K H RAFIA Vs. M MURUGAN

JUDGEMENT

(1.) THE appeals seek to challenge the order passed by a learned Single Judge dated 16th August 2007 on an interim petition bearing W. P. M. P. No. 12872 of 2006 in Writ petition No. 11322 of 2006. This writ petition was filed by one Dr. M. Murugan and his wife Mrs. Vimala, who are respondents 1 and 2 in both the appeals.

(2.) THE appellant in W. A. No. 504 of 2008 is Hindustan Petroleum Corporation limited (HPCL), whereas the appellant in W. A. No. 1625 of 2009 is one K. H. Rafia, who is the second respondent in the writ petition. The dispute is with respect to the running of a petrol station of Hindustan Petroleum on the land bearing survey No. 5/1b-15 and 5/12b (New S. No. 5/1-2b, 15 and 5/2b6) of Varnatheertham village, Harur Town, Dharmapuri District.

(3.) HEARD Mr. Yashod Vardhan, learned Senior Counsel appearing with M/s. Span associates for the Hindustan Petroleum Corporation; Mr. R. Subramanian, learned counsel appearing for Dr. Murugan and Smt. Vimala; and Mr. R. Muthukumaraswamy, learned Senior Counsel appearing with Mr. A. J. Jawad for Smt. Rafia.