R.M. Lodha, J. - (1.) Leave granted.
(2.) In this group of 52 appeals by special leave, 46 are directed against the common judgment dated May 7, 2007 passed by the High of Jharkhand disposing of 46 writ petitions. The remaining 6 arise from separate judgments but following the judgment dated May 7, 2007. These appeals involve common issues and, accordingly, were heard together and are being disposed of by this common order.
(3.) The appellants in these appeals are State of Jharkhand and their officers (for short, 'State Government'). The respondents are major mineral lease holders and minor mineral lease holders (for short, 'lessees').;