JASOBANTA SETH Vs. COLLECTOR-CUM-DISTRICT

JUDGEMENT

(1.) HEARD Mr. K.R. Mohapatra, learned Counsel for the Petitioner and the learned Counsel for the State.

(2.) THE Petitioner on being appointed as a Dealer of Retail Outlet of Bharat Petroleum Corporation is running a Petrol Filling Station in the name of Samaleswari Fuel Station at Thuapalli. An application was filed by the Bharat Petroleum Corporation on behalf of the Petitioner for grant of Diesel Selling Licence, under Annexure -4 to the writ petition. The Civil Supplies Officer, Bargarh in his letter dated 27.9.2006 vide Annexure -5 intimated the Petitioner that the Collector refused to grant such licence on the ground that the father of the Petitioner, namely, Gopal Seth, is acting as Sub -Wholesaler of S.K. Oil under Attabira P.S, of Bargarh District and as per the provisions laid down in the Government letter No. 4525 dated 24.2.2005, no diesel selling licence for High Speed Diesel can be granted in favour of the Petitioner. Being aggrieved, the Petitioner has approached this Court under Article 226 of the Constitution for appropriate relief.