N RAGHUPATHY Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) Writ Petition Nos.16993 and 16994 of 2007 are filed to issue a Writ of Mandamus, directing the second respondent to determine quantity of diesel to the petitioner diesel bunk on par with the third respondent's diesel bunk at Mallipattinam and Akkaraipettai respectively, as per G.O. Ms. No. 170 Commercial Taxes (B2) dated 29.10.2004.

(2.) Writ Petition No. 24500 of 2008 is filed to issue a Writ of Mandamus, directing the second respondent to increase the supply of sales tax-exempted High Speed Diesel Oil to the petitioner from 36 KL per month to 400 KL per month and thereby fairly implement the G.O. Ms. No. 130, Animal Husbandry & Fisheries (FS-1) Department, dated 29.10.2004 and G.O. Ms. No. 170 Commercial Taxes (B2) dated 29.10.2004.

(3.) Since the nature of reliefs sought in all the three writ petitions are almost one and the same, all the three writ petitions are taken up together and disposed off by this common order.