- (1.) A show cause reply has been filed on behalf of the opposite parties stating therein that in compliance with the directions contained in the order of this Court passed in W.P.(C) No. 6044 of 2006, the petitioner was allowed an opportunity to submit all the relevant documents in his possession and the documents have been examined by the concerned authorities of the respondents whereafter spot inspection of the petitioner's unit was also made and the final report thereof is in the process of being prepared and submitted to the concerned authorities of the C.C.L. for examination and appropriate decision which, the respondents expect to conclude within 710 days.
(2.) Learned counsel for the respondents prays for a short adjournment to enable the respondents to bring on record the final decision taken on the petitioner's claim for resumption of linkage of coal.
(3.) It appears from the directions contained in the impugned order of this Court that for taking a final decision on the petitioner's claim, this Court had directed the respondents to conclude the process and take a final decision within three months from the date of order which was passed on 01.04.2009. Apparently the order has not been complied with within the stipulated period of three months and there appears no explanation in the entire show cause reply as to why the delay has been caused and the decision has not been taken within the stipulated period of three months. This certainly would invite action for contempt of Court against the concerned authorities of the respondents.;