KUMARAN AGENCIES Vs. GOVERNMENT OF PUDUCHERRY

JUDGEMENT

(1.) In W.P. No. 19233 of 2011, the petitioner has prayed to quash the orders dated 10.8.2011 and 12.8.2011 passed by the second respondent and consequently direct the respondents to permit the petitioner to carry on the business of wholesale and retail trade of fertilizers in terms of the authorisation issued to them under the Fertilizer (Control) Order, 1985.

(2.) In W.P. No. 19984 of 2011, the petitioner has prayed to quash the order dated 17.8.2011 passed by the second respondent and consequently permit the petitioner to carry on the business of wholesale and retail trade of fertilizers in terms of the authorisation issued to them under the Fertilizer (Control) Order, 1985.

(3.) Since the issue raised in these writ petitions are common, both the writ petitions are heard together and a common order is passed.