Rahul Agrawal vs Hindustan Petroleum Corporation ... on 15 May, 2018

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Chattisgarh High Court

Rahul Agrawal vs Hindustan Petroleum Corporation ... on 15 May, 2018

Bench: Sanjay K. Agrawal

                                          1

                                                                             NAFR

              HIGH COURT OF CHHATTISGARH, BILASPUR

                                WPC No. 1384 of 2018

        Rahul Agrawal, S/o Shri Kailash Chand Agrawal, Aged About 35 Years, R/o
        11 Friends Colony, Dhimrapur Chowk, Raigarh, Tahsil And District Raigarh
        Chhattisgarh.

                                                                      ---- Petitioner

                                       Versus

     1. Hindustan Petroleum Corporation Limited (A Government Of India
        Enterprises) Through Its Chief Regional Manager, Registered Office 17,
        Jamshed Ji Tata Road, Mumbai (Maharashtra).

     2. Territory Manager, Hindustan Petroleum Corporation Limited, Madina Manjil,
        IInd Floor, Medical College Road, Raipur Chhattisgarh.

     3. The Collector, Raigarh, Tahsil And District Raigarh Chhattisgarh.

     4. M/s V.V. Transport, Through Its Partner Vritpal Singh Sindhu, R/o Dipka
        Korba Chhattisgarh, Adhoc Dealer Of Hindustan Petroleum Corporation
        Limited At Village Terum, Jashpur Road, Gharghoda, District Raigarh
        Chhattisgarh.
                                                              ---- Respondents

For Petitioner : Mr. Sourabh Sharma, Advocate. For Respondents : Mr. Ali Asgar, Advocate. For Respondents/ State : Mr. Anand Dadariya, Dy. G. A. Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 15/05/18

1. Learned counsel appearing for the petitioner submits that petitioner has made an objection before the respondent authority against grant of food license in favour of respondent No. 4 which is pending consideration since the year 2016 and has not been decided till date.

2. Be that as it may, the Collector, Raigarh is directed to consider and dispose of the petitioner's said objection expeditiously.

3. With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).

SD/-

(Sanjay K. Agrawal) Judge Priyanka

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