SANGAMESWARA ENERGY PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has come up with the present writ petition, challenging the decision taken by the Gas Linkage Committee for the allocation of natural gas to a set of consumers.

(2.) I have heard Mr.Vijay Narayan, learned Senior Counsel for the petitioner, Mr.J.Ravindran, learned Assistant Solicitor General, for respondents 1 and 2 and Mr.J.Srinivasa Mohan, learned counsel for the third respondent.

(3.) MR. Vijay Narayan, learned Senior Counsel appearing for the petitioner assailed the impugned proceedings primarily on the ground that the classification of all applications into 4 categories, after the issue of the tender notice, amounted to changing the rules of the game, in the course of the event and that the allotment has been made arbitrarily to those who did not even commence their projects in Kuttalam zone. It is the contention of the learned Senior Counsel that the whole process is vitiated by arbitrary and mala fide exercise of power and hence liable to be set aside. The learned Senior Counsel also pointed out that at the time of admission of the writ petition, an interim order was passed, directing the respondents to reserve 30,000 SCMD for the petitioner. Therefore, the learned Senior Counsel contended that the quantity reserved under interim orders of this Court, should be directed to be supplied to the petitioner.