- (1.) Application for impleadment of Karnataka Iron and Steel Manufacturers Association is allowed. I.A. No.257 In W.P.(C) No.562/2009
(2.) This I.A. has been filed seeking the following reliefs : (a) Direct that the successful bidders of the auction as contemplated by Order dated 30.07.2015 may be allowed to beneficiate their low grade ore in the beneficiation plants of the other mineral processing units; (b) Direct beneficiation plants be allowed to participate in the auction of Category 'C' mining leases in the changed circumstances as mentioned above; (c) Direct that the mining lessees be allowed to sell low-grade iron-ore to the beneficiaton plants; (d) Appoint and direct a Technical Committee of Experts to determine the end-users of iron ore for allotment of mining leases; (e) Pass any other or further order(s) as this Hon'ble Court may deem fit and proper in the facts and circumstances of the present case in favour of the applicant. Notice has been issued insofar as prayers (a), (c) and (d) are concerned.
(3.) Pursuant thereto, the State of Karnataka has filed its counter affidavit and the Karnataka Iron and Steel Manufacturers Association, which has intervened in the matter, has also filed its reply. At the request of the Court, Shri M.K. Jiwrajka, who was till recently working as the Member Secretary of the Central Empowered Committee (C.E.C.) has also submitted his response.;