ANMOL SOLVEX PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. With the consent of the parties, writ petition is taken up for disposal. .

(2.) Petitioners are aggrieved by the impugned condition, referred to as "Condition H" in the undertaking given by the petitioners. It would be useful to reproduce the said "Clause H" of the undertaking :

(3.) Petitioners are manufacturers of Solvents Utilizing Naphtha, which is supplied by the Indian Oil Corporation. It is common ground that there have been reports of large scale adulteration by for use of Naphtha, for adulteration of petrol. Learned Counsel for the respondent submits that Clause H, had, therefore, become essential to be incorporated in the undertaking, with a view to ensure that Naphtha is utilised for the purpose for which it is supplied to the petitioners and the product manufactured by them i.e., Solvents are given to the end user and not used for adulteration of fuel.