- (1.) Leave granted.
(2.) After the decision of this Court in Bangalore Water Supply and sewerage Board v. A. Rajappa in which a comprehensive definition of the word 'industry' was attempted to be given followed by legislative changes in the Industrial Disputes Act, it was thought that the management or establishments would give up their old habit of raising preliminary issues in industrial References as to "whether they are an 'industry' within the meaning of the Industrial Disputes Act or not", but Samuel Johnson's observation that "one of the maxims of civil law is that definitions are hazardous" is still true and this question continues to be raised almost in every case before the Tribunal.
(3.) The appellant is no exception and it has also raised the same question which has brought this industrial litigation, still at its infancy, to this Court.;