Mahesh G vs The Union Of India
2022 Latest Caselaw 8259 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR.JUSTICE V.G.ARUN
            FRIDAY, THE 1ST DAY OF JULY 2022 / 10TH ASHADHA, 1944
                             WP(C) NO. 7458 OF 2022
PETITIONER:

              MAHESH G
              AGED 41 YEARS
              S/O GOPALAKRISHNAN, SRA B 46,
              KULIKADAV ROAD, VATTEKUNNAM, EDAPALLY NORTH,
              ERNAKULAM-682 024.
              BY ADVS.
              S.PRASANTH (AYYAPPANKAVU)
              THRESSY THOMAS
              VARSHA BHASKAR
              ANUPAMA SIBI


RESPONDENTS:

     1        THE UNION OF INDIA
              REP BY ITS SECRETARY, MINISTRY OF PETROLEUM AND NATURAL GAS,
              SHASTRI BHAVAN, NEW DELHI-110 115
     2        MINISTRY OF FINANCE,
              REPRESENTED BY THE SECRETARY, DEPARTMENT OF REVENUE,
              ROOM NO 46, NORTH BLOCK, NEW DELHI-110 001
     3        INDIAN OIL CORPORATION LTD,
              REPRESENTED BY ITS CHAIRMAN, INDIAN OIL BHAVAN, G-9,
              ALI YAVAR JUNG MARG, BANDRA (EAST) MUMBAI 400 051.
     4        HINDUSTAN PETROLEUM CORPORATION LTD,
              REPRESENTED BY ITS CHAIRMAN, PETROLEUM HOUSE, 17 JAMSHEDJI
              TATA ROAD, MUMBAI-400 020
     5        BHARAT PETROLEUM CORPORATION LTD,
              REPRESENTED BY ITS CHAIRMAN, BHARAT BHAVAN, 4 & 6 CURRIMBHOY
              ROAD, BALLARD ESTATE, MUMBAIR-400 001
              BY ADVS.
              MANU S., ASG OF INDIA
              M.GOPIKRISHNAN NAMBIAR, STANDING COUNSEL FOR R3-R5
              K.JOHN MATHAI
              JOSON MANAVALAN
              KURYAN THOMAS
              PAULOSE C. ABRAHAM
              RAJA KANNAN

     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
01.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C)NO.7458 OF 2022
                                   2




                            JUDGMENT

Dated this the 01st day of July, 2022

In view of the subsequent developments, the

petitioner seeks permission to withdraw the writ

petition.

The writ petition is accordingly dismissed as

withdrawn, with liberty to move afresh, as and when

warranted.

Sd/-

V.G.ARUN

JUDGE NB/1-7 W.P(C)NO.7458 OF 2022

APPENDIX OF WP(C) 7458/2022

PETITIONER'S EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE RESPONSE TO AN UNSTARRED QUESTION NO 3350 REGARDING PETROL PRICES ANSWERED ON 10.8.2015 BY THE MINISTER OF STATE (INDEPENDENT CHARGE) IN THE MINISTRY OF PETROLEUM AND NATURAL GAS EXHIBIT P2 A TRUE COPY OF THE RETAIL SELLING PRICE OF PETROL AND DIESEL FOR THE PERIOD FROM 7.3.2021 TO 4.3.2022 AS OBTAINED FROM THE WEBSITE OF PETROLEUM PLANNING & ANALYSIS CELL(PPAC) EXHIBIT P3 A TRUE COPY OF THE CRUDE OIL (FOB) PRICE (INDIAN BASKET) FOR THE PERIOD 2021-22 EXHIBIT P4 A TRUE COPY OF THE PETROL (FOB) PRICE FOR THE PERIOD 2021-22 EXHIBIT P5 A TRUE COPY OF THE DIESEL (FOB) PRICE FOR THE PERIOD 2021-22 EXHIBIT P6 A TRUE COPY OF THE REPORT DATED MARCH 5, 2022 AS OBTAINED FROM THE WEBSITE OF BUSINESS STANDARD EXHIBIT P7 A TRUE COPY OF THE REPORT DATED MAY 5, 2021 AS OBTAINED FROM THE WEBSITE OF THE TIMES OF INDIA

RESPONDENTS' EXHIBITS: NIL

TRUE COPY P.A. TO JUDGE