UNION OF INDIA Vs. JSW STEEL LTD.

JUDGEMENT

(1.) Both these appeals, preferred by the Union of India under Clause-10 of the Letters Patent, are directed against the common order/judgment dtd. 6/12/2022 passed in W.P.(C) No.1128 of 2020 (impugned in L.P.A. No.67 of 2023) and W.P.(C) No.1126 of 2020 (impugned in L.P.A. No.61 of 2023), whereby and whereunder, the writ petitions have been disposed of by quashing the show cause notices issued by the Deputy Secretary being the Nominated Authority, Ministry of Coal, Govt. of India with a liberty to pass order afresh.

(2.) Since, similar facts and prayers have been made in both the cases as such for the sake of convenience, the brief facts of one of the cases, i.e., L.P.A. No.67 of 2020 arising out of W.P.(C) No.1128/2020, is being referred hereinbelow.

(3.) The brief facts of the case, as per the pleading made in the writ petition [W.P.(C) No.1128/2020], requires to be enumerated, which read as under: -