(1.) Leave granted.
(2.) The present appeals arise out of an order dtd. 19/2/2024 passed by the Madras High Court disposing of various writ petitions filed as public interest litigations ('PILs') against the conduct of Formula 4 racing in the city of Chennai, Tamil Nadu, in which the following directions were issued:
(3.) The directions contained in paragraphs 22(iv) to (vii) alone are impugned before us.