HINDUSTAN PETROLEUM CORPORATION LIMITED AND ORS. Vs. BOARD OF TRUSTEES FOR THE PORT OF KOLKATA AND ORS.

JUDGEMENT

(1.) The writ petitioner company is a Government company. 51% or more of its shareholding is held by the Central Government. The first and second respondents are statutory entities constituted by the Major Port Trusts Act, 1963. The other respondents are their functionaries or officers. The petitioner company is under the Ministry of Petroleum and Natural Gas, Government of India. The said respondents are also under the control of the Central Government. The petitioner carries on business of refining and marketing of high speed diesel, motor spirit, superior kerosene oil, lubricants, greases, LPG etc. It has dealers and distributors all over the country.

(2.) The petitioner is in possession of premises, 1, Harimohan Ghosh Road, Kolkata-700 024. It is a filling station run by a dealer of the petitioner, under the name of Ramnagar Service Station.

(3.) At the time of argument it was submitted that originally this property was in under the occupation of Caltex, an American Company. With the passing of Caltex Acquisition Act, 1977 all the right, title and interest of this organisation, including those in the said property passed to the petitioner.