UNION OF INDIA (UOI) REPRESENTED BY THE SECRETARY, MINISTRY OF INDUSTRIAL DEVELOPMENT AND COMPANY AFFAIRS AT NEW DELHI Vs. INDIA CEMENTS LTD. AND ORS.

JUDGEMENT

(1.) THESE writ appeals arise out of three writ petitions filed by the petitioners therein, questioning the legality of the Cement Control (Amendment) Order of 1969, (hereinafter referred to as the Amendment Order) which came into force on the 16th of April, 1969, introducing certain changes in the Cement Control Order of 1967, hereinafter referred to as the Order.

(2.) THE writ petitioners asked for the issue of a writ of mandamus and other appropriate directions. Ismail, J., accepted the contentions of the petitioners on all the main points and allowed the writ petitions issuing certain directions. Chettinad Cement Corporation Ltd. is the petitioner in W.P.No. 2243 of 1969; Madras Cement Ltd. is the petitioner in W.P.No. 2244 of 1969 and the India Cements Ltd. is the petitioner in W.P. No. 2245 of 1969.

(3.) CERTAIN other cement companies were impleaded as party -respondents in the appeals, some of them supporting the Cement Control (Amendment) Order of 1969 while some of them sail with the writ petitioners questioning the legality of the Order.