(1.) The unsuccessful writ petitioners in the above writ proceedings have initiated the aforecaptioned intra court appeals under Sec. 5(1) of the Kerala High Court Act, for impugning the common judgment dtd. 16/3/2021 rendered by the learned Single Judge dismissing W.P.(C).Nos.5641, and 5069 and 5391 of 2021.
(2.) Heard Sri.P.Ramakrishnan, learned counsel appearing for the appellants in W.A.No. 786/2021, Sri.R.Rajesh Nair, learned counsel appearing for the appellants in W.A.No.718/2021, Sri.C.S.Ajith Prakash, learned counsel appearing for the appellants in W.A.No. 750/2021, Sri.J.Cama, learned Senior Counsel, instructed by Sri.P.Benny Thomas, learned Standing Counsel for the Bharath Petroleum Corporation Ltd. (BPCL) appearing for the respondent BPCL authorities in these appeals and Sri.S.Biju, learned Central Government Counsel appearing for the respondent Union Government in W.A.No.786/2021, Sri.S.Manu, learned Assistant Solicitor General appearing for the respondent Union Government in W.A.No.718/2021 and Sri. N.J.Ashwin, learned Central Government Counsel appearing for the respondent Union Government in W.A.No. 750/2021.
(3.) As these cases raise common issues, these appeals are disposed on the basis of this common judgment.
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