Shampa Sarkar, J. - (1.) These three intra-court appeals involve similar questions. The appellant in all these appeals is the Eastern Coalfields Limited (hereinafter referred to as ECL). This Court has decided to hear these appeals analogously with the consent of the parties.
(2.) Apo No.505 of 2017 arises out of W.P.No.556 of 2014 (hereinafter referred to as the writ petition no.1).
(3.) Apo No. 3444 of 2017 arises out of W.P. No.554 of 2014 (hereinafter referred to as the writ petition no.2).;