MRP ENTERPRISE Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. D. Saikia, learned senior counsel for the petitioners. Also heard Mr. Mr. M.K. Choudhury, learned senior standing counsel, Indian Oil Corporation, appearing for the respondent Nos.2 to 4 in WP(C) No.7420/2016 and for respondent Nos.2 to 6 in WP(C) No.7900/2016 as well as the learned Central Government counsel, appearing for the respondent No.1 in both the writ petitions.

(2.) The 2(two) writ petitions being connected, are listed together and as agreed to by the learned counsel appearing for the parties, they are taken up for disposal at the admission stage.

(3.) In WP(C) No.7420/2016, affidavit was filed by the respondent Nos.2, 3 & 4 and reply to the said affidavit had also been filed. The petitioner Nos.1 to 12 in both the writ petitions are same. In addition, in WP(C) No.7900/2016, there is an additional petitioner.