N.Chandra Nathan vs Union Of India
2022 Latest Caselaw 2241 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
   THURSDAY, THE 24TH DAY OF FEBRUARY 2022 / 5TH PHALGUNA, 1943
                        WP(C) NO. 14770 OF 2012


PETITIONER:

          N.CHANDRANATHAN
          (BHARAT PETROLEUM DEALER) SHELTER-KILLY, KOLLODU P.O
          KATTAKADA TRIVANDRUM, KERALA - 695571
          BY ADVS.
          SRI.VAKKOM N.VIJAYAN
          SRI.P.ANIYAN
          SMT.V.RENJU
          SMT.M.A.RAMITHA


RESPONDENTS:

    1     UNION OF INDIA
          REPRESENTED BY THE SECRETARY TO THE GOVERNMENT OF INDIA
          MINISTRY OF PETROLEUM AND NATURAL GASES, GOVERNMENT OF
          INDIA, NEW DELHI -110011
    2     STATE OF KERALA
          REPRESENTED BY THE CHIEF SECRETARY TO GOVERNMENT,
          GOVERNMENT OF KERALA, TRIVANDRUM -695101
    3     THE DISTRICT COLLECTOR,
          TRIVANDRUM -695043
    4     M/S.BHARATH PETROLEUM CORPORATION LIMITED
          REPRESENTED BY ITS TERRITORY MANAGER(RETAIL),
          ERNAKULAM TERRITORY, IRIMPANAM INSTALLATION,
          KOCHI- 682309
    5     M/S.INDIAN OIL CORPORATION
          REPRESENTED BY ITS SENIOR DIVISIONAL MANAGER(RETAIL)
          PANAMPILLY AVENUE,
          PANAMPILLY NAGAR P.O, KOCHI -682036
    6     M/S. HINDUSTHAN PETROLEUM CORPORATION LIMITED
          REPRESENTED BY ITS SENIOR REGIIONAL MANAGER,
 WP(C) NO. 14770 OF 2012

                            2

         ERNAKULAM NORTH, KOCHI -682018
         BY ADVS.
         SRI.P.PARAMESWARAN NAIR,ASG OF INDIA
         SRI.P.BENNY THOMAS
         SRI.M.GOPIKRISHNAN NAMBIAR
         SRI.P.GOPINATH
         SRI.K.JOHN MATHAI
         SRI.S.MANU, ASGI



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.02.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 14770 OF 2012

                               3




               P.V.KUNHIKRISHNAN, J
             -------------------------------
             W.P.(C)No. 14770 of 2012
            --------------------------------
     Dated this the 24th day of February, 2022

                        JUDGMENT

The learned counsel appearing for the petitioner

submitted that the writ petition has become

infructuous.

Therefore, this writ petition is dismissed as

infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE

DM