DIVINE GAS ENTERPRISES Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) The petitioner, a distributor of LPG cylinders of the Indian Oil Corporation Limited, is before this Court seeking to quash Ext.P9 order and to command respondents 2 and 3 to allow the petitioner to continue his business of LPG distributorship as per Ext.P3 appointment order in his own name as licensee.

(2.) The petitioner is a Partnership Firm represented by Authorised Allottee. The Authorised Allottee is a person with 75% disability. On account of his disability, the 1st respondentGovernment of India as per Ext.P1 decided to allot LPG distributorship at Kattappana on compassionate ground to him. Consequently, the 2nd respondent-Indian Oil Corporation awarded distributorship to the Authorised Allottee of petitioner. Necessary licences were obtained from various authorities and the Authorised Allottee commenced the business.

(3.) The petitioner states that as the Authorised Allottee was physically handicapped, he was in need of a person to help him to run the business and therefore in the year 2015, a partnership was registered as Divine Gas Enterprises wherein the additional 4th respondent was included as a partner. Ext.P5 partnership deed provided that the additional 4th respondent shall be the Managing Partner of the Firm and he shall carry on day-to-day affairs of the Firm in the best interest of the partners.