SAKTHI AGENCIES A PARTNERSHIP FIRM Vs. COMMISSIONER OF CIVIL SUPPLIES AND CONSUMER PROTECTION CHEPAUK

JUDGEMENT

(1.) THESE petitions were listed before this Court on being specially ordered by the Honourable Chief Justice vide his order dated 11.6.2008 and posted for final disposal.

(2.) IN this batch of writ petitions, the petitioners were all licencees to store Petroleum otherwise than in bulk quantity not exceeding 25,000 Litres.

(3.) IT is stated by the petitioners that on the demand made by the Tamil Nadu Petroleum Merchants' Association, the Central Government increased the commission for 1 KL of kerosene at Rs.126/-. Even though the Central Government had increased the commission rate, it is their grievance that the State Government had not implemented the same.