- (1.)Leave granted in S.L.P. (Civil) Nos. 472/2002, 473/2002, 13106/2001 and 2908/2002.
(2.)The short question which falls for our consideration in this group of appeals is whether the State government or the Licensing Authority can issue direction for refusal of renewal of licences granted to petty dealers under the U.P. High Speed Diesel Oil and Light Diesel Oil (Maintenance of Supplies and Distribution) Order, 1981 (hereinafter referred to as the ('Statutory Order') if their places of business are within a radius of five kilometers of retail outlet run by a government oil company.
(3.)Since common question of fact and law is involved in this group of appeals, learned counsel for the parties have advanced arguments in Special Leave Petition (Civil) No. 472/2002. Therefore, we propose to notice the facts which have given rise to Civil Appeal No. 2339/2002 (arising out of S.L.P. (Civil) No. 472/2002).