JSW STEEL LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) In all four Writ Petitions, a common issue is raised as regards Notification No. 27(RE-12)/2009-2014 dated 28th December 2012, a subsequent Notification No. 44(RE-2013)/2009-2014 dated 25th September 2013, and a so-called Clarification dated 23rd September 2014 dated 23rd September 2014. Although the facts in each of these four Writ Petitions filed under Article 226 of the Constitution of India are somewhat different, since they raise a common issue we have taken up them together.

(2.) In all four Writ Petitions, Rule. Respondents waive service. By consent, Rule made returnable forthwith and the Petitions taken up for hearing and final disposal.

(3.) We have heard learned Counsel for both sides. We propose to refer to the facts and the documents in Writ Petition Nos. 2122 of 2015, and, where necessary those in Writ Petition No. 1750 of 2015.