(1.) The petitioner, who is a petty dealer in high speed diesel oil, has come up with a prayer to command the respondents not to give effect to the instruction issued by the District Supply Officer, Manipuri as contained in Letter No.511 dated 22-8-1998 as contained in Annexure II.
(2.) Sri Awanish Misra, learnede counsel holding brief of Smt. Poonam Srivastava, contended that the instruction issued is unreasonable in tagging/attaching the petitioner withM/s.Sachdeva Automobiles Diesel Pump, Manipuri for the purpose of obtaining high speed diesel oil and that too with clogs that he will obtain the diesel in a barrel or drum and sell it only at the rate fixed by the District Magistrate: that at one time more than 4, 000/- litres will not be supplied to him, ; that he will keep stock register and cash memos containing full name and address of the consumers: that he will not mix diesel with kerosene oil and if he is found mixing then action departmentally as well as under Section 3(7) of the E C, Act will be taken against him which are all unreasonable.
(3.) A copy of office order No.1222/- District Supply Diesel/ 190/27-10-1990 issued from the office of the District Supply Offfcer, Manipuri has been appended as Annexure-3 which shows that on prayer of the petitioner he was attached with M/s Prakash Traders in place of M/s. Sachdeva Automobiles diesel Pump, Mainpuri and directed to obtain diesel from M/s Prakash Trader, Ghirot.