P.K. Balasubramanyam, J. - (1.) THE question raised in these cases is also covered by out judgment in LPA No. 619 of 2002. In fact, these Appeals arise from the common judgment rendered by the learned Single Judge. The only difference herein is that these Appellants are not small scale industries and the direction of the Supreme Court relied on in LPA No. 619 of 2002 may not directly apply though the principle will certainly control the decision. For the reasons stated by us in our judgment in LPA No. 619 of 2002, Subernarekha Coal Complex (P) Ltd. v. BCCL See We dismiss these Appeals also without prejudice to the right of the Appellants to establish before the respondents their claim for any enhancement of MPQ, if they are in a position to do so.;