WP(C)/9975/2021
2021 Latest Caselaw 3866 Ori

W.P.(C) No.9975 of 2021

02. 19.03.2021 1. Heard Mr. Pinaki Misra, learned Senior Advocate assisted by Mr. A.R. Mohanty, learned counsel for the Petitioners and Mr. P. K. Muduli, learned Additional Government Advocate for the State-Opposite Parties.

2. The present petition by M/s. Rashmi Cement Limited and its Director, i.e. Petitioner Nos.1 and 2, seeks the quashing of a letter dated 12th February 2021, issued by the Director of Mines, Odisha, Bhubaneswar, whereby a direction was issued not to allow the transit permits "to all entities of the Rashmi Group, known by whatever name, who procure minerals from Odisha through Trade License" till such time, "all inquiries against the group are concluded and it is established there is wrong-doing by any of the entities of the Group companies."

3. Against, an identical direction issued in respect of one of the group entities i.e. M/s. Orissa Metaliks Private Ltd. This Court passed a judgment on 8th March 2021, in W.P.(C) No.8228 of 2021 after hearing both parties and quashed the said direction subject to the Petitioner No.1 in that case by filing an affidavit on or before 10th March 2021, confirming that rectifying the discrepancies pointed out by the Opposite Parties and undertaking not to repeat such mistake in future.

4. Pursuant to the said direction, an affidavit in fact was filed by the Petitioner in that case.

5. Taking into account the above order, the present Petitioner No.2 has also filed an identical affidavit on 19th March 2021, before the Opposite Parties, a copy of which has been produced in Court today, which is taken on record.

6. Mr. Muduli, learned Additional Government Advocate does not dispute that the present case stands an identical footing as the case of M/s. Orissa Metaliks Private Ltd. and that the present petition stands governed by the judgment passed by this Court on 8th March, 2021.

7. Consequently, in light of the judgment passed by this Court on 8th March 2021, in W.P.(C) No.8228 of 2021, the impugned directions issued in the present petition are quashed.

8. Accordingly, the writ petition is disposed of.

( Dr. S. Muralidhar) Chief Justice

( B.P. Routray ) Judge M. Panda