- (1.) The Court: In this writ application, the writ petitioners have sought for mandatory orders in the form of writ or writs directing the concerned respondent or respondents to grant linkage in favour of the petitioners for their two industrial units on the basis of the recommendations of the 6th and the 7th respondents herein, treating the units of the petitioners as priority units on the basis of the policy of the Government of India and also as the units of the petitioners are core sector units, in terms of the provisions of Colliery Control Order, 1945.
(2.) A mandatory order in the form of a writ directing the concerned respondents to supply the graded coal from the sources of Eastern Coalfields Limited for the said two units of the petitioners, at G-4 Mongalpur Industrial Estate, at Raniganj, in the District of Burdwan, West Bengal.
(3.) A declaration has also been sought for the said two units of the petitioners at Mongalpur Industrial Estate, at Raniganj, in the District of Burdwan, are entitled to get the supply of coal from specific sources of the Eastern Coalfield Limited in terms of the policy of the Government of India. An interim order has also been sought for upon the concerned respondents for immediate supply of the graded coal as per specification to the said two units of the petitioners from the collieries or sources of the Eastern Coalfields Limited.;