ABHIJIT GANGOPADHYAY,J. - (1.) This writ application has been filed by the petitioner who has a sponge iron ore plant in Chattishgarh. The petitioner brings iron ore by purchasing it from different areas of this country and those are transported mainly by railways. The petitioner was incorporated in the year 2004 and started production of sponge iron in the year 2006.
(2.) The present dispute is relating to raising of two bills by railways after the goods were transported by the petitioner through wagon to its manufacturing unit. For such transportation, two railway receipts one dated 29th February, 2012 and the other dated 4th May, 2012 was issued to him against which he paid the money for such transportation but subsequently, the railways raised further bills of Rs.82,86,273/- and Rs.62,42,974/-.
(3.) This is the bone of contention between the parties.;