P. Sathasivam, J. - (1.) Leave granted in all the special leave petitions.
(2.) These appeals seek to challenge the common judgment and order of the Division Bench of the High Court of Karnataka dated 05.06.2009 arising out of Writ Appeal No. 5084 of 2008 and allied matters and the decision of the State Government dated 26/27.02.2002 as well as the Central Government dated 29.07.2003.
(3.) The appellants in these appeals are Sandur Manganese & Iron Ores Ltd. (in short "Sandur") and M/s MSPL Ltd. The principal respondents are M/s Kalyani Steels Ltd. (in short "Kalyani") and M/s Jindal Vijayanagar Steels Ltd. (in short "Jindal"). Apart from these, the State of Karnataka and the Union of India are also arrayed as respondents.;