LINSHAS FABRICS Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the Managing Partner of the firm Linshas Fabrics. The firm is engaged in selling and marketing of petroleum products under the authorisation obtained from Reliance BP Mobility Limited. The petitioner has entered into an agreement with Reliance BP Mobility Limited as per the agreement dtd. 6/3/2025 for dispensation of diesel via their Mobile Dispensing Unit in the region of Mahe, Malappuram, Calicut and Kannur for a period of 12 months. In order to operate the Mobile Dispensing Unit on a vehicle, the petitioner has obtained CLASS-B licence issued by the Chief Controller of Explosives, Ernakulam having validity till 2030.

(2.) The petitioner states that a Mobile Dispensing Unit (MDU) typically consists of a fuel storage tank, a dispensing pump, a dispensing nozzle, a flow meter (optional), a hose and reel system and a control panel. The Mobile Diesel Dispensing Unit of the petitioner is operated through Goods Tanker vehicle with registration No.KL-10BF-3291. The Mobile Dispensing Unit, also known as a bowser, is designed to deliver diesel fuel on demand to various locations, including industrial sites, construction sites and even private premises. The meters and consoles are calibrated and verified by the Legal Metrology Department.

(3.) The petitioner was approached by the smaller fishing boats and the Beypore Fishing Harbour Boat Operators Association in the Beypore harbour to dispense diesel for boat engines, as they don't have to travel long distance for getting the diesel in cans. The Mobile Diesel Dispensing Unit can easily approach the boat engines anchored in the harbour and dispense diesel to the users easily.