- (1.) Heard Mr. Ajit Kumar, learned counsel for the petitioner and Mr. Anoop Kr. Mehta, learned counsel for the Respondents.
(2.) With the consent of the parties, this writ application is disposed of at the stage of admission.
(3.) The petitioner being a private Special Smokeless Fuel (S.S.F.) Unit, has prayed for a direction upon the Respondents to release full quota of 5000 M.T. per month of Coal as originally promised by the Respondents, for enabling smooth functioning of the petitioner's unit. Prayer has also been made for directing the Respondents to restore the original fixed quantity of 5000 M.T./- per month and secondly for the purposes of computing the maximum permissible quantity (MPQ) to take and calculate the period of 5 years of valid booking from November, 2006, in accordance with the judgment of the Supreme Court in S.L.P. (C) No. 20471 of 2005.;