THIYAGI PETROLEUMS REP BY ITS PARTNER, SARAVANAN Vs. HINDUSTHAN PETROLEUM CORPORATION LIMITED REP BY ITS ZONAL MANAGER; HINDUSTHAN PETROLEUM CORPORATION LIMITED REP BY ITS REGIONAL MANAGER; N V KANDASAMY

JUDGEMENT

(1.) The petitioner has prayed for the issue of a writ of mandamus forbearing respondents 1 and 2 from supplying petrol, diesel and other petroleum products to the 3rd respondent in his capacity as the sole proprietor of Thiyagi Petroleum located at Padaiveedu Village, Sankari (W), Thiruchengodu Taluk, Namakkal District.

(2.) Notice of motion was ordered on 3.8.99. On 20.12.2002, this Court, while admitting the writ petition, directed the writ petition to be posted for orders during the second week of January, 2003. The respondents have been served. The respondents have entered appearance through their respective counsel. The 3rd respondent has filed a counter.

(3.) Heard Mr.N. Kannadasan, learned counsel appearing for the petitioner, Mr.K. Kumar, learned Additional Central Government Standing Counsel appearing for respondents 1 and 2 and Mr.M.R. Raghavan, learned counsel appearing for the 3rd respondent. With the consent of counsel for either side, the writ petition itself was taken up for final hearing.