S.J. Mukhopadhaya, J. - (1.) All these writ petitions have been preferred by the petitioners for direction on the respondents to release coal in terms of linkage.
(2.) Their grievance is that the quantity of coal, as mentioned in the linkage is not being supplied to them, rather lesser quantity without any basis.
(3.) The stand taken by the respondents in some of the cases is that they are supplying coal to linked consumers as per the Maximum Permissible Quantity (MPQ) fixed as per the policy decision of coal companies taken in respect to non -core unit linkage holder.;