LAWS(MAD)-2018-3-365

THIRUPATHI GAS SERVICE Vs. UNION OF INDIA

Decided On March 13, 2018
Thirupathi Gas Service Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) By consent, the writ petition is taken up for final disposal.

(2.) Mr.C.Nandagopal, learned counsel is appearing for the first respondent. Mr.K.Muraleedharan, learned counsel is appearing for the second respondent and he is leading by Mrs.Hema Sampath, learned Senior counsel.

(3.) The writ petitioner was granted distributorship for Liquefied Petroleum Gas (LPG) by the second respondent for the Territory / Distribution area of Ettayapuram, Thoothukudi District and an agreement dated 18.02009, also came into being between the writ petitioner and the second respondent.