Citation : 2022 Latest Caselaw 8487 Cal
Judgement Date : 19 December, 2022
26
19.12.2022
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W.P.A. No. 4654 of 2016
Grasim Industries Limited
Vs.
Coal India Limited & Ors.
Mr. Tauhid Khan,
Mr. Suvodip Bhattacharje,
Ms. Moumita Bhattacharje
...for the petitioner
Mr. Sudhakar Prasad,
Mr. N. Banerjee
...for the respondent nos. 1 & 3
Mr. Jishnu Chowdhury,
Mr. Arif Ali,
Mr. Arnab Sarkar
...for the respondent no. 7
Learned counsel appearing for the parties submit
that two connected writ petitions, bearing W.P. No.
8553 (W) of 2015 and W.P. No. 15015 (W) of 2015,
were already disposed of finally vide judgment dated
August 20, 2019, passed by Debangsu Basak, J.
The present challenge has been taken out against
a notice dated March 20, 2015, issued by respondent
no. 3. The question which arose is, whether the liability
of putting in a market fee can be imposed upon the
petitioner, that too, retrospectively.
Upon hearing learned counsel for the parties and
perusing a server copy of the judgment passed on
August 20, 2019 in the previous two writ petitions, it
appears that the present challenge arose from the
same notice.
As such, there cannot be any reason for deviating
from the outcome of the previous two writ petitions.
Accordingly, W.P.A. No. 4654 of 2016 is also
dismissed in the light of the judgment dated August
20, 2019, passed in W.P. No. 8553 (W) of 2015 and
W.P. No. 15015 (W) of 2015.
There will be no order as to costs.
Urgent photostat certified copies of this order, if
applied for, be made available to the parties upon
compliance of all necessary formalities.
(Sabyasachi Bhattacharyya, J.)
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