- (1.) This application has been made for the issue of a Writ in the nature of mandamus directing the respondents to forbear from giving any effect to the Coal Mines (Taing Over of management) Ordinance, 1973, in relation to the Chhatabar Colliery of the petitioner situated in Mouza Chhatabar. P.S. Nirsha in the district of Dhanbad. The application also seeks for the issue of a Writ in the nature of mandamus directing the respondents Nos.1 to 8 to deliver back possession and management of the said Colliery to the petitioner. Rule nisi in terms of the aforesaid prayers was directed to be issued by me and I passed also at the time of the issue of the rule nisi certain ad interim orders which need not be mentioned now.
(2.) Mr. R. C. Deb appearing for the petitioners also prayed for an ad interim order directing the respondents Nos.1 to 8 to restore back the possession of the said Colliery to the petitioners. At the time of the issue of the Rule I did not pass the said ad interim order but gave liberty to the petitioner to apply for the said ad interim order upon notice to the respondents.
(3.) Pursuant to the said liberty Mr. Deb, upon notice to the respondents for whom the learned Advocate-General of West Bengal appears, applied for the said ad interim order for restoration of possession of the said Colliery to the petitioners.;