LAXMIPRIYA BEHERA Vs. UNION OF INDIA & OTHERS

JUDGEMENT

(1.) This writ petition has been filed by the petitioner assailing the order passed by the Collector, Bhadrak in Misc. Case No.11 of 2015 vide Annexure-7 to this writ petition.

(2.) Short background involved in the case is that the petitioner was issued with a letter vide Annexure-1 by the Hindustan Petroleum Corporation Limited intimating the petitioner therein that it has been qualified for draw for selection of Rajiv Gandhi LPG Vitrak (RGGLV) pursuant to advertisement dated 29.11.2013. Subsequently, letter of intent vide Annexure-2 was issued in favour of the petitioner with conditions quoted therein. Vide Annexure-4(s) different authorities have granted no objection certificate in favour of the petitioner following detail scrutiny of the matter. By an order dtd.6.04.2015 the petitioner was granted permission for having storage shed following the provisions of Gas Cylinder Rules, 2004 making it valid till 5.07.2015 or till issuance of the license duly endorsed whichever is earlier.

(3.) Following the above direction, the Sub-Collector registered the complaint as Misc. Case No.11 of 2015 on its file and after hearing the respective parties, the Collector, Bhadrak by its order dated 16.10.2015 directed the present petitioner to shift the alleged LPG Gramina Vitarak Godown to a distance place of her own within a period of six months from the date of that order. The order dated 16.10.2015 under Annexure-7 is impugned in the present writ petition.