C S JAYARAMAN & CO Vs. BHARAT PETROLEUM CORPORATION LTD ; TERRITORY MANAGER, (RETAIL SALES); CHIEF REGIONAL MANAGER; IBP CO LIMITED; NATIONAL HIGHWAYS AUTHORITY OF INDIA

JUDGEMENT

(1.) The petitioner has filed the above writ petition, seeking a writ of mandamus or any other appropriate writ or order or direction in the nature of writ forbearing the respondent]s from starting the outlets or issuing dealership to any person at Gobichettipalayam.

(2.) The short facts of the case are as follows:-

(3.) The petitioner further submits that he had invested a huge amount for his retail outlet such as purchase of lands, construction of building, development of lands and other equipment i.e., Generator and Air-compressor etc., and that the average sale in the outlet is 71 KL and that the sale has been reducing considerably from the year 1999-2000 as there was no growth. It was submitted that the petitioner had introduced attractive schemes for customers to achieve the targets fixed by Indian Oil Corporation Ltd.