Karnataka High Court
Smt G R Priya vs Union Of India on 9 April, 2008
Author: K.L.Manjunath
Bench: K.L.Manjunath
IN THE HIGH COURT OF KARNATAKA AT BANGALORE. oa DATED THIS THE 9' DAY OF APRIL, 2008 - THE HON'RLE MR. JUSTICE K.L.MANJUNATH "WRIT PETITION NO.8916 CF 2007(M-RES) 1 SMT GR PRIYA | pe AGE: 30 YEARS,M aAYD H CORRCTOR IBP AUTC SERVICE . : R/AT NO.CA-11/A. 1978 MAIR 25TH CROSS EER LAYOUT. Ir 'SECTOR. BARGALROR 34 . ... PETITIONER | (By aris uy scvaieing ay. » UNION OF INDIA REP. BY ITS SECRETAYRY o DEPT. OF PETROLEUM AND NATURAL GAS NEW DELAT 'XINDIAN OIL CORPORATION LTD -IBP BOUSE 34-A NIRMAL CHANDRA STREET. KOLKATTA 13° | BY ITS MANAGING DIRECTOR . SOUTHERN REGION INDIAN OIL CORPORATION LID., 4 INDIAN OIL CORPORATION LID., Cy REP. BY ITS CHIEF DIVIBTONAL 'RETAIL : SALES MANAGER BANGALORE DIVISION NO. 29, P.KALING BAO ROAD BANGALORE 27 SRI. R. GOPALARKISE BMA THIS W.P. I8 FILED UNDER ARTICLES 226 227 OF TSR CONSTITUTION OF INDIA, PRAYING TO: QUASH TER POLICY GUIDELINES Dr. 6.9. 2006 ISSUED BY Rl VILE aNK-7. iz Petition coming on for orders this aay, the Court made the following: --_---- Heard the counsel for the petitioner and - the | central Government Standing Counsel for, authorisation to run a retail outlet of the 2" respondent Company pursuant to M &
ao « ae 5 Agreement for a period of one year from 1.11.2002. The sane has been contimed till 31.1.2007 due to order extension granted
2. The last extensicn vas made on, 31.10.2005 for a period "of two years even before the expiry of 'two years of period vide Annexure-G at. 28, 5. .2097. o The petitioner wa :
called upon to surrender 'the retail outlet. This onier "aa ealled an question in. this petition | on the grownd, that before the expiry :
of the. licence period the petitioner cannot; _ be called upon to surrender the premizes: The | petitioner is aiso questioning the terms and. " senditions. F of the policy guidsalines vabg.9.b008 and the petitioner is also . 'to regularise the dealership in his favour. ; 3. The learned Advocate for the Company _ contends that the license granted to the oY uniform policy, such policy decision cannot ke 7 ;4
- questioned by the licencee of the Company. Ie the circumstances this Court is of the opinion. : that the petition has to be dimmissed solely, on the ground that the petition nas becom infructuous due to effinx of tine. |
6. Accordingly, _ . this "petition is Sd/~ Ak Ju d ge