B.R.GAVAI, J. - (1.) Leave granted.
(2.) A short question relating to interpretation of Section 11 of the Coal Mines (Special Provisions) Act, 2015 (hereinafter referred to as the "said Act ") which is an outcome of the judgment of this Court in the case of Manohar Lal Sharma v. Principal Secretary and Others; (2014) 9 SCC 516 (hereinafter referred to as "Manohar Lal Sharma­I ") and an ancillary question pertaining to scope of judicial review of an administrative action of the State Authority arise for consideration in these appeals.
(3.) These appeals challenge the judgment and order passed by the Division Bench of the High Court of Punjab and Haryana dated 25th January 2019, thereby allowing the civil writ petitions being CWP Nos. 10055 and 16245 of 2018, filed by the respondent herein­EMTA Coal Limited (hereinafter referred to as "EMTA ") and holding that the respondent herein will have the first right of refusal in the matter of lending of Mining Lease.;