R A S AGENCIES Vs. UNION OF INDIA

JUDGEMENT

(1.) The matter had been listed for considering the question of vacating the stay and since same question was involved in the writ petition, on consent of the counsels appearing for all the parties, the writ petition itself was taken up for hearing.

(2.) Three petitioners, who are retail dealers of petroleum and other petroleum products have filed this writ petition for issuance of writ of mandamus forbearing the respondents from establishing a new petroleum retail outlet in S.No.680/1 in Vaniveedu Village except in accordance with the guidelines issued by the first respondent for selection procedure of dealership.

(3.) It has been alleged that there was no advertisement calling for appointment of new dealers and a retail outlet is proposed to be given on political consideration. It is further asserted that the proposed retail outlet is 300 metres from the retail outlet of the first petitioner and it has been stated that minimum 5 kms distance is required to be maintained between two retail outlets.