- (1.) These two petitions for Special Leave to Appeal are directed against those parts of the judgment of the High Court of Orissa rejecting some of the contentions raised by the Petitioners while allowing the writ petitions under Art. 226 of the Constitution of India filed by them in the High Court. The said judgment of the Orissa High Court was the subject-matter of Civil Appeal No. 219 of 1982 State of Orissa v. The Titaghur Paper Mills Company Limited heard along with Civil Appeal No. 220 of 1982 State of Orissa v. Mangalji Mulji Khara which Appeals have been disposed of by our Judgment delivered today. These Petitions have, therefore, become infructuous and are dismissed. Petitions dismissed.;