BRAHMI IMPEX LIMITED, KOLKATA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard counsel for the petitioner and counsels on behalf of the State and Union of India as well as counsel appearing on behalf of respondent No. 7

(2.) The grievance of the petitioner in the instant writ petition is that the respondents failed to recommend and consider his application for allotment of coal block for captive use and, therefore, a prayer for specific direction to the Ministry of Coal. Government of India for consideration of the petitioner's claim

(3.) The petitioner also challenges the respondent's recommendation for grant of mining lease in favour of other persons by means of an I.A. No. 1721 of 2008. This was allowed, vide order dated 1.4.2009. The petitioner made a second prayer in the aforesaid I.A. for quashing the letter dated 07.12.2007 and to implead such parties in whose favour mining lease was granted and array such persons as respondent. The said I.A. was allowed