Kasim P.H vs Union Of India
2022 Latest Caselaw 9116 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
               THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                                      &
                   THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
        Wednesday, the 27th day of July 2022 / 5th Sravana, 1944
                       WP(C) NO. 22449 OF 2022(S)
PETITIONER:

       KASIM P.H., AGED 77, S/O HAMEED, PUTHANPURACKAL,

       KARTHIKAPURAM P.O, ALAKKODE VIA, KANNUR DISTRICT, PIN-670571,

       CONVENOR, HILL AREA LPG CONSUMERS SAMITHI,

       KARTHIKAPURAM P.O, ALAKKODE VIA, KANNUR DISTRICT, PIN- 670571.

RESPONDENTS:

1.    UNION OF INDIA, MINISTRY OF PETROLEUM AND NATURAL GAS,

      REPRESENTED BY ITS SECRETARY, SHASTRI BHAWAN,

      NEW DELHI-110001

2.    INDIAN OIL CORPORATION, REPRESENTED BY ITS CHAIRMAN,

      3079/3, JB TITO MARG, SADIQ NAGAR, NEW DELHI-110 049.

3.    BHARAT PETROLEUM CORPORATION LIMITED,

      REPRESENTED BY ITS CHAIRMAN, BHARATH BHAVAN,

      4&C CURRIMBHOY ROAD, BALLARD ESTATE, MUMBAI,

      MAHARASHTRA-400 001.

4.    THE HINDUSTAN PETROLEUM CORPORATION LIMITED,

      REPRESENTED BY ITS CHAIRMAN,PETROLEUM HOUSE, 17,

      JAMSHEDJI TATA ROAD, MUMBAI, MAHARASTHRA-400 020.



                                                            P.T.O
      Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to

     i) Issue writ of mandamus or order or direction or any other
appropriate writ directing respondents 1 to 4 to effectively implement
Exhibit P8 'Unified Guideline for Selection of LPG Distributor 2016' and
Exhibit P9 Circular No.P-20019/56/2016-LPG forthwith in the State of
Kerala, in order to facilitate transfer of LPG connections of consumers
to their nearest LPG distributorship, in the larger interest of public.

                                 AND

     ii) Such other relief that this Honourable Court may deem fit and
proper in the facts and circumstances of the case.


     This petition again coming on for orders upon perusing the
petition and the affidavit filed in support of WP(C) and this Court's
order dated 20/07/2022 and upon hearing the arguments of SRI.MANAS P
HAMEED,Advocate for the petitioner, SRI.S.MANU, ASSISTANT SOLICITOR
GENERAL OF INDIA, for R1 and of M/S. M.GOPIKRISHNAN NAMBIAR, K.JOHN
MATHAI, JOSON MANAVALAN, KURYAN THOMAS, PAULOSE C. ABRAHAM & RAJA KANNAN
for R2 to R4, the court passed the following:


                                                  P.T.O.
                         S.MANIKUMAR, C.J. & SHAJI P. CHALY, J.
                      ----------------------------------
                        W.P.(C) Nos.22449 of 2022, 19094 of 2021,
                              26014 of 2019 & 27010 of 2019
                      ----------------------------------
                           Dated this the 27th day of July, 2022

                                             ORDER

S.MANIKUMAR, C.J.

Mr.Paulose C. Abraham, learned counsel appearing for the Oil

Marketing Companies (the Indian Oil Corporation, the Bharat Petroleum

Corporation Limited, the Hindustan Petroelum Corporation Limited) in

these writ petitions shall furnish a short synopsis of these cases, points

already considered in the judgment of this court dated 3 rd December 2021

in W.A.No.1785/2019 and followed by us and also the points for

consideration in these writ petitions.

2. Learned counsel submitted that the above requirements would be

furnished before this court by 2nd August 2022.

Registry is directed to post these writ petitions on 4.8.2022.

sd/-

S.MANIKUMAR CHIEF JUSTICE

sd/-

SHAJI P. CHALY JUDGE jes

27-07-2022 /True Copy/ Assistant Registrar