DILEEP D.N. Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner asserts that he has been operating a Bio-Diesel bunk under the name and style of M/s. DNV Filling Station since 2018 at Sy. No. 45/5, measuring 20 guntas, situated at Panthanahalli Village, Kyasamballi Hobli, K.G.F. Taluk, Kolar District, after obtaining the necessary license/permissions from the competent authority.

(2.) Under the given circumstances, the first respondent suspended the sale of Bio-Diesel, citing that the petitioner had not obtained a license, among other reasons.

(3.) Heard the learned counsel for the parties.