TATA IRON AND STEEL CO LIMITED INDUSTRIAL DEVELOPMENT CORPORATION OF ORISSA LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Special leave granted.

(2.) These appeals seek to challenge : (1) the common judgment and order of the Orissa High Court dated April 4, 1995, arising out of OJC No. 7729 of 1993 and allied matters, and (2) the decision of the Central Government dated August 17, 1995 made pursuant to the said judgment of the High Court.

(3.) The appellants in these appeals are the Tata Iron and Steel Company Limited (hereinafter called "TISCO") and the Industrial Development Corporation of Orissa Limited (hereinafter called "IDCOL"). The principal respondents are the Union of India, the State of Orissa, M/s. Indian Charge Chrome Limited, (hereinafter called "ICCL"), Indian Metal and Ferro Alloys Limited (hereinafter called "IMFA"), M/s. Jindal Strips Limited (hereinafter called "JSL"). Ferro Alloys Corporation Limited (hereinafter called "FACOR") and Ispat Alloys Limited.