KALYAN BHADRA Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an application made by the Secretary of the Automobile Association of Eastern India for inter alia the issue of a Rule nisi calling upon the respondents to show cause as to why a writ in the nature of mandamus to rescind or recall or withdraw the Ordinance enhancing the prices of inter alia Petrol, Kerosene and Cylinder Gas with effect from November 3, 19-73, should not be directed to be issued. The petitioner also prays for the issue of a Rule nisi directing the respondents to show cause as to why a writ in the nature of certiorari should not issue for quashing the said impugned Ordinance.

(2.) The petitioner prays for interim injunction restraining the respondents from giving any further effect to the provisions of the said impugned Ordinance.

(3.) When the application was moved ex parte on November 13, 1973 I directed the petitioner to serve copies of the petition on the respondents through their Solicitors in Calcutta. After serving the respondent Union of India as directed aforesaid, the petitioner moved application on November 16, 1973. The counsel for the respondent Union of India also appeared and made his submissions.