SUDHA SERVICE STATION Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) WRIT petition by a dealer of M/s. Bharat Petroleum corporation Limited, a State owned Corporation dealing in petroleum products and having a service station by name and style M/s. Sudha Service Station on Bangalore-Mangalore Road, NH-48 at Kunigal town adjacent to civil bus stand therein.

(2.) THE petitioner is aggrieved by the show cause notice dated 16-5-2006 (copy at annexure-C) issued by the second respondent- Assistant Commissioner and Sub-divisional Executive Magistrate, Tumkur sub-Division, Tumkur, calling upon the petitioner to clear or vacate the encroached portion on the National Highway and Government land by the service station and that it should be vacated within three days from the date of receipt of notice, failing which further action in accordance with law will be taken.

(3.) THE matter has come up for further orders in the context of an application filed by the respondent No.3- Chief Officer, Town Municipal Council, praying for vacating the interim order of stay and the respondent No.3 has also filed statement of objections.