RICHA INDANE Vs. CHAIRMAN, INDIAN OIL

JUDGEMENT

(1.) A counter affidavit has been filed during the course of arguments. Let it be taken on record.

(2.) The present writ petition has been filed against a communication dated 11.01.2020 issued by the Indian Oil Corporation, whereby the customers attached with the petitioner have been tagged with another distributor, the reason being a request by the District Administration in the wake of a raid in the premises of the petitioner and the District Administration prima facie finding that there had been violations of the provisions of the Essential Commodities Act , 1955.

(3.) It would be apposite to quote the order dated 24.02.2020 for the sake of completeness and avoiding prolixity and repetition: