- (1.) Counsel for the petitioner submitted that suffice it will be for disposal of the present writ petition if a suitable direction is given to respondent no. 5 to decide the claim of the present petitioner for fresh supply of the coal in accordance with law and in view of the new Coal Distribution Policy, referred to at Annexure-A to the counter affidavit, filed by the respondents, and on the basis of such other relevant Government Circulars and other policy decisions taken by the respondents. This decision will be taken within stipulated time and after giving adequate opportunity of being heard to the petitioner or to its representative.
(2.) Counsel for the petitioner further submitted that as per new Coal Distribution Policy Clause-2.3, the petitioner may be given the benefit of supply of the coal and the petitioner is not claiming any coal supply under the earlier Coal Distribution Policy.
(3.) Counsel for the respondents submitted that if the petitioner is not claiming any coal supply under the earlier policy then he has no much objection to decide the case of the petitioner for supply of the coal on the basis of new Coal Distribution Policy floated by the respondents dated 18th October, 2007, and such other decisions taken thereafter, applicable to the petitioner, within stipulated time by respondent no. 5, after taking adequate opportunity of being heard to the petitioner or to its representative.;