CENTRAL COALFIELDS LTD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Special leave granted.

(2.) The present appeals arise out of common judgment and order passed by the High Court of Jharkhand, Ranchi on January 25, 2002 in Letters Patent Appeal Nos. 462, 472 and 473 of 2001. By the said order, the Division Bench of the High Court dismissed intra court appeals filed by the appellant herein confirming the orders passed by the learned Single Judge.

(3.) To appreciate the controversies raised in the present group of appeals, few facts in the first matter (Central Coal Fields Limited vs. State of Jharkhand and others) may be noted.