M/S CORPORATE ISPAT ALLOYS LIMITED, HAVING ITS UNIT AT TOTATALWADI, P.O. Vs. THE STATE OF JHARKHAND AND OTHERS

JUDGEMENT

(1.) I.A. No. 5177 of 2015

(2.) Shree Chandrashekhar, J. - This application has been filed seeking permission to impugned letter dated 21.03.2015.

(3.) The learned counsel for the petitioner submits that inadvertently the said letter was not impugned in the writ petition though, the grievance of the petitioner is, in fact, directed against the authority of the State under which the said letter has been issued.