- (1.) THE petitioner has preferred the present Writ of Mandamus praying for an issuance of an order by this Court in directing the respondents 1 and 2 to comply with the LPG Marketing Plan 1996-98 approved by the Ministry of Petroleum and Natural Gas dated 05.09.1997 and supplemented by guidelines dated 14.02.2000 by the fifth respondent/Director (Marketing), Ministry of Petroleum and Natural Gas, Government of India, New Delhi which provides for Rural Distributorship embracing the adjoining area covering the villages to a radius of 15 kms. Further, the petitioner has also prayed for issuance of an order being passed by this Court restraining the respondents 1 and 2 from identifying or locating in any manner appointing or granting of distributorship in favour of the third respondent at the proposed location namely, Vembadithalam Village, Salem Taluk and District, (falling within the petitioner's distribution area from Elampillai Village, Salem Taluk, Salem District).
(2.) IT is not in dispute that the petitioner is allotted (SC Quota) LPG Gas (used for domestic consumption) dealership in retail vending in the form of LPG cylinders of the fourth respondent/Senior Regional Manager, Hindustan Petroleum Corporation Ltd., H.P. Gas, (Liquefied Petroleum Gas), Tiruvallur District.
(3.) SHE purchased a land for a sum of Rs.19 lakhs for establishing the godown and retail outlet and also purchased two vehicles for loading the cylinders and moving the same to the spot of dealership from the stock yard of the fourth respondent.;