KHUSHBU NILESH NIKAM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present Letters Patent Appeal preferred under Clause 15 of the Letters Patent, the appellant - original petitioner has challenged oral order dtd. 2/7/2021 passed by learned Single Judge in Special Civil Application No.10464 of 2020 by which the petition filed at the instance of the petitioner to issue an appropriate writ, order or direction quashing and setting aside No Objection Certificate (NOC) issued by the Additional Collector, Valsad in favour of respondent No.6 for establishing a Petrol Pump, came to be dismissed.

(2.) In response to the notice issued by learned Single Judge, the respondent No.6 in whose favour NOC has been granted to run a Petrol Pump has filed affidavit-in-reply on 9/10/2020, whereas respondent Nos.4 and 5 i.e. Bharat Petroleum Corporation has also filed affidavit-in-reply dtd. 8/10/2020. Rejoinder to the said affidavit was filed by the petitioner in November, 2020.

(3.) Learned Single Judge after considering the rival submissions and factual aspects of the matter, dismissed the writ petition by the impugned order.