S.J.MUKHOPADHAYA, J. - (1.) BOTH the writ petitions have been preferred by the petitioners against Wireless message dated 17th July, 2000 and 22nd July, 2000, whereby and whereunder, the Deputy Chief Sales Manager (RS). B.C.C.L. Dhanbad giving reference to a letter dated 3rd July. 2000 and 12th July, 2000 respectively, directed to suspend dispatch of the coal to certain consignees, including petitioners with immediate effect.
(2.) ADMITTEDLY , the petitioners have been granted coal linkage by the Coal India Ltd. (CIL). In terms with the said coal linkage, they are entitled to lift coal from respondent M/s. B.C.C.L. As no reason has been assigned in the wireless message dated 17th July, 2000 and 22nd July, 2000 and no notice was given to petitioners prior to the issuance of wireless message, the respondents were asked to file counter affidavit.
(3.) ACCORDING to the respondents, if any Industrial Unit is operational, it would require coal for self consumption. On the contrary, if any unit is not working, coal is not required by such unit. The coal is released to linked consumers for self consumption and for its proper utilisation and there is no machinery of B.C.C.L. to check the consumption and utilisation of coal on day - to -day or regular basis. For the said purpose, the Company is dependent upon the Industries Department of the State/General Manager, District Industries Centre.;