MEGA KLEEN Vs. UNION OF INDIA

JUDGEMENT

(1.) By this common judgment and order, I propose to dispose of all these four writ petitions inasmuch as all these four writ petitions are inseverably connected with each other and have raised substantially same questions of law and involve certain common facts. These writ petitions are, in fact, offshoots of two previous writ petitions, namely, W.P.(C) 2779/2006 and 6578/2007, which involved the parties to the present proceedings.

(2.) In order to correctly appreciate the background in which thepresent writ petitions have come to be filed and call for this Court's decision, a careful analysis of the events of the past, which had given rise to the previous writ petitions, is imperative.

(3.) Bearing in mind the facts leading to the filing of the earlier two writ petitions, as indicated above, and the decisions therein, I may, now, point out as to what the subject-matter of each of the present four writ petitions is. Let me, therefore, first take note of the subject-matter of controversy and the challenge posed in each of these four writ petitions.