MOHAMMED AMIN DAR Vs. STATE OF J&K

JUDGEMENT

(1.) The issues involved in all these writ petitions are almost similar, so they are taken up together for consideration and are disposed of by this common judgment.

(2.) This petition is filed by Retail Kerosene Oil Dealers Association of District Anantnag, Budgam, Pulwama, Sopore and Baramulla, wherein they have called in question the Government Order dated 19th April, 2005 and Circular dated 4th October, 2005. It is averred in the writ petition and also argued by Mr. M. Ayoub Bhat, that the petitioners who were unemployed persons were issued licenses by the competent authority as Retail Dealers for supplying of Kerosene oil to the consumers in terms of Jammu and Kashmir Kerosene (License) order, 1974 (for short 'order of 1974') issued vide SRO - 79 dated 25th February 1974. Learned counsel for the petitioners submitted that the supply of kerosene oil to the petitioners was regulated by the respondents by issuance of Government Order No. 49-FST of 1997 dated 11th March, 1997. Learned counsel also invited the attention of the Court to paragraph-4 of the said Government Order which is taken note of:-

(3.) Learned Counsel submitted that petitioners are aggrieved of the Government Order No. 130-CA&PD of 2005 dated 19th April, 2005, in terms of which the aforementioned paragraph-4 of the order of 1997 was modified. The modiied paragraph-4 is taken note of:-