- (1.) Leave granted.
(2.) Aggrieved by an interim order passed by the High Court of Calcutta in AST No.432 of 2014 dated 23.12.2014, the respondents 1 and 2 therein preferred the instant appeal. The relevant portion of the order reads as follows:- "As the writ application has been admitted and as affidavits have been called for and as the constitutionality of the said Ordinance is under challenge, any auction conducted by the respondents, in respect of the Ardhagram coal block, as incorporated under serial No.19 of the allotment list in Annexure-II of the memorandum dated 18th December, 2014, shall abide by the result of the writ application. In the event any such auction is held, the instant order should be indicated in the auction notice."
(3.) The following are the facts relevant for the purpose of this order. The first respondent, a company registered under the Companies Act, 1956 along with one M/s. Jai Balaji Sponge Ltd., secured the allotment of a coal block known as "Ardhagram Coal Block" under the memorandum of the appellant dated 6th December, 2007, which was subsequently renewed on 24.2.2014.;