MAHESHWARI GAS AGENCY Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) PETITIONER in this petition has sought for quashing the order dated 15th March, 2008 passed by first respondent vide Annexure- C.

(2.) THE brief facts of the case are that, the petitioner is an authorized distributor of liquefied petroleum products for domestic and commercial purposes as per the petroleum agreement entered into between the petitioner and third respondent valid from 31st December, 1984 for a period of five years and thereafter, the said agreement for distribution of domestic and commercial liquefied petroleum gas has been renewed from time to time and the present agreement is valid till 31st December, 2009. It is the further case of the petitioner that, since then, petitioner has been performing and discharging his part of obligations sincerely and honestly as per the terms and conditions of the agreement executed between the petitioner and third respondent. When things stood thus, on the basis of the complaint given by second respondent, due to some rivalry between the petitioner and the complainant, the Competent Authority has made the inspection of the premises on 13th March, 2008 on which date, the respondents 1 and 2 nor their official were able to find out any irregularities and thereafter, again on 14th March, 2008, they continued the inspection and appears to have found some irregularities which are mentioned in the impugned order and the same are not based on records and that too, the said inspection was made not during the business timings, as its from 8 a. M. to 8 P. M. , without affording opportunity to the petitioner to meet the said allegations. To the shock and surprise, petitioner was issued with a cause notice and petitioner has submitted his detailed reply. Without considering his reply to the show-cause notice and without affording reasonable opportunity of hearing as envisaged under the relevant provisions of the Petroleum Products (Maintenance of Production, Storages and Supply) Order, 1999 has proceeded and passed the order impugned without assigning any valid and cogent reasons. In short, it is not a speaking order. Therefore, the petitioner is constrained to redress his grievance by presenting the instant writ petition seeking appropriate reliefs, as stated supra.

(3.) I have heard learned Counsel for petitioner and learned Counsel appearing for respondents.