Madhya Pradesh High Court
Devendra Jain vs Government Of India on 30 January, 2017
1
Writ Petition (PIL) No.6781/2016
30.01.2017
Shri Rajeev Kumar Jain, learned counsel for the
petitioner.
Heard on the question of admission.
The petitioner, who is a Bureau Chief of daily
newspaper "Raj Express", has filed this writ petition as
a public interest litigation for issuance of writ of
mandamus, directing the respondents to make a detail
inquiry in distribution of Liquid Petroleum Gas (LPG) by respondent No.7, to cancel licence of respondent No.7 and to register First Information Report against Vallabh Indane Gas Agency (respondent No.7).
As per record, show cause notice has been issued by the District Magistrate, Neemuch to respondent No.7 and the matter is pending before the District Magistrate, Neemuch, and therefore, it cannot be said that the Competent Authority of the respondents are not taking any action in the matter.
No direction from this Court, as prayed for, can be issued to fix time limit to conclude / decide the inquiry pending against respondent No.7.
Writ Petition No.6781/2016 has no merit and is accordingly dismissed.
(P.K. Jaiswal) (Virender Singh)
Judge Judge
Pithawe RC