Gujarat High Court
M/S Ambica Petroleum vs The Chief Controller Of Explosives on 16 December, 2019
Author: Bhargav D. Karia
Bench: Bhargav D. Karia
C/SCA/21740/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 21740 of 2019
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M/S AMBICA PETROLEUM
Versus
THE CHIEF CONTROLLER OF EXPLOSIVES
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Appearance:
MR ASIT B JOSHI(2567) for the Petitioner(s) No. 1
for the Respondent(s) No. 1,2,3,4
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CORAM: HONOURABLE MR. JUSTICE BHARGAV D. KARIA
Date : 16/12/2019
ORAL ORDER
Learned advocate Mr.Asit B. Joshi for the petitioner submitted that the respondent No.4 cannot be stated to be having "right to site" as per Rule 153(1) of the Petroleum Rules, 2002, as lease in favour of the respondent No.4 is already terminated by the petitioner. It was therefore submitted that the respondent Nos.1 and 2 could not have renewed the petroleum license in favour of the respondent Nos.3 and 4. He also placed reliance upon the decision given by the Apex Court in case of C. Albert Morris V/s. K. Chandrasekaran and Others reported in (2006) 1 SCC 228.
Having regard to the aforesaid submissions made by the learned advocate for the petitioner, issue Notice, returnable on 20th January, 2020.
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