CENTRAL COAL FIELDS LIMITED Vs. H M P

JUDGEMENT

(1.) The prayer for transferring the petitions pending in the High courts to this court is made in these transfer petitions on the ground that the points for determination there are the same as in Writ Petition No. 787 of 1992 pending in this court. In our opinion it is not necessary to transfer the pending matters from the different High courts to this court for this reason alone. Writ petition No. 787 of 1992 and the connected writ petitions involving the same points are pending in this court and an interim order has been made in Writ Petition No. 787 of 1992 as under:

(2.) It is open to the petitioners to apply in the High courts in the writ petitions pending there, for an interim order in similar terms as has been made by Hon'ble Mr Justice J. S. Verma and Hon'ble Mr Justice G. N. Ray in W. P. (C) No. 787 of 199 2/04/1993. Apart from making the necessary interim orders or modification of the earlier interim order for this purpose, in these writ petitions pending in the High court, it would be appropriate that further hearing of the writ petitions in the High courts remains stayed until the decision of Writ Petition No. 787 of 1992 and the connected writ petitions by this court.

(3.) With these observations these transfer petitions are disposed of, for the aforesaid reasons.