- (1.) Heard Sri Hemant Kumar Mishra, learned Counsel for the petitioners, Sri Ratnesh Jauhari and Sri Manish Jauhari, Advocates appearing for the respondent-Corporation and learned Assistant Solicitor General for the respondent no.1.
(2.) As common question of law and fact is involved in the aforesaid writ petitions, both the writ petitions have been clubbed together and are being decided by a common judgment.
(3.) In Writ Petition No. 10235 (MB) of 2020; Sri Hari Indane Gramin Vitrak and others versus Union of India and others, petitioners, who are the authorized rural distributors of the LPG of the Indian Oil Corporation, have filed the instant writ petition under Article 226 of the Constitution of India praying for quashment of the order dated 26.03.2019 (Annexure-1) and the notices dated 17.6.2020 whereby it was directed to recover the equipment's, deposit Rs. 13,63,428 towards cost of hotplate, Rubber tube, Installation charges, DGCC book cost and other subsidy inter-alia on the ground that the same is in violation of the Article 19(1)(g) of the Constitution of India and further the guidelines issued by the IOC have not been followed.;