HARYANA WAX MANUFACTURERS ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition is directed against the respondents to allocate and supply Paraffin Wax Type-111 to the State of Haryana equitably on the basis of the demand of the State on regular basis for onward distribution to the manufacturers who reside and work for gain in the State of Haryana. Petitioner No. I, it is contended, is an Association of Wax Manufacturers of the State of Haryana of which petitioner No. 2 is a member. The said petitioner has its factory in District Bhiwani, Haryana and require Paraffin Wax Type-111 which is prepared by the oil refineries in India and is distributed by Indian Oil Corporation Ltd., respondent No. 2 under the directions of the Central Government.

(2.) The petitioners have further contended that respondent No. 1 is not following the transparant regular allocation of this raw material to all the States where it is so required and allocates this raw material on inequitable basis.

(3.) I have heard learned Counsel for the parties. The matter can be disposed of finally at this stage. The Union of India, respondent No. 1 has filed additional affidavit wherein the following pleas are taken :