BHARAT COKING COAL LIMITED Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Since the issues involved in the both writ petitions are identical, as such with the consent of learned counsel for the parties, both the writ petitions were directed to be listed together, as would appear from order dtd. 27/9/2016 passed by the learned Single Judge, as per roster during the relevant period of time. Accordingly, both the writ petitioners have been heard together and are being disposed of by this common order.

(2.) The writ petition being W.P. (C) No. 5149 of 2010, filed under Article 226 of the Constitution of India, has been filed for the following reliefs:

(3.) The writ petition, being W.P.(C) No. 5423 of 2016, filed under Article 226 of the Constitution of India, has been filed for the following reliefs: