Bhan, J. - (1.) Leave granted in SLP(C) No. 2783 of 1999.
(2.) These appeals by grant of special leave have been filed by the writ petitioners - the appellants herein against the common order passed by the High Court of Andhra Pradesh in a group of writ petitions. The High Court in the impugned judgment has upheld Clause 10 of the Price Notification No. 3/96-97 dated 14-3-1997 issued by M/s. Singareni Collieries Co. Ltd. (hereinafter for short the respondent).
(3.) Appellants are proprietors of various coal based small-scale industries who draw C and D grade coal from the respondent. Respondent is a State owned company in which 51% shares are held by the State of Andhra Pradesh and 49% shares are held by the Government of India.;