VISHAL BRIQUETTING INDUSTRIES Vs. BHARAT COKING COAL LTD.

JUDGEMENT

(1.) In this writ petition, the petitioner has prayed for a direction on the respondents to restore the coal linkage quota, which was earlier given to the petitioner.

(2.) IT has been stated that the petitioner was allocated 1157 M.T. Steam Coal for its consumption. The petitioner had been regularly lifting the said quota/stock of coal from the Respondent -BCCL.

(3.) THE system of 'E -Auction' was challenged before the Supreme Court. The Hon'ble Supreme Court in S.L.P. (C) No. 20471 of 2005 and connected matter held the 'E -Auction' unconstitutional.