BIHAR KEROSENE DEALERS ASSOCIATION Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) A writ petition was filed by an association of 350 distributors of kerosene contending that the business of the petitioners has been affected, but at the same time, it is a reduction in the allotment to the State quota by the Central Government of distribution of kerosene which is the ultimate damage being caused to the public at large for which the present writ petition has been filed contending that apart from the dealers being put to loss it is the consumers of the State who have also been deprived of the benefits on account of such a policy.

(3.) The writ petition was filed keeping in view the facts and figures of the year 2017-18 and the learned Single Judge has dismissed the writ petition as infructuous on the ground that since the period for which this complaint had been made is over, it would not be appropriate to proceed with the matter in this regard.