DILIP DEKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) All the writ petitions are on the same set of facts and the issue involved is also one and the same. Thus, the writ petitions have been heard analogously and are being disposed of by this common judgment and order.

(2.) Since the facts involved in all the writ petitions are more or less the same with certain variations, and as agreed to by the learned counsel for the parties, the facts involved in W. P. (C) No. 3982/2006 are reflected in the judgment.

(3.) The petitioners are aggrieved by Annexure-IX order dated 28.7.2006 by which the respondent-Corporation communicated its decision to the Official Liquidator of the STATFED about the decision to discontinue the LPG supply to the STATFED dustributors with effect from 1.8.2006. It will be pertinent to mention here that the STATFED itself is not aggrieved by the said order dated 28.7.2006 inasmuch as it has not filed any writ petition, but has only supported the case of the petitioners.