- (1.) Heard both the counsel.
(2.) The present writ petition was earlier dismissed by a learned single judge of this court dated 4.12.2002 following the judgments of the learned single Judges of Madras High Court in W.P.No.4566/1988 and Karnataka High Court in W.P.No.11271/1998. In the writ appeal preferred by the petitioners' - association in W.P.No.511/2003, the Division Bench of this Court, while setting aside the order of the single Judge, remanded the matter for disposal afresh on merits.
(3.) This writ petition is filed to declare the Lubricating Oils and Greases (Processing, Supply and Distribution, Regulation) Order 1987 as unconstitutional.;