- (1.) With the consent of learned counsel for the parties, Special Leave to Appeal is taken up for final hearing along with the captioned Interlocutory Applications.
(2.) Leave Granted. Heard learned counsel for the parties.
(3.) This Civil Appeal is directed against the order of a Division Bench of the Orissa High Court which allowed the writ petition filed by Respondent No. 1, Jindal Steel and Power Ltd. (hereinafter "JSPL") seeking a writ of mandamus against the appellant, State of Odisha, for allowing lifting of legally procured, processed, royalty and taxpaid stock of Iron Ore lying at the dispatch point within the leasearea of M/s Sarda Mines Pvt. Ltd. (hereinafter "SMPL") in Thakurani BBlock Mines in Keonjar, Odisha and transporting it to the railway siding at Deojhar for carrying to its Pelletisation Plants and Steel Plants in Odisha and Chhattisgarh. FACTS ;