MANOMAYA ENERGY Vs. UNION OF INDIA

JUDGEMENT

(1.) These two writ petitions are connected and, therefore, are taken up together and disposed of by this common order.

(2.) W.P.(MD)No.29723 of 2025 has been filed challenging the Circular of the first respondent dtd. 26/6/2020, insofar as it relates to Appendix-I, Clause 2.2, Serial No.6, and seeking to quash the same. A consequential relief is also sought to forbear the fourth respondent from granting permission for the establishment of a new fuel station in Survey Nos.67/3B and 67/4B, Sozhapuram Village, Sivagangai Taluk and District.

(3.) The learned Senior Counsel appearing for the petitioner submitted that the petitioner is already engaged in the retail sale of petroleum products through a fuel station situated in Survey No.68/1B1A, Sozhapuram Village, Sivagangai Taluk, on the ThanjavurManamadurai Road.