WELSPUN MAXSTEEL LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Since pleadings are completed, by consent of parties, rule made returnable forthwith and the petition is taken up for final hearing and heard finally.

(2.) By the present writ petition filed under Article 226 of the Constitution of India, initially the petitioners had sought the following substantive reliefs vide prayers (a) and (b) :-

(3.) The impugned directives issued by the respondent No.1 Union of India through its Ministry of Petroleum and Natural Gas (hereinafter referred to as Ministry of P & NG) are contained in the letters dated 30 th March, 2011 and 12 th April, 2011 being Exh.A to the writ petition whereby the respondent No. 1 issued directives to the respondent no. 2 Reliance Industries Limited and Respondent No.3 NIKO (NECO) Limited regarding supply of Compressed Natural Gas (CNG); thereby modifying the directions contained in the earlier letter of Ministry of P & NG dated 12 th July, 2010. The said letter dated 30 th March, 2011 reads thus: <p><table class = tablestyle width="55%" border="0" align="center" cellpadding="1" cellspacing="1" style="font-family:Verdana"> <tr> <td> "No.L-12011/2/2011-GP -1</td> </tr> <tr> <td>Government of India</td> </tr> <tr> <td>Ministry of Petroleum & Natural Gas</td> </tr> <tr> <td>&nbsp;</td> </tr> <tr> <td><div align="center">Shastri Bhawan,</div></td> </tr> <tr> <td>&nbsp;</td> </tr> <tr> <td><div align="center">New Delhi</div></td> </tr> <tr> <td>&nbsp;</td> </tr> <tr> <td><div align="center">30 th March 2011</div></td> </tr> <tr> <td>&nbsp;</td> </tr> <tr> <td>To,</td> </tr> <tr> <td>&nbsp;</td> </tr> <tr> <td>(i) M/s Reliance Industries Ltd</td> </tr> <tr> <td>(ii) M/s Niko (NECO) Ltd</td> </tr> </table>