MANOHAR G SCINDIA Vs. UNION OF INDIA

JUDGEMENT

(1.) The above petition has been filed in larger public interest. By the above petition, the petitioner has suggested transporting of all petroleum products, Diesel etc. by portable tanks, so as to prevent a large scale wastage of precious fuel of Diesel and Petrol, on their return journey of hundreds of kilometres when they return empty after unloading.

(2.) The basic contention of the petitioner is that as of today, all the oil companies like respondent Nos. 2, 3 and 4 are transporting various petroleum products in fixed tankers to various destinations all over India from the respective oil refineries and oil depots, and on their return journey, the aforesaid oil-tankers return back empty travelling hundreds of kilometers, wherein the precious fuel is put to no use.

(3.) Hence the petitioners has suggested that all petroleum products can be carried on a portable tanks and after unloading the petroleum products, the said empty portable tank can be raised to a higher level in the truck carrying the same and the empty bottom portion can be utilised for transporting all kinds of commodities on its return journey, so that precious fuel like diesel and petrol can be saved. The petitioner points out that on an all India basis, a large quantity of diesel and petrol which is being wasted today on its return journey, could be put to good use by transporting other commodities.