Allahabad High Court
U.P. Petroleum Traders Association ... vs Union Of India & Others on 3 February, 2010
Bench: Vijay Manohar Sahai, Virendra Kumar Dixit
Court No. - 9 Case :- WRIT - C No. - 5182 of 2010 Petitioner :- U.P. Petroleum Traders Association (Regd.) & Ors. Respondent :- Union Of India & Others Petitioner Counsel :- Ajay Kumar Singh,Vivek Kumar Singh Respondent Counsel :- A.S.G.I.,Vikas Budhwar Hon'ble Vijay Manohar Sahai,J.
Hon'ble Virendra Kumar Dixit,J.
We have heard learned counsel for the petitioners and Sri Vikas Buadhwar, Advocate appearing for respondent no.3 and Additional Solicitor General of India has accepted notice on behalf of respondent no.1. The petitioners claim that they run petrol pump outlet granted by the Indian Oil Corporation. They are aggrieved by sanction of another petrol pump by Hindustan Petroleum Corporation. They have urged that their business is suffering and they would not be able to lift the quota fixed by Indian Oil Corporation and the sale will go down. The petitioners cannot insist that other petroleum companies should not open the petrol pump near the petrol pump of the petitioners. There should be healthy competition in the business. We do not find any reason to issue a direction to respondents for not opening a petrol pump. Moreover no useful purpose will be served by directing the respondents to decide the objection of the petitioners. We find no merit in this petition and the writ petition is accordingly dismissed.
Order Date :- 3.2.2010 SC