K BABY PRASANTHA KUMARI Vs. TERRITORY MANAGER

JUDGEMENT

(1.) The petitioner is a LPG Distributor of Indian Oil Corporation in Yanam, Pondicherry State. Bharat Petroleum Corporation awarded LPG Distributorship to Yanam Co-operative Stores Ltd., a Pondicherry Government Undertaking. The petitioner has questioned in this writ petition, the award of LPG distributor ship to Yanam Co-operative Stores at Yanam.

(2.) According to the petitioner, the petitioner could alone be a LPG distributor and no other party could do their business. The writ petition is filed to achieve the said purpose. The claim of the petitioner is impermissible.

(3.) In my considered view, this writ petition is not maintainable and this matter is covered by the Division Bench judgment reported in 2005 (1) CTC 394 (Nataraja Agencies, rep. by its proprietor G. Natarajan, Dealer, Indian Oil Corporation Ltd., Pondicherry vs The Secretary, Ministry of Petroleum and Natural Gas, Government of India, New Delhi and others) Para 4 of the judgment reads as follows: