RADHIKA LOGISTICS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel Sri T. Bala Mohan Reddy, appearing on behalf of the Petitioner, Sri Gadi Praveen Kumar, learned Deputy Solicitor General of India appearing on behalf of respondent No.1 and Sri Dominic Fernandes appearing on behalf of the Respondent No.2 and 3.

(2.) The petitioner approached the court seeking the prayer as under: "to grant an order direction or writ more so in the nature of writ of mandamus declaring the proceedings bearing Ref. No. TAPSO OPS/POL/VGA TML/ITDG/22-22/06 dtd. 28/2/2023 issued by the 3rd respondent herein whereby the petitioners contract was terminated and tank trucks being blacklisted apart from imposing penalty contrary to the provisions of Oil Industry Transport Discipline Guidelines (ITDG) as illegal, arbitrary, highhanded violative of principles of natural justice apart from being violative of article 14 of Constitution of India and consequently to set aside the proceedings bearing Ref. No. TAPSO OPS/POL/VGA TML/ITDG/ 22-22/06 dtd. 28/2/2023 issued by the 3rd respondent herein and pass such other order or orders...."

(3.) PERUSED THE RECORD :