PARAMSUKH FILLING STATION Vs. STATE OF MP

JUDGEMENT

(1.) IN this petition filed under Article 226 of the Constitution, the petitioner has challenged the issuance of No- Objection Certificate (NOC) by respondent No.3-Hindustan Petroleum Corporation Limited (HPCL) for obtaining new retail petroleum outlet on land survey No. 3142/4 at Baroda. A further mandamus is sought for respondent No.1 not to open new retail outlet on the said land.

(2.) THE grievance of the petitioner is that he is already running a filling station at Baroda, district Sheopur. The respondent No.1 vide Annexure P/1 has granted NOC to respondent No.3 for opening new retail outlet on land bearing survey No. 3142/4. This is challenged on following grounds:-

(3.) SHRI Harish Dixit, learned counsel for the Corporation also supported the action and submits that the petition is misconceived in nature and petitioner has no locus standi. All formalities, which are required to be done, have been done in consonance with law and no statutory rules have been violated. In absence of violation of any statutory provision, there is no impact on the business of the petitioner and, therefore, he has no locus standi to assail the same.