HINDUSTAN PETROLEUM CORPORATION LIMITED Vs. GEETHA KASTURIRANGAN

JUDGEMENT

(1.) Both these writ appeals are preferred by the Hindustan Petroleum Corporation Limited (hereinafter called 'HPCL') challenging the common order of the learned single Judge made in W.P. Nos. 3914 and 28696 of 2007 dated 11.9.2008 respectively, wherein the learned single Judge allowed the writ petition filed by the Retail Dealer in Petroleum products, who is the writ petitioner in W.P. No. 28696 of 2007; and forbearing the Corporation from carrying on retail trade in petroleum products from the premises comprised in D. No. 90B, Bhavani Main Road, Bhavani, or in any manner entering upon the said land in the writ petition filed by the wife of the Retail Dealer, who is the petitioner in W.P. No. 3914 of 2007.

(2.) Both the writ petitioners are husband and wife. The land belongs to the wife and the husband is the Retail Dealer in petroleum products.

(3.) The Retail Dealer was granted dealership in petroleum products in the above said premises for the past five decades. Originally the Dealership Agreement was with ESSO and after merger of ESSO with HPCL, the dealership continued with HPCL.