NIZAMUDDIN,J. - (1.) Heard Learned Advocates appearing for the parties. In this Writ Petition petitioner has challenged the impugned demands dated 15.07.2011, 22.09.2011, 03.11.2011 and 20.02.2012 raised by the respondent Railway Authorities.
(2.) Relevant facts involved in brief in the instant case as appears on perusal of relevant records are hereunder.
(3.) The petitioners are in the business of manufacturing of Sponge Iron and Steel Billets in its Sponge Iron plant at Jemua Mouza, Mejia, Bankura, West Bengal. The petitioner no. 1 requires iron-ore as raw material for production in its plant. The iron-ore mines are situated in Orissa State within the jurisdiction of South Eastern Railway and the goods are unloaded for taking to the factory of the petitioner no. 1 at Tapasi Goods Shed, near Asansol, within the jurisdiction of Eastern Railway.;