- (1.) In all these appeals challenge is to the judgment of a Division Bench of the Kerala High Court in several writ appeals and original petitions.
(2.) The High Court referred to the factual position in Writ Appeal No. 1835/97 which was directed against the judgment of learned Single Judge, dated 4th September, 1997 in O.P. No. 16424/94. The High Court noted that the factual basis in all the cases is similar except the dates and the areas involved and the location of the factories.
(3.) Since the grounds of challenge raised by the appellant and the responses of the respondents are common, they are taken up together. The background facts are to be noted in brief:;