon, inter alia, stipulating therein that the transit permits/ supporting documents/ papers submitted by the intending coal transporters should be sent to the office of the Managing Director, AMDCL, Assam for verification and issue of NOC jointly by him and the Directorate of Geology and Mining, Assam, before transportation of the coal by rail rake from any railway station situated in the State of Assam.