STATE OF KARNATAKA Vs. HINDUSTAN AERONAUTICS LTD.

JUDGEMENT

(1.) At the request of the Respondent's counsel and the learned Advocate-General, all these matters are heard together.

(2.) Legality and correctness of the order passed by the Karnataka Appellate Tribunal, Bangalore, in S.T.A. Nos. 564-571 of 2002 and other connected cases. State has come up in these revision petitions raising the following substantial questions of law:

(3.) Facts leading to this case are as hereunder: