PRAKASH Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) THE petition coming on for orders, it is taken up for final disposal.

(2.) THE Counsel for the parties are heard.

(3.) THE petitioner is a dealer in petroleum products, the petitioner has established a petrol bunk in Survey no. 322 of Ameengad in Hunagund taluk, Bagalkot District and he has been carrying on business in vending of petroleum products for the last two years under a licence issued by the government of India.