Jayanti Lal vs Union Of India on 24 October, 2018

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Rajasthan High Court - Jodhpur

Jayanti Lal vs Union Of India on 24 October, 2018

Bench: Sandeep Mehta

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
                    S.B. Civil Writ No. 15334/2018

Jayanti Lal S/o Shri Vel Ji Kalal, Aged About 58 Years, Sole
Proprietor M/s Lakshmi Hp, Banjaria, Nh-8, Kherwada, District
Udaipur.
                                                                ----Petitioner
                                       Versus
1.      Union Of India, Through The Secretary, Ministry Of
        Petroleum And Natural Gas, Government Of India, New
        Delhi.
2.      Hindustan Petroleum Corporation Limited (Hpcl), Through
        The Area Marketing Manager, Tel Bhawan Sahkar Marg,
        Jyoti Nagar, Jaipur, Rajasthan.
3.      Regional     Manager            (Retail),   Hindustan      Petroleum
        Corporation Limited, 50 Saheli Nagar, New Polo Ground,
        Udaipur, Rajasthan.
                                                          ----Respondents


For Petitioner(s)           :     Mr. Vineet Jain
For Respondent(s)           :     -



           HON'BLE MR. JUSTICE SANDEEP MEHTA

Order 24/10/2018 By way of this writ petition, the petitioner has approached this court seeking to assail the show cause notice dated 31.07.2018 (Annex.7) and craving a direction to the respondents to restore the supply and sales of fuel to the petrol pump of the petitioner.

Learned counsel Mr. Jain submits that the petitioner has already filed detailed reply to the show cause notice, but till date, neither has any decision been taken thereupon nor the fuel supply been restored. He, thus, urges that the petitioner may be (2 of 2) [CW-15334/2018] permitted to submit a fresh representation to the competent authority, who in turn may be directed to consider the same objectively and pass a reasoned order thereupon within a stipulated time-frame.

The prayer so made is considered to be justified. Thus, the petitioner is permitted to submit a fresh representation to the competent authority for ventilating his grievances within a period of two weeks with a copy of this order. Upon receiving such representation, the competent authority shall objectively consider and decide the same by a reasoned order within a period of four weeks thereafter. In case any adverse order is passed, the petitioner shall be at liberty challenge the same as per law.

With these observations and directions, the writ petition is disposed of.

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Rajasthan High Court - Jodhpur