ADITYA H.P.CENTRE Vs. UNION OF INDIA

JUDGEMENT

(1.) All these writ petitions have been filed with prayer to quash allotments, of following retail sale outlets for petroleum products (for short "outlet"), made by respondents No. 2 and 3 (for short "IOC"):

(2.) Petitioners in CWP No.4239 of 2020 and CWP. 2703 of 2020 themselves are retail outlet dealers of Hindustan Petroleum Corporation Limited (HPCL), whereas petitioner in CWP No.3338 of 2020 has filed the petition as pro bono publico.

(3.) Since common questions of facts and law are involved in all the petitions, therefore, these were heard together and are being disposed of by a common judgment.