NARENDRA NATH TIWARI,J. - (1.) The petitioners in both the writ petitions are aggrieved by the order of the respondents, whereby they refused to restore their coal linkage.
(2.) THE said writ petitions are based on similar factual foundation. Both the writ petitions were heard together and are being disposed of by this common order. W.P.(C) No. 5522 of 2006: The petitioner, in this writ petition, has prayed for quashing the order dated 15th September, 2006 issued by the Respondent NO.3, contained in Annexure -11, whereby the said respondent has refused to restore the linkage of the petitioner's unit. The petitioner has further prayed for a direction on the respondents to restore the linkage/coal supply in its favour.
(3.) ACCORDING to the petitioner its unit is based on CFRI Technology. It has registration with the Directorate of Industries as manufacturer of soft coke. In view of the requirement of the petitioner, the Coal India Ltd. (for short CIL) had granted coal linkage on 7th December, 1999 to the petitioner's unit for a total quantity of 4830 MT per month.;