RAJESH Vs. ADDITIONAL DISTRICT MAGISTRATE

JUDGEMENT

(1.) Petitioner intends to start a Petroleum Retail Outlet as a Dealer of the Respondent No.3 Oil Marketing Company on the basis of Ext.P1 Letter of Intent issued by the Respondent No.3. The Respondent No.3 had submitted Application for No Objection Certificate under Rule 144 of the Petroleum Rules, 2002, in order to enable the Petitioner to establish the Petroleum Retail Outlet and the same was rejected by the Respondent No.1 as per Ext.P3 Order. Petitioner has filed this Writ Petition challenging Ext.P3 Order.

(2.) The Respondent No.1 has filed Counter Affidavit opposing the prayers in the Writ Petition and supporting Ext.P3 Order.

(3.) I heard the learned Counsel for the Petitioner, Sri. Jinu P. Binu, the learned Government Pleader, Sri. Riyal Devassy, for Respondents Nos.1 & 2 and the learned Standing Counsel for the Respondent No.3, Sri. Poulose C. Abraham.