LAWS(APH)-2003-3-7

A P KEROSENE WHOLESALE DEALERS FEDERATION Vs. COMMISSIONER OF CIVIL SUPPLIES GOVERNMENT OF ANDHRA PRADESH HYDERABAD

Decided On March 21, 2003
ANDHRA PRADESHKEROSENE WHOLESALE DEALERS FEDERATION Appellant
V/S
COMMISSIONER OF CIVIL SUPPLIES, GOVERNMENT OF ANDHRA PRADESH, HYDERABAD Respondents

JUDGEMENT

(1.) Andhra Pradesh Kerosene Wholesale Dealers Federation is the petitioner. They seek a Writ of Mandamus declaring the action of respondents in introducing "delivered supply" system of kerosene and the direction to the dealers to have underground storage facility as illegal and void. They also seek a consequential direction to the respondents to continue the existing system of distribution of kerosene. The petitioner claims to be representing 600 of its members, who are wholesale dealers in kerosene. The policy challenged reads as under: 1. The decision of delivering SKO to wholesalers premises will first be implemented for those dealers who have storage tank facility. Metropolitan towns will not be covered at present as presently shortage is not available there.

(2.) Oil Companies will arrange for necessary fleet of trucks ready in six months time, for which tenders, etc., or negotiations with present tank truck owners should begin at once. Delivered supplies should begin from 1 st January, 1994.

(3.) Dealers who do not have adequate storage will be given notice to build up storage in the next six months.