N.L.GANGULY, J. - (1.) The petitioners filed writ petition No. 20874 of 1993 during summer vacations on 18-6-1993. The petitioners in the writ petition prayed for the following reliefs : (i) Issue a writ, order or direction in the nature of mandamus commanding the respondents to give effect of the order dated 20/06/1992 issued by the Linkage Committee of the Coal India Ltd. in accordance with its policy; (ii) Issue a writ, direction or order in the nature of mandamus directing the respondents to supply Grade-E Kakri ROM to the petitioner unit forthwith in accordance with the linkage order dated 20/06/1992 sanctioned by the Coal India Ltd.; (iii) Issue a writ, direction or order which this Hon'ble Court may deem fit and proper in the circumstances of the cases; and (iv) Award costs of the writ petition to the petitioner.
(2.) An application for interim stay was also moved with the writ petition on which the following stay order passed : "Learned standing counsel has accepted notice on behalf of respondent No. 1. Notices - meant for respondents Nos. 2, 3 and 4 shall be sent by registered post returnable within two months. Counter affidavit may be filed within two months. In addition to the normal mode of service, the petitioner shall also serve the respondents Nos. 2, 3 and 4 outside the Court personally and will file an affidavit of service. Office will issue necessary notices to the petitioner. List this petition for admission in the last week of September, 1993. Till further orders of this Court respondents Nos. 2, 3 and 4 are directed to supply Kakri Grade-E ROM raw material to the petitioner in pursuance of the order dated 20/06/1992 (Annexure-3) to the writ petition) within one month. Sd. D.P.S. Chauhan 19-6-1993."
(3.) Another application for amendment was also filed on 19-6-1993 before the learned single Judge. No orders for amendment etc. was passed. An application dated 12-8-1993 with affidavit was filed on behalf of the respondents Nos. 1 and 2 requesting the Court to hear writ petition No. 20874 of 1993 along with the records of writ petitions Nos. 12264 of 1993 and 13639 of 1993 so that the writ petitions may be finally heard and decided before 9-8-1993, which was the date fixed by this Court. Similar application was also moved on 12-8-1993 on behalf of the respondents Nos. 2 and 3. The stay vacation application was moved on behalf of the respondents Nos. 2 and 3 on 12-7-1993.;