ANIL DHONDIRAM ADATE Vs. UNION OF INDIA

JUDGEMENT

(1.) THE Petitioner has filed this petition under Article 226 of the Constitution of India for grant of appropriate reliefs in the matter of distribution of L.P.G.for an Area of Miraj, District Sangli.

(2.) IN brief the facts giving rise to the present petition are as under :

(3.) ALL the respondents waived service and they appeared through their respective counsels. We have heard the counsels for the parties.