RAJESWARI DEBBARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS appeal has arisen out of the judgment and order, dated 10. 09. 2008, passed in WP (C) No. 2758/2007, whereby the writ petition stands dismissed. The writ petition was filed by the appellant herein, under Article 226 of the Constitution of India, challenging the order, dated 29. 05. 2007, issued by the Indian Oil Corporation Ltd. (hereinafter referred to as 'the respondent Corporation'), whereby the appellant's appointment, made by the respondent Corporation, as distributor of liquefied petroleum gas (in short 'lpg') and also the distributorship agreement, executed by the respondent Corporation and the appellant herein, appointing the appellant as distributor of LPG, had been terminated.

(2.) THE material facts, which have given rise to the present appeal, may, in brief, be set out as under :

(3.) THIS appeal was heard, at the admission stage, for the purpose of final disposal, as had been sought for, and agreed to, by the learned counsel for the parties.