BHARAT COKING COAL LTD Vs. STATE

JUDGEMENT

(1.) All these writ application involve a common question of law. They have been heard together and are being disposed of by this common judgment.

(2.) In C.W.J.C. No. 8 of 1980(R), the petitioner is a Government company registered under the Indian Companies Act, being a subsidiary to Coal India Limited, within the meaning of the Companies Act, 1956. The petitioner is a mining lessee in respect of various coking coal and non-coking coal mines nationalised under the provisions of the Coking Coal Mines (Nationalisation) Act, 1972 and Coal Mines (Nationalisation) Act, 1973. The petitioner is a producer of Coal and the disposal thereof is made in accordance with the controlled price of the Central Government in order to meet the requirements of the country. In the premises aforesaid, the petitioner has been carrying out their duties and obligations under various Acts and Statutes.

(3.) In so far the petitioner's Tata Iron and Steel Company Limited (C.W.J.C. No. 627 of 1978) C.W.J.C. No. 874 of 1985(R) and Indian and Steel Company Limited (C.W.J.C. No. 96 of 1980(R) are concerned, the said companies primarily produce coal for their consumption and they are generally engaged in carrying the business of coal.