LPG VITRAK ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) These two writ applications involve common questions for consideration and as such on the prayer of learned counsel for the parties both the writ applications have been heard together.

(2.) Mr. R.B. Singhal, learned senior counsel has represented the petitioner in CWJC No.14607 of 2019 and his statement has been recorded in the order dated 24.07.2019 saying that the said writ application required no separate pleadings and it may be disposed off with the first case on the basis of the pleadings available on the record of the said case.

(3.) Petitioner in CWJC No.6375 of 2019 is LPG Vitrak Association is said to be a Registered Association of the LPG Distributors under the Society Registration Act, 1860. The petitioners have belatedly in order to fill up the deficiency filed supplementary affidavit giving the name of the members of the Association and separate court fees have been paid on their behalf. The petitioner while filing the writ application no.6375 of 2019 prayed for the following reliefs:-