RAYAPATI SUJINI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the learned Senior counsel for the petitioner, the learned Standing counsel for the respondent-oil corporation, the learned counsel appearing for the respondent bank and the learned counsel appearing for the unofficial respondents.

(2.) The W.P.No. 12071 of 2023 was filed questioning the action of the respondent-Oil Corporation in re-constituting the LPG Distribution Agency Code No. 661837, M/s. Venkataramana Enterprises in its present form without including the petitioner as the sole owner in the re-constitution of the said agency and non payment of arrears also due to the petitioner.

(3.) The W.P.No. 17458 of 2023 was filed questioning the action of the respondent-bank for processing the application(s) made by the 4th respondent to open the savings bank account No.415714845 in the name of the petitioner's husband and the Savings Bank Account No.7097764009 in the name of the petitioner in the capacity of the guardian and Administrator of the petitioner's husband by allowing the respondent Nos. 4 to 6 to operate and maintain the said account numbers for the purpose of depositing and withdrawal of the amounts.