KOSHI REFINERY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the materials on record. This matter should be disposed of at the admission stage and I do so by passing the following order :

(2.) This writ petition was filed with the following prayer :-

(3.) In so far as the first prayer is concerned relating to enhancement of the allotment of Slack Wax from 10 Metric Tonnes, this Court is of the view that now there is no restraint imposed on the import of Slack Wax inasmuch as the same is a decanalised item as would appear from the facts mentioned in the letter of Ministry of Petroleum and N. G. dt. Jan. 18, 1995 handed over to this Court by the learned counsel for the Indian Oil Corporation Limited. The same has also been shown to the learned counsel for the petitioner. In that view of the matter, the petitioner cannot legitimately make any grievance so far as the first prayer is concerned.