- (1.) In all the cases, as common point of law involved, and common orders dated 23rd July, 2000 and 26th July, 2000 are under challenge, they were heard together and are being disposed of by this common judgment.
(2.) The brief fact of the cases, as admitted, shows that the petitioners are manufactuer of special smokeless fuel and bye-products for which they use coal as its raw material. They are registered with District Industries Centre, Hazaribagh as small scale industries and have been granted linkage for supply of certain quantity of coal, per month by Coal India Limited (C.I.L.) on the recommendation of Linkage Committee.
(3.) The petitioners were supplied coal by Central Coalfields Ltd. (C.C.L.) till July, 2000. Since August, 2000, supply of coal in favour of petitioners having suspended by impugned wireless message dated 1st/2nd August, 2000, they have challenged the same.;