S.Chatterji, J. - (1.) The present writ petition has been filed by 175 persons claiming to be the members of the Central Co-ordination Committee of Associations of Railway Plotees-cum-Softcoke Licences of Calcutta Railway Sidings, praying, inter alia, for an appropriate writ of Mandamus commanding the respondents not to withhold the supply of breeze coke to the petitioners as per the sponsorship made by the Director of Consumer Goods, Government of West Bengal.
(2.) There is a further prayer for rescinding, cancelling and/or setting aside the impugned notices dated November 26, 1990 and February 22. 1991 (Annexures J and P) to the writ petition issued by the Indian Iron and Steel Company Limited being respondent No.1.
(3.) It is stated in details that the writ petitioners are carrying on business to supply breeze coke for domestic use. For such supply of breeze coke to the consumers the petitioners had to obtain licence from the Director of Consumer Goods. Government of West Bengal in order to distribute such breeze coke to the consumers at a reasonable price and also to supply the same according to the requirement of the consumers.;