K SHANMUGAM Vs. UNION OF INDIA REPRESENTED BY ITS SECRETARY MINISTRY OF PETROLEUM AND NATURAL GAS COMMISSION NEW DELHI

JUDGEMENT

(1.) THE writ petition is filed for issuance of a writ of certiorari to call for the records relating to the second respondent dated 14.8.2002 cancelling the MS/HSD Retail Outlet Dealership to petitioner retail out let at Pondicherry and to quash the same.

(2.) MR.O.R.Santhanakrishnan, learned counsel appearing for the second respondent states that the petitioner continues to be the dealer under the second respondent as on today. In such view of the matter, the cause of action for filing the writ petition does not survive for consideration at this point of time. Recording the statement of the learned counsel for the second respondent, the writ petition is closed. No costs.