M s Indian Charge Chrome Limited hereinafter referred to as I C C L has challenged the decision of the Orissa High Court in O J C No of in ... Civil Appeal Nos and of In Transferred Case C No of which was withdrawn to this Court from the High Court of Delhi the same Company had challenged by way of C W P No of the grant of approval for what it called an out of turn lease to M s Nava Bharat Ferro Alloys Ltd hereinafter referred to as Nava Bharat respondent No in the Civil Appeals Whereas the Writ Petitions in the Orissa High Court challenged the recommendation of the State Government the Writ Petition in the Delhi High Court challenged the grant of approval by the Central Government to the lease in favour Nava Bharat