LALL AUTO TRADING COMPANY Vs. UNION OF INDIA

JUDGEMENT

(1.) PETITIONERS in both the writ application have prayed for quashing of the termination letter dated 13.8.2005 issued by the Territory Manager (Retail), Patna whereby dealership agreement dated 8.1.2002 executed for selling petroleum product including motor spirit (petrol) as well as the supplementary agreement dated 30th June, 2003 executed for selling High Speed Diesel at Fatuha has been terminated with effect from 13.8.2005. Further prayer of the petitioner is for restoration of the license and supply of petrol, High Speed Diesel to the retail outlets.

(2.) SINCE the prayer of the petitioner in both the writ applications are same both the writ applications are taken up together and being disposed of by a common order.

(3.) A routine inspection of the retail outlet at Kankarbagh was held on 20.6.2005 by the officials of the company and following irregularities were observed: ''