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Himachal Pradesh High Court

Parminder Singh vs Union Of India & Ors on 14 June, 2023

Bench: Tarlok Singh Chauhan, Satyen Vaidya

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.




                                                                               .

                                             CWP No. 8526 of 2022
                                             Decided on: 14.6.2023





    Parminder Singh                                         .....Petitioner.

                                     Versus

    Union of India & Ors.


    Coram
                               r              to             .....Respondents.

    Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
    Hon'ble Mr. Justice Satyen Vaidya, Judge.
    Whether approved for reporting?1 No.



    For the petitioner               :       Mr. Ajay Sharma, Senior
                                             Advocate with Mr. Atharv




                                             Sharma, Advocate.





    For the respondents :                    Mr. Shashi Shirshoo, Central
                                             Government Counsel, for
                                             respondent No. 1.





                                             Mr. Nitin Thakur, Advocate, for
                                             respondents No. 2 and 3.


           Tarlok Singh Chauhan, Judge (Oral)

The instant writ petition has been filed for the grant of following reliefs:

Whether the reporters of the local papers may be allowed to see the Judgment?

"a) That impugned act of the respondents in opening fuel retail out at in Khasra No. 709 and .

710, i.e. impugned site in question, being in violation of the IRC guidelines having been held to be mandatory by Hon'ble Apex Court and by this Hon'ble Court also, may very kindly be quashed and set aside, thereby restraining the respondents from opening any fuel retail outlet at the said place;

b) That impugned act of the respondents, particularly respondents No. 2 & 3 in going ahead for grant of permission to install a fuel retail outlet in Khasra Nos. 709 and 710 at the place in question, being in violation of the IRC guidelines having been held to be mandatory and, in fact, is by committing various illegalities and irregularities, thus, in law, is bad and, as such, respondents may very kindly be restrained from opening any fuel retail outlet in said Khasra Nos., in the interest of law and justice."

2. Respondents No. 2 and 3 have placed on record copy of the communication dated 16.3.2023, wherein it is specifically stated that the offered plot of land by 4 th respondent is not suitable for retail outlet, hence his candidature has not been found suitable under Group-II.

3. In this view of the matter, the instant petition is rendered infructuous and is disposed of accordingly, so also the .

pending miscellaneous application(s), if any.

                                           ( Tarlok Singh Chauhan )




                                                       Judge


                                                ( Satyen Vaidya )
                           r                          Judge

         June 14, 2023
             (vs)








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