SETHI COKE INDUSTRIES Vs. STATE OF ASSAM

JUDGEMENT

(1.) Shri Balaji Coke Industries has preferred this petition with the following prayers:

(2.) Learned counsel for the petitioner has fairly pointed out that the issue raised by virtue of this petition has already been dealt with by this Court in WP(C) 7672/2019, decided on 18.11.2019.

(3.) Order passed in WP(C)7672/2019 is extracted herein below (relevant portion):