MICO BATTERY ETC. Vs. B.C.C.L.

JUDGEMENT

(1.) ALL these writ petitions have been preferred by the petitioners for direction on the respondents to release full quota of coal in terms of linkage.

(2.) THEIR grievance is that the total quantity of coal, as shown in the linkage, is not being supplied rather lesser quantity than the quantity shown in the linkage.

(3.) THE question relating to supply of coal on the basis of MPQ. fell for consideration before a Bench of this Court in the case of Maya Fuel Private Limited v. Bharat Coking Coal Limited and Ors., WP (C) No. 4790 of 2001. In the said case, the Court vide its judgment dated 14th August, 2002 held :