- (1.) PETITIONER has challenged the Wireless message dated 24.09.2005 (Annexure -1), issued by the Respondents by which the supply of coal to the petitioners unit has been kept in abeyance. Prayer has been made for issuance of a writ of mandamus directing the Respondents to release the full linked quantity of coal in favour of the petitioners unit in the light of the same and similar issued decided by this Court vide order dated 02.02.2006, passed in W.P. (C) No. 4870 of 2005 and also, for commanding upon the Respondents to release the back logs of linked quantity of coal since the date of stoppage of supply in the month of September, 2005.
(2.) COUNTER affidavit has been filed on behalf of the Respondents. Heard the learned counsel for the petitioner and the learned counsel for the Respondents.
(3.) THE petitioner is an established Industry and a manufacturer of the special smokeless fuels. The Industry of the petitioner has been granted permanent Registration No. 030905169, dated 18.12.1995 and in confirmation of the fact that the petitioner is an established Industry and manufacturer of special smokeless fuels, the State Government of Jharkhand had also issued a certificate on 12.11.2003.;