LPG DISTRIBUTORS ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) THE above writ appeal is directed against the order dated 15. 3. 2005 passed in W. P. M. P. Nos. 32874 of 2004, 9483 and 9484 of 2005 in W. P. No. 26988 of 2004 in and by which the learned single Judge, following the earlier interim order passed in similar circumstances, disposed of the miscellaneous petitions filed by the writ petitioner - LPG Distributors Association.

(2.) HEARD the learned counsel for the appellant as well as the respondents.

(3.) THE main objection of the respondents is that the writ petition filed by the association is not maintainable and secondly the order passed by the learned single Judge in the miscellaneous petition is in terms of the earlier order passed by this Court and there is no ground for interference.