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PETITIONER: CENTRAL COALFIELDS

       Vs.

RESPONDENT: H.M.P.

DATE OF JUDGMENT05/05/1993

BENCH: PUNCHHI, M.M. BENCH: PUNCHHI, M.M. YOGESHWAR DAYAL (J)

CITATION:  1994 SCC  Supl.  (1) 323

ACT:

HEADNOTE:

JUDGMENT:                            ORDER 1.   The  prayer for transferring the petitions  pending  in the  High  Courts to this Court is made  in  these  transfer petitions  on the ground that the points  for  determination there  are  the  same as in Writ Petition No.  787  of  1992 pending  in this Court.  In our opinion it is not  necessary to  transfer  the pending matters from  the  different  High Courts  to this Court for this reason alone.  Writ  petition No.  787 of 1992 and the connected writ petitions  involving the  same  points are pending in this Court and  an  interim order  has  been made in Writ Petition No. 787  of  1992  as under:               "Stay granted earlier against recovery of  the               dues  in  respect  of  the  impugned  case  on               minerals as well as its collection  hereafter,               shall continue until further orders.  However,               the concerned authorities shall keep  accounts               for  which purpose the petitioner would  fully               cooperate  with  them, of the amount  of  case               which  would  be  payable  in  case  the  writ               petition is dismissed.  The petitioners  shall               also furnish written undertaking in this Court               to pay the total amount of cess due from  them               in case the petition is dismissed, within  the               period  of  one  month from the  date  of  the               decision  of the writ petition.   The  written               undertaking  be filed within four  weeks  from               today.  Subject to these conditions, the  stay               is  to  continue, and  the  State  Governments               shall   not  recover  the  impugned  cess   on               minerals  in  the  meantime.   Similarly   the               petitioners  would  not be  entitled,  in  the               meantime, to claim any refund of the amount of               cess already paid by them". 2.   It  is  open to the petitioners to apply  in  the  High Courts  in the writ petitions pending there, for an  interim

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order  in  similar  terms as has been  made  by  Hon’ble  Mr Justice  J.S. Verma and Hon’ble Mr Justice G.N. Ray in  W.P. (C)  No. 787 of 1992 on April 30, 1993.  Apart  from  making the necessary interim orders or modification of the  earlier interim  order  for this purpose, in  these  writ  petitions pending  in  the High Court, it would  be  appropriate  that further  hearing  of the writ petitions in the  High  Courts remains  stayed until the decision of Writ Petition No.  787 of 1992 and the connected writ petitions by this Court. 3.   With  these observations these transfer  petitions  are disposed of, for the aforesaid reasons. Court Masters 338