STATE OF CHHATTISGARH Vs. ULTRA TECH CEMENT LTD

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) A batch of writ appeals have been preferred by the State of Chhattisgarh against a common order passed on 09.08.2017 by a learned Single Judge, the lead case being Writ Petition (T) No.118 of 2015 and other analogous cases, relating to Ultra Tech Cement Limited as well as an order dated 17.07.2017 passed in Writ Petition (T) No.157 of 2014 i.e. Ambuja Cements.

(3.) Since the first case which came to be decided by the learned Single Judge was Writ Petition (T) No.157 of 2014, the case of Ambuja Cement Limited v. State of Chhattisgarh and Others, which in turn formed the basis for passing the order dated 09.08.2017 in the batch of cases relating to Ultra Tech Cement Limited. For the purposes of convenience as well as since reliance has been placed on the paper-book of Ambuja Cement Limited, the same has formed the basis for adjudication of this appeal.