P. LAKSHMI REDDY Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition by way of public interest litigation is filed seeking an order in the nature of Writ of mandamus to declare that there is inaction on the part of respondents 1 to 5 in conducting full-fledged enquiry into the allegations made against respondents 6 and 7 regarding excessive refill sales, collection of extra money from consumers for mandatory inspection during domestic installation and maintaining bogus connections till February, 2015 causing huge pecuniary loss to the Union of India and consequently direct the respondent authorities to take action against the respondents 6 and 7 to recover monetary loss caused to the exchequer.

(2.) Concise statement of facts leading to the lis in this writ petition may be stated as follows:

(3.) Respondents 2 to 5 resisted this petition. Counter was filed on behalf of the respondents 2 to 5 by the Chief Manager (LPG-Sales), Vijayawada Area Office, IOC Ltd., denying the aforesaid allegations made by the petitioner.