WALLIA AGENCY Vs. UNION OF INDIA

JUDGEMENT

(1.) This Writ Petition has been filed challenging the communication issued by the first respondent, dated 19.03.2019 and the consequential circular, dated 06.10.2020 issued by the 7th and 8th respondents preventing the collection of transportation charges by the LPG Distributors of the 4th respondent Oil Corporation.

(2.) Heard Mr.M.Ajmal Khan, learned Senior Counsel for the petitioner, Mrs.L.Victoria Gowri, learned Assistant Solicitor General of India for respondents 1 and 2, Mr.M.S.Krishnan, learned Senior Counsel for R4, R7 and R8, Mr.Natesh Raja, learned Counsel for R5 and Mr.M.Sridhar, learned Counsel for R6.

(3.) The issues that arise for consideration in this Writ Petition are as follows: