- (1.) Heard the learned Counsel for the Petitioners and also the learned Counsel for the Respondents. In view of counter and rejoinder having been exchanged, the present writ petitions are being disposed of finally at the stage of admission in accordance with Rules of the Court.
(2.) Four writ petitions have been filed challenging the advertisement dated 5-9-91 (Annexure-6 to W.P. No. 27322, Annexure-5 to the W.P. No. 27323, Annexure-6 to the writ petition no. 27324 and Annexure-11 to the W.P. No. 27423 of 1991) and since all the four writ petitions involve common question of law, all the four are being disposed of by means of this judgment.
(3.) The Petitioners have sought for quashing of the advertisement dated 5-9-91, by virtue of which Coal Agencies for appointment for various dumps, has been advertised. The further relief sought is for restraining the opposite parties in interfering with the functioning of the Petitioners as sole Agents for the dumps in question, for which the contracts were granted in their favour for a period of three years.;