DELHI PETROL DEALER ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) This judgment will dispose of two petitions, C.W.P. No. 2876/ 1998 and C.W.P. No. 5753/1998 as common questions arise for consideration in these petitions.

(2.) The first petition, C.W.P. No. 2876/1998 impugns the revised Marketing Discipline Guidelines which became effective from 12th May, 1998 and the second petition C.W.P. No. 5753/1998 challenges the same guidelines as well as the earlier guidelines issued in the year 1995.

(3.) Petitioner No. 1 in the first petition is stated to be an Association of about 300 persons who are running petroleum products retail outlets commonly known as petrol filling-cum-service stations. There are four Oil Companies which are under the control of the respondent, namely. Ministry of Petroleum and Oil and Natural Gas, Government of India. These companies are as follows :