- (1.) Leave granted.
(2.) These appeals are filed against the common judgment and order dated 14.12.2012 passed by the High Court of Judicature at Patna in L.P.A. Nos. 1574, 1581, 1504, 1571, 1597 and 1591 of 2012 and judgment/order dated 18.01.2013 in L.P.A. No. 85 of 2013 whereby the High Court allowed the appeals filed by the Central Coalfields Ltd. (hereinafter referred to as "the CCL") and while setting aside the judgment and order of the Single Judge dismissed the writ petitions filed by the S.J. Coke Industries Pvt. Ltd. Etc.Etc.(hereinafter referred to as "the Companies").
(3.) In order to appreciate the issues involved in these appeals, it is necessary to state the background of the facts, which led to filing of the writ petitions by the Companies, which have given rise to these appeals.;