FLOWMORE LIMITED Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned Senior Counsel for the petitioner Mr. M.S. Mittal assisted by Mr. Rahul Lamba for the petitioner; Mr. Mrinal Kanti Roy for the respondent no.3 Jharkhand Urja Sanchar Nigam Limited (JUSNL) and Mr. Piyush Chitresh, A.C. to learned Advocate General representing the State.

(2.) These batch of writ petitions have been filed seeking a direction upon the respondents to resolve in a time bound manner the issue between the State Government and the JUSNL, for issuance of required Forms-'C' to the petitioner in respect of inter-state purchases made by the respondents at concessional rate from the petitioner as provided in the order dated 16.07.2019 passed by this Court in W.P.(T) No. 1005 of 2019 and analogous cases. Further prayer has been made seeking a writ of declaration that the actions of the respondents in not issuing the required statutory Forms-'C' to the petitioner despite the representations or assurances made by the respondents to issue the said Forms-'C' to the petitioner is arbitrary, unjust and illegal.

(3.) Different writ petitions have been filed relating to different financial year. The details are as under: -