Ray, C. J. - (1.) The two Writ Petitions and the Civil Appeal raise the question as to whether a person who is put on the black list by the State Government is entitled to a notice to be heard before the name is put on the black list.
(2.) Sale of Cinchona is held by the State Government at meetings of the Sales Committee. Sealed quotations are invited from intending buyers. The State maintains a list of buyers or bidders. The State has the right to reject a bid at an auction.
(3.) The petitioners in the Writ Petitions were engaged in the business of purchase and export of Cinchona products between the years 1966 and 1971. They submitted tender for purchase of Cinchona. Their tender was accepted. They entered into contracts with the State Government during those years for purchase of Cinchona for large sums of money.;