BHAVANI AGENCIES Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) No representation on behalf of the petitioners in all these writ petitions.

(2.) Aggrieved by the proceedings of the first respondent, confirming the order of cancellation of their wholesale licence for dealing in kerosene under the provisions of the Tamil Nadu Kerosene (Regulation of Trade) Order, 1973, the petitioners have preferred the above writ petitions.

(3.) The Government, in exercise of powers under Section 3 of the Essential Commodities Act, 1955, read with the Government of India, Ministry of Mines and Fuel Order No.S.O.3524 dated 13.11.1962 and in supersession of the Tamil Nadu Kerosene control Order, 1968, notified the Tamil Nadu Kerosene (Regulation of Trade) Order, 1973, (hereinafter referred to as "the Kerosene Control Order") for maintaining supplies of kerosene and for securing its equitable distribution and availability at fair prices by granting licence to deal in kerosene either as authorised retailer, authorised wholesale dealer, bulk consumer or as dealer, etc. Admittedly, all these writ petitioners are wholesale dealers, who were granted licence under Clause 2 of the Kerosene Control Order.