FARIDABAD INDUSTRIES ETC. Vs. BCCL

JUDGEMENT

(1.) BOTH the petitioners having challenged common wireless message dated 4th February, 2002 they were heard together and are being disposed of by this common order.

(2.) BY impugned wireless message dated 4th February, 2002 the Sales Manager (R.S.) informed all Areas Sales Manager of a decision and a direction received from the Director of Industries, Haryana communicated by Joint Director (I.S.), vide memo dated 24th January, 2002 whereby it has been ordered to suspend supply of coal coke to different units, including petitioners with immediate effect.

(3.) THE counsel for the parties brought to the notice of the Court the subsequent decisions communicated by the Director of Industries vide letter No. 4162 -A and 4163 -A, both dated 20th March, 2002 wherein giving reference of some order passed by the Punjab and Haryana High Court it has been intimated that the Government has no authority to monitor the supply of coal to the petitioners unit and superseded the earlier decision communicated vide letters dated 4th February, 2002 and Ist February, 2002.