S. B. Sinha, J. - (1.) Leave granted in SLP(C) No. 15419 of 2004.
(2.) Interpretation and application of the notifications bearing Nos. 65, 66 and 67 dated 12th January, 2002 issued by the State of Jharkhand pursuant to the Jharkhand Industrial Policy, 2001 falls for our consideration in these appeals which arise out of judgments and orders dated 12-8-2003 and 16-3-2004 passed by a Division Bench of the Jharkhand High Court whereby and whereunder the writ petition filed by the Appellants herein was disposed of with certain directions. BACKGROUND FACTS :
(3.) The fact of the matter is being noticed from Civil Appeal No. 1912 of 2004.;