- (1.) In this civil review application, the petitioner Bharat Coking Coal Limited has prayed for review of the order dated 16th December, 2002 passed in W.P.(C) No.6613 of 2002.
(2.) By the said order, the matter was remitted to the petitioner Bharat Coking Coal Limited for determination of the issue relating to supply of coal in favour of the respondents/petitioners within one month from the date of receipt/production of a copy of this order. The option was also given to the respondents/petitioners to redetermine/revise the coal linkage quantity/MPQ on reasonable ground such as nonfunctioning of unit etc. It was observed in the said order that in case of favourable decision, the coal company will allow the respondents/petitioners to lift coal as per linkage/MPQ or the MPQ as may be determined.
(3.) The petitioner has sought review of the order dated 16th December, 2002 mainly on the ground that the Company does not have the infrastructure to make inspection for verifying as to whether the units are working.;