Andhra Pradesh High Court - Amravati
Vemuri Sundeep Kumar vs Union Of India on 28 April, 2023
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(SHOW CAUSE NOT]CE`BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATl
(SPECIAL ORIGINAL JURISDICTION)
FRIDAY, THE TWENTY EIGHTH DAY OF APRIL
n^ /-.-I I-. . _ _ _ -- _ . ` ` \-I I \|
TWO THOUSAND AND TWENTY THREE
.'PRESENT:
THE HONOURABLE SRI JUSTICE RAVI
CHEEMALAPATl`h
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WRIT PETITION NOl-11020 OF 2023
Between :
vemun sundeep Kumar, Dealer of locL's reta" outlet, padmavathi servI'Ce
stall-on, s/o. vemuri Ravl'ndra Babu, Aged 42 years, R/o. PIot No.21, KP Nagar,
Near Mans steIIa College, vijayawada, Andhra pradesh
...PetitI-Oner
AND
1. Union of India, Represented by M'i;li'sTry of petroleum and Natural Gas, Room r
No. 204-B, Shastri Bhavan, New Delhi 110001.
2. Indian o" corporation, Represented by chairman, lndl'an o" Bhavan, G-9, A"
yavar Jung Marg, Bandra (East), Mumbaj 400051.
3. Indian o" corporation, Marketing Division, Represented by its Director, Ind,an
o" Bhavan, G-9, A" Yavar Jung Marg, Bandra (East), Mumba,-400051.
4. Indian o" corporation Ltd., Indian o" corporation Ltd., Vjjayawada Divisional
office, Represented by its D,visional Reta" Head, opposite Novotel Hotel,
Blialatlji Nagar, vjjayawada 520008.
5. Indian o" corp9ratjOn, Telangana and Andhra pradesh state office,
Marketlng Divislon, Represented by its Executl've DI'reCtOr, Fathebag,
Moosapet, HP Road, sanathnagar, Hyderabad 500018.
...Respondents
WHEREAS the petI'tiOner above named through its Advocate M/s. Avanija .-
lnugantI' Pre.Sented thl|s Petition under Artl-cle 226 of the constitution of lndl'a praying
that Ion the clrcumstances stated I-n the affI'daVl't filed therewith, the HI'gh Court may be
pleased to issue an appropriate writ or order or dl'rectlon more l'n the nature of a wrlt
of mandamus declarlng the action of Respondents jn issuing notI'Ce Vide emal'ls dated
20.04 2023 calling upon the petl'tI'Oner to submit hI'S Personal Information such as
Income Tax Returns to the Respondent corporation and threatening the petitioner
that supply of fuel to his reta" outlet would be suspended from o1.05 2023 if he does
not submit his lT Returns before 30.04.2023, without any authority as illegal, in excess
of its jurisdictl'on, manl'festly arbitrary, hl'gh-handedly caprl'clous, unreasonable,
unconscl'onab'e, flagrantly violatlve of Articles 14,19(1)(g), 21 of the constl'tutI'On Of
India, Dealership Agreement and Market Djscipljnary GujdeII'neS and consequently, to
set asI'de the notice l'ssued vide emal'l dated 20.04.2023 and to dl'rect the Respondents
to not take any coerclve steps aga,-nst the petl'tl'oner and hl's reta" outlet pursuant to
the notice dated 20.04.2023.
AND WHEREAS the High Court upon perusing the petI'tl'On and affidavit fl'Ied
/
herein and upon hearing the arguments of M/s. Avanl'ja lnugantl', Advocate for the
petitioner and of srj N. Harinath, Deputy solicitor General for Respondent No.1, Sri
s.v.s.s. siva Ram, standing counsel for Respondent Nos.2 to 5, dl'rected issue of
not,'ce to the Respondents herein to show cause as to why this WRIT PETITION
Should not be admitted.
You viz:
1. The Ministry of Petroleum and Natural Gas, Union of India, Room No. 204-B,
shastri Bhavan, New Delhi 110001.
2. The Chairman, Indian Oil Corporation, Indian Oil Bhavan, G-9, Al|l Yavar Jung
Marg, Bandra (East), Mumbai 400051.
3. The Director, Indian Oil Corporation, Market'lng Divis'lon, Indian Oil Bhavan,
G-9, All Yavar Jung Marg, Bandra (East), Mumbai 400051.
4. The Divisional Retail Head, Indian Oil Corporation Ltd., Indian O" Corporat'lOn
Ltd., Vijayawada Divisional Office, Opposite Novotel Hotel, Blialatlii Nagar,
vijayawada 520008.
5, The Executive D'lrector, Indian Oil Corporation, Telangana and Andhra
pradesh state off|lce, Marketing D-lvision, Fathebag, Moosapet, HP Road,
sanathnagar, Hyderabad 500018.
are be and hereby directed to show cause either appearing in person or through an
#evoDcea == : ua i =E5#h ; 'l `nGt`L-euc l`rvc_iie±± nit_=_=. i±± -.a, u_i ,_i + +`+Je _P^e.thtl^O n^ ^a=*++tah^e a^#dh= VLteEl*=ed
therewith (copy enclosed) this WRIT PETITION should not Pe admitted, on or before
o2.05.2023, on which date the Case Stands POSted for hearlng.
The Court made the following
ORDER:
ftNotice before admiSS|lOn.
sri N. Harinath, learned Deputy Solicitor General, takes notice On behalf of respondent No.1.
sri s|v.s.s.siva Ram, learned Standing Counsel for Indian Oil Corporation, takes notice on behalf of respondent Mos.2 to 5 and submitted that, the respondent authorities are not ask-lng income tax returns from the petitioner.
To the said effect, the COnCerned author-Itv 'lS a-lreCted tO file affidavit. post on o2.05.2023 in Not-Ion List."
Sd/-,SK. MD. RAF:I
. ASSISTANT REGISTRAR
IITF{UECOPYII I 4&
For / SECTION OFFiCE'R
ToI1. The Min'lstry of Petroleum and Natural Gas, Un'lon of India, Room No. 204-B, shastri Bhavan, New Delhi 110001.
2. The Chairman, Indian Oil Corporation, Indian Oil Bhavan, G-9, Ali Yavar Jung Marg, Bandra (East), Mumbai 400051.
3. The Director, Indian Oil Corporation, Marketing Division, Indian Oil Bhavan, G-9, All Yavar Jung Marg, Bandra (East), Mumbai 400051.
4. The Divisional Reta" Head, Indian Oil Corporation Ltd., Indian O" Corporation Ltd., Vijayawada Divisional Office, Opposite Novotel Hotel, Blialatlii Nagar, vijayawada 520008.
5. The Execut-lve Director, Indian Oil Corporation, Telangana and Andhra pradesh state office, Market'lng Division, Fathebag, Moosapet, HP Road, sanathnagar, Hyderabad 500018. (1 to 5 by RPAD-along with a COPY Of petition and Affidavit)
6. One CC to M/s. Avanija lnugantI, Advocate [OPUC]
7. Sri. N. Harinath, Deputy Solic-ltor General, High Court of AP [OPUC]
8. One CC to Sr'l S,V.S.S. Siva Ram, Standing Counsel [OPUC]
9. One spare COPY.
MSB I I+ HIGH COURT RC,J DATED :28/04/2O23 ORDER posT ON t 02.05.2023 lN MOTION LIST NOTICE BEFORE ADMISSION wp.No.11020 of 2023