A VELUSAMY Vs. UNION OF INDIA REP BY SECRETARY TO GOVERNMENT MINISTRY OF PETROLEUM AND NATURAL GAS NEW DELHI

JUDGEMENT

(1.) SEEKING to quash the impugned notification of the 3rd respondent in so far as it relates to the calling for the appointment of retail outlet dealers in Ponnampalayam Village, Puliampatti-Bhavanisagar Road, Sathi Taluk, Erode District (Sl.No.90 in Notification-Advertisement) published by the 3rd respondent in Tamil Daily Dinakaran, Coimbatore edition dated 01.11.2010 and consequently forbear the respondents from appointing any new retail outlet dealers in the above said place near the retail outlet of the petitioner, this Writ Petition is filed.

(2.) BRIEF facts of the case as put forth in the affidavit would run thus:

(3.) IN the light of the above Division Bench decision of this Court, learned Counsel on either side submits that the ratio laid down therein would apply to the facts of this case also.