M.Katju, J. - (1.) This writ petition has been filed for a writ of certiorari to quash the circular dated June 20, 2000, annexure 3 to the writ petition, in so far as it relates to the deletion of diesel oil from the recognition certificate and registration certificate of the petitioner. The petitioner has also prayed for a mandamus restraining the respondents from taking any proceedings in pursuance of the notices dated June 29, 2000 and July 5, 2000, annexures 4 and 5 to the writ petition. The petitioner has also prayed for a mandamus directing the respondents to issue forms III-B and forms C regularly for the purchase of diesel to be used in diesel generating sets for running the factory of the petitioner.
(2.) We have heard learned counsel for the parties.
(3.) The petitioner is a public limited company incorporated under the Indian Companies Act having its registered office at Bhartiagram, district Jyotiba Phula Nagar (Amroha). The petitioner has established a continuous process chemical industry for the manufacture of vinyl pyridine, picoline, etc. The petitioner is registered both under the U.P. Trade Tax Act as well as under the Central Sales Tax Act as a dealer.;