VIKRANT FILLING STATION Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition seeks the quashing of the letter dated 30th December 2006 issued by the Hindustan Petroleum Corporation Ltd. (HPCL") Respondent No. 2 herein terminating the retail outlet/petroleum pump dealership of Petitioner No.1.

(2.) On 25th May 2007 while directing notice to issue in the writ petition, this Court noticed that the retail dealership of the Petitioner already stood terminated. As regards the possession of the land and the assets of the Petitioner thereon, status quo was directed to be maintained. This Court also noticed that an appeal filed by the Petitioner was pending consideration. By the subsequent order dated 27th August 2008 the interim order was made absolute.

(3.) On 5th May 2010 this Court passed the following detailed order: