Ravi S.Dhavan, V.P.Goel, JJ. - (1.) Without expressing any thing on merits, this writ petition by the Varanasi Petroleum Dealers' Association, Varanasi, may not hold for considering that any fundamental right of an individual in the trade has been affected. The complaint is that whereas there used to be a joint Inspection, a Government order has converted that into individual Inspections and whereas earlier there used to be laboratories provided at five places for sample testing and analysing complaints on the quality of petroleum products, two laboratories now provided at Lucknow and Agra do not carry the sanction of the Central Government.
(2.) No Individual case has been pointed out to the Court for the purposes of examining on a writ of certiorari that anyone's fundamental right indeed may have been Infringed.
(3.) The petition by an Association, in a matter like the present one, may be good theory but provides no fact to examine person injury of fundamental rights suffered by any identified person. It is settled law. so declared by a Full Bench of this Hon'ble Court in the matter of Indian Sugar Mills Association v. Secretary to Government, Uttar Pradesh, AIR 1951 All 1 (FB), that an association of corporate entities or any association of persons, in such circumstances may not be aggrieved persons. In the circumstances, the Court is not inclined to issue a writ on this writ petition.;