BAJRANGBALI COKE BRIQUETTING Vs. STATE OF BIHAR

JUDGEMENT

(1.) Whether the plant for manufacturing briquette is a plant for production of coke and, thus, a "colliery" within the meaning of Clause 2(2) of the Colliery Control Order, 1945, is the question involved in these writ applications.

(2.) The petitioners manufacture briquette in their plants. According to the petitioners, the ingredients for manufacturing briquettes are mixed coke, coal dust middlings, etc.

(3.) The petitioners have contended that their factories are registered under the Factories Act and are also small scale industrial units, certificates wherefor have been issued by the Directorate of the Small Scale Industries to the petitioners,