SHREE CHANDRASHEKHAR,J. - (1.) In this batch of writ petitions demand notices issued in the light of judgment in "Common Cause v. Union of India and Ors" reported in (2017) 9 SCC 499 have been challenged.
(2.) By interim orders dated 04.01.2018 and 12.01.2018 passed in W.P.(C) No. 7286 of 2017 and other writ petitions filed by M/s Hindalco Industries Limited the respondents were directed not to take coercive step pursuant to the demand notices issued to the petitioner-company and the respondents were directed to issue transit challans. In W.P.(C) No. 7016 of 2017 filed by M/s Steel Authority of India Limited an undertaking was given on behalf of the respondents that the transit challans, which were issued by them on 12.01.2018, shall not be stopped without seeking leave of the Court. In the case of M/s Usha Martin Limited [W.P.(C) No. 7219 of 2017] transit challans were issued on 29.01.2018. It is stated that compliance report in all these cases have been filed by the respondents. The Letters Patent Appeal being L.P.A. No. 10 of 2018 filed by the State of Jharkhand challenging order dated 04.01.2018 passed in W.P.(C) No. 7286 of 2017 stood disposed of by the Division Bench of this Court on 17.01.2018. The learned Advocate-General states that other Letters Patent Appeals preferred against the interim order dated 12.01.2018 have also been disposed of in a similar manner and compliance report has been filed by the respondents.
(3.) Order dated 20.02.2018 records the broad consensus amongst the learned Senior counsel for the petitioner M/s Steel Authority of India Limited and the learned Advocate-General that this batch of writ petitions involves substantial questions of law and therefore these writ petitions may be referred to the Division Bench of this Court.;