KASTURI PETROLEUMS Vs. UNION OF INDIA

JUDGEMENT

(1.) The present Writ Petition is filed under Article 226 of the Constitution of India seeking the following relief:

(2.) The short grievance of the petitioner herein is that the 2nd respondent herein has terminated the petitioner's retail outlet dealership vide order dtd. 6/9/2024 after lapse of four years from the date of inspection dtd. 4/9/2020 though the petitioner submitted reply on 2/11/2022 to the show cause notice dtd. 14/10/2022 issued to him. Enquiry also conducted in the year 2022 itself. To the surprise of the petitioner this impugned termination proceedings dtd. 6/9/2024 were served on 10/9/2024, when W.P.No.19715 of 2024 came up for hearing at the time of admission.

(3.) Heard learned counsel for the petitioner and learned counsel for the respondents.