Ajit Kumar Sengupta, J. - (1.) All the matters mentioned hereafter were heard together : (A) Five writ applications ; (B) Three several applications of Premium Fuels for addition of party and for variation of interim order dated June 20, 1984 in C. R. No. 14809(W) of 1983 ; C. R. No. 14811(W) of 1983 and C. R. No. 14812(W) of 1983 filed on June, 6 1984 ; (C) Interim applications filed by Shree Shyam Industries, Shree Jagadamba Coke Manufacturing Enterprises and Tetulia Coke Plant on June 18, 1984. Interim applications filed by Bajrangbali Coal Company and another on July 11, 1984 and August 24, 1984 ; (D) Four applications filed by Industrial Engineering Company on January 25, 1985 for being added as party respondent and for vacation of the interim orders passed in C. R. Nos. 14809 (W) to 14812 (W) of 1983 ; (E) Applications filed by Shree Shyam Industries Limited. Bajrangbali Coat Co., Shri Jagadamba Coke Manufacturing Enterprises and Tetulia Coke Plant on December 19, 1984 for further interim order. All these matters involve a common issue, that is, supply of coal, inter alia, by Bharat Coking Coal Limited (hereinafter referred to as BCCL) and Coal India Limited (hereinafter referred to as CIL) to coke oven plants. Background :
(2.) From the pleadings of the parties before me, certain facts emerge which are not in dispute. These facts are stated briefly hereafter.
(3.) Certain facts leasing to the initiation of various proceedings by the writ petitioners in this Court are required to be stated.;