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Judgment
S.J. Mukhopadhaya, A.C.J.
Let notice be issued to respondent Nos. 8, 9 and 10 as to why the case be not admitted and if possible, disposed of at the stage of admission. Requisites under registered post with A.D. shall be tiled in the Court within a week failing which the application as against the concerned respondents shall stand rejected without further reference to a Bench.
Counsel for the State is also allowed four weeks time to file counter affidavit.
Place the case for admission before an appropriate Bench on 1.11.2004 within twenty cases.
During the pendency of the writ petition the members of the respondent No. 8 or any other person is restrained from holding any demonstration, dharna, picketing etc. within the premises of the petitioner, National Thermal Power Corporation Limited.
The Superintendent of Police, Godda, Jharkhand is also directed to give police protection to the petitioner to ensure that the coal is supplied to the petitioner, National Thermal Power Corporation without any hindrance by the members of respondent No. 8 or any other person.
Let a copy of this order be handed over to learned counsel for the parties.