AMEEN GAS AGENCIES Vs. UNION OF INDIA

JUDGEMENT

(1.) These writ petitions are filed by various LPG distributors appointed by the Indian Oil Corporation Limited (for short, the "respondent Corporation"), challenging the orders of penalty imposed on them as also seeking a declaration that the Marketing Discipline Guidelines, 2018 (hereinafter referred to as "MDG") on the basis of which penalty was imposed as above, is not having any force of law and as beyond the purview of the agreements entered into with the respondent Corporation.

(2.) The short facts as culled out from W.P(C) No.9331 of 2020 are as under:

(3.) The factual situation and contentions raised by the petitioners in the connected writ petitions are also more or less the same.