- (1.) THE Petitioner has claimed that the Respondent company is mismanaging its coal and they have succumbed to pressure of some criminals and in support of which learned Counsel for the Petitioner has placed on record several newspaper cuttings as well as complaints submitted by the residents of the area and copies of the two F.I. Rs. Learned Counsel for the Petitioner further submitted that one of the F.I.R.s lodged was got withdrawn which appears to be because of the pressure generated by the criminals and copy of the F.I.R. is placed on record at page 43 of the writ petition and application for withdrawal of the said F.I.R is placed at page 45 of the writ petition. The Petitioner has also placed on record the copy of the minutes of the Board of Directors dated 7.08.2010, wherein a decision was taken for handling the coal which is questioned by the Petitioner. The Petitioner's counsel also submitted that the Committee was constituted in the name of the representatives of the area but it involves criminals and has given name of one of the persons, whose name is appearing is appearing in the documents annexed with the writ petition.
(2.) WE are of the considered opinion that no factual material has been placed on record what has been stated by the learned Counsel for the Petitioner and merely in some agitation if F.I.R. was lodged and management thought that in view of the compromise that F.I.R. be withdrawn and they have taken a decision with respect to the handling of the coal awarded to one of the contractors Mr. Deoraj , who also has consented to the decision dated 07.08.2010, Annexure -8, we do not find any cause of lodging of the F.I.R. which is in one and two days prior to allotment of award. We do not find any just reason to entertain this petition in the form of P.I.L. for want of sufficient material. Hence this petition is dismissed.;