AMBA-DEEP SERVO PETROLIEUMS Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition is fled under Article 226 of the Constitution of India. The petitioner has prayed for a writ of certiorari for quashing and setting-aside the notifcation dtd. 24/11/2018 to the extent of allotment of new Retail Outlet by Indian Oil Corporation Limited and Hindustan Petroleum Corporation Limited and Bharat Petroleum Corporation Limited nearby Sultanpur, District Buldhana and within Mehkar/Lonar Tahsil. The petitioner also prays for writ of mandamus directing the respondent to decide the representation dtd. 10/12/2019 made by the petitioner.

(2.) The petitioner is appointed as a dealer by Indian Oil Corporation some time in the year 2008, and running a petrol pump situated at Jalna Road Sultanpur Tq. Lonar, District Buldhana. There are two existing Retail Outlet 's in the said locality i.e. one run by the petitioner and another dealer of Hindustan Petroleum Corporation Limited.

(3.) The respondent issued notifcation in the year 2018 inviting application from the public for allotting new RO 's nearby village Sultanpur, District Buldhana and within Mehkar/Lonar Tahsil. The petitioner impugned the said notifcation on various grounds. The petitioner appears in person and states that respondent did not carry out any market survey before inviting application for additional Dealership. The respondents did not consider ' 'Apurva Chandra Committee ' ' report while issuing the said notifcation.