EMPOWERING PETROLEUM DEALERS FOUNDATION Vs. UNION OF INDIA

JUDGEMENT

(1.) Proceedings in the matter have been conducted through video conferencing. C.M.No.25885/2020 (for dim annexures etc.)

(2.) We have heard the learned counsel appearing for the petitioner at length, who has pointed out that the respondents No.6 to 19 are committing consistent breach of the provisions of the Petroleum Act, 1934; Essential Commodities Act, 1955; the Legal Metrology Act, 2009 and various other Acts and the rules made thereunder.

(3.) This petition filed by the petitioner mentions a lot of details about the modus operandi of respondents No.6 to 19 and how this modus operandi is tantamount to breach of the aforesaid Acts and rules. The petitioner seeks that action should be initiated by respondents No.1 to 5 against the respondents No.6 to 19 and such other violators of the law.