LAKSHAMI NARAIN MAHESHWARI, BHARAT PETROLEUM CORP & ORS Vs. BHARAT PETROLEUM CORPORATION LTD THRU ITS TERRITORY M

JUDGEMENT

(1.) This writ petition has been filed praying for quashing of the orders that have been passed against the petitioner, a petroleum dealer whereby the license of the petitioner under the memorandum of agreement copy whereof is annexure no.2 to the writ petition has been cancelled and terminated.

(2.) The petitioner has also challenged the earlier order of penalty passed on a previous occasion and also restraining supply of petroleum products for a particular period. The orders dated 6th January, 2005 and 21st July, 2005 annexure nos. 14 and 27 respectively passed by the respondent no.2 have been prayed to be quashed with a prayer to quash the sample test reports that have given rise to the aforesaid orders and for the restoration of the license and to allow the petitioner to run the petroleum outlet.

(3.) At the very outset, we may mention that the petitioner had earlier filed the writ petition where certain amendments were sought but the writ petition was dismissed as withdrawn with liberty to file a fresh writ petition vide order dated 13th December, 2005. Consequently, the present writ petition was filed where again an amendment was sought that was allowed on 2nd May, 2012. The parties have exchanged their affidavits, whereafter this matter has come up before us finally.