S SURESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) In W.P. No.9284 of 1999, the petitioner, S.Suresh Kumar, has prayed for the issue of a writ of mandamus forbearing the respondents from interfering and preventing the petitioner from using non subsidised Liquified Petroleum Gas in Maruti 800 C.C. Car bearing Registration No. TN-09-A 5010 or seizing the vehicle, removing the cylinder and LPG kits, suspending or cancelling the certificate of registration of the aforesaid vehicle.

(2.) In W.P. No.10882 of 1999, the petitioner, M/s.Victory Group, has prayed for the issue of a writ of certiorarified mandamus calling for the records of the second respondent herein in Lr. No.E.No.31109/H2/99 dated 1.5.99, quash the same and forbear the respondents from in any way booking, seizing or taking action against any vehicles fitted with LPG conversion kit supplied by the petitioner and pass such further or other orders as this Hon'ble Court may deem fit.

(3.) In W.P. No.11680 of 1999, the petitioner Mr.A.Chandrasekaran, has prayed for the issue of a writ of certiorarified mandamus calling for the records of the second respondent herein in Lr. No.E.No.31109/H2/99 dated 1.5.99, quash the same and forbear the respondents from in any way booking, seizing or taking action against any vehicles fitted with LPG conversion kit supplied by the petitioner and pass such further or other orders as this Hon'ble Court may deem fit.