T MOHANA Vs. CHIEF DIVISIONAL RETAILS SALES MANAGER CHENNAI DIVISIONAL OFFICE INDIAN OIL CORPORATION LTD

JUDGEMENT

(1.) THE petitioner has approached this Court with a prayer for issuance of writ in the nature of mandamus, directing the respondents 1 and 2 to consider the petitioner's representation dated 15.6.2010 and thereby direct the respondents 1 and 2 to cancel the retail outlet petrol/ diesel bunk granted in favour of 3rd respondent by the 1st respondent and further to grant dealership in respect of retail outlet of petrol/diesel bunk to her.

(2.) THE petitioner is the owner of the land at Punjai in Survey No.12/1B, measuring 0.17 acre, Punjai Survey No.12/1A, measuring 0.49 acre, totally to an extent of 0.66 acre at No.149, Boodur Village, Maduranthakam Taluk, Kancheepuram District.

(3.) IT is the pleaded case of the petitioner, that the third respondent's land is not suitable for establishment of retail outlet, as the channel water will get obstructed due to setting up of retail outlet. That 'no objection certificate' was obtained by the third respondent by illegal means.