Andhra Pradesh High Court - Amravati
Sri Surya Filling Station vs The Union Of India on 8 May, 2023
lN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATl ,\
(SPECIAL ORIGINAL JURISDICTION)
MONDAY, THE EIGHTH DAY OF MAY,
ll^/o THOUSAND AND ll^/ENTY THREE
:PRESENT:
THE HONOURABLE SRI JUSTICE RAVI CHEEMALAPATI
WRIT PETITION NO: 11741 OF 2023
Betwee n :
M/s Sri Surya Filling Station, Durga Agraharam, EIuru Road (Karl Marx Road),
vijayawada, Krishna District, Rep. by Sri. Kondisetti Rajendra, S/o.
suryanarayana, aged about 59 years, R/o. VIjayawada, Krishna District
...Petitioner
AND
1. The Union of India, Rep. by its Joint Secretary, Ministry of Petroleum
and Natural Gas, Sastry Bhavan, New Delhi
2. The Indian Oil Corporation Ltd., Rep. by its Managing Director, G-9,
AIiayavarjung Marg, Bandra (East), Mumbai, Maharashtra State -400
053
3. The DivisionalRetail Head, Vijayawada, The Indian Oil Corporation
Ltd., Divisional Office-Retail, GVR Towers, 3rd Floor, Bharathi Nagar,
Vljayawada -520 008
4. The Assistant Manager (Retail Sales), , Retail Sales Area,.Krishna -Ill,
The Indian Oil Corporation Ltd., Divisienal Office, GVA Towers, 2nd
FIoor, Bharathi Nagar, Vijayawada 520 008
5. The Executive Director and State Head, Telangana, Andhra Pradesh
State Office, Indian Oil Bhavan, Kukatpalli Industrial Estate,
Sanathnagar,J Hyderabad -500 018
6. The Appellate Authorrty under MDG, Head Office lnidian Oil
corporation Limited, Indian Oil Bhavan, G-9, All Yavar Jung Marg,
Bandra (East), Mumbai -400 051
...Respondents
petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filled therewith, the High Court may be
pleased to issue an appropriate Writ, order or direction mostly one which iS in
the nature of a writ of certiorari calling for the records in and relating to the
order of Termination passed by the 5th Respondent dt.09.08.2022 and the
confirmation order passed by the 6th Respondent vide
Ref.VJADO/MDG/SSFS/188091, dt.19.04.2023 and set-aside the same
holding that the Respondents are bound to continue the dealership Of the
Petitione r.
lANO: 1 OF2023
petition under section 151 CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the writ petition, the
High Court may be pleased to direct the Respondents 2 to 6 to continue the
Petitioner as A-Site Retail Outlet Dealer by giving supplies regularly without
reference to the termination order in Ref. VJADO/MDG/SSFS/188091,
dt.19.04.2023 of the 6th Respondent, pending disposal of WP No.11741 of
2023, on the fille of the High Court.
The petjtjon coming on for hearlng, upon perusl'ng the petl't,-on and the
Affjdavl't filed in support thereof and the earlier order of the Hl-gh couit dated
o5.05.2023 made hereI'n and upon hearl-ng the arguments of srI' Sodum
Anvesha, Advocate for the petI'tiOner and SrI' N.Harinath, Deputy solicl'tor
General for the Respondent No.1 and sri s.v.s.s.sivaram, standing counsel
for the Respondent Nos.2 to 6, the court made the followlng,I
ORDER:
f€At request of learned counsel for the petI-tjOner, post the matter On 10-05-2023.
The under taking given on o5.05.2023 sha" contf-hue tj"
10.05.2023."
I Sd/-U. SRI DEVI ASSISTANT REGISTRAR /ITRUE COPY// Fo SECTION OFFICER To,
1. one cc to M/s Sodum Anvesha, Advocate [opuc]
2. one cc to srj. N.Harinath, Deputy soll'cl'tor General [opuc]
3. one cc to srl' s.v.s.s.siva Ram, standing counsel [opuc]
4. One spare copy MSB
-¢ 'r
-\ /, HIGH COURT RCJ DATED.. 08/05/2023 NOTE.I POST THE fV]ATTER ON 10.05.2023 WP.No.11741 of 2023 lNTERIM DIRECTION EXTENDED I.=)lr ;,,+:
i,,;uG~'ru \':±t.i6 •'.fa£ . 9 MAV2ne3