Allahabad High Court
Naresh Chandra Sharma vs Union Of India And 2 Others on 26 July, 2021
Author: Sunita Agarwal
Bench: Sunita Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 39 Case :- WRIT - C No. - 11080 of 2021 Petitioner :- Naresh Chandra Sharma Respondent :- Union Of India And 2 Others Counsel for Petitioner :- P.C. Mishra,Deepesh Kumar Ojha,Dharmendra Kumar Pandey Counsel for Respondent :- A.S.G.I.,Anand Tiwari,P.C. Mishra Hon'ble Mrs. Sunita Agarwal,J.
Hon'ble Mrs. Sadhna Rani (Thakur),J.
The petitioner claims to have submitted a complaint before the respondent no. 2 regarding the selection of respondent no. 3 for running a retail outlet - petrol pump of Indian Oil Corporation.
It is sought to be submitted that the petitioner is co-owner of the land, which had been offered by the respondent no. 3 for setting up of the petrol pump. No objection certificate of the co-owner is required before the land is offered for setting up of the petrol pump. It is contended that the respondent no. 3 had forged with the no objection certificate of the petitioner.
Looking to the prayer made in the writ petition without entering into the merits of the claim of the petitioner, the writ petition is being disposed of with the direction that the respondent no. 2 shall consider the complaint filed by the petitioner and pass a reasoned and speaking order after making due inquiry wherein opportunity of hearing is required to be afforded to the respondent no. 3. The entire exercise shall be completed within a period of two months from the date of receipt of this order.
Order Date :- 26.7.2021 gp