SARKAR FUEL STATION Vs. UNION OF INDIA

JUDGEMENT

(1.) The aforesaid two writ petitions have been filed praying for similar relief. The writ petitions are, accordingly, taken up for consideration analogously and disposed of by a common judgment.

(2.) Sarkar Fuel Station, the petitioner no. 1 in WPA 11363 of 2025, claims to be a partnership firm which is running a petrol pump situated beside NHAI-12 (old NH-34) upon obtaining approval from National Highways Authority of India (NHAI) from the year 2021. Animesh Baidya, the petitioner in WPA 7776 of 2024, has averred that he is associated with a petrol pump beside NH-12 (old NH-34).

(3.) Both the petitioners are aggrieved by the decision taken by NHAI in granting permission to Indian Oil Corporation Limited (IOCL) for setting up of a large format retail outlet on the self-same highway and they pray for a direction upon NHAI to recall the said sanction memo.