YAMUNA FILLING STATION Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner through instant petition under Article 226 of the Constitution of India is seeking setting aside of decision of respondents No. 3 and 4 to set up Retail Outlet at Plot No. O-32, Old Industrial Area, Panipat.

(2.) The grievance of the petitioner is that despite complaints made by it, the respondents-Indian Oil Corporation Limited (in short 'corporation') vide application dtd. 15/1/2024 (Annexure P-12) followed by letter dtd. 29/1/2024 (Annexure P-13) has requested Deputy Commissioner, Panipat to issue NOC in terms of Rule 144 of the Petroleum Rules, 2002.

(3.) Mr. Ashwani Talwar, Advocate for the petitioner submits that respondent-corporation is going to set up a petrol pump adjoining the petrol pump of petitioner which is in violation of guidelines issued by State Government. The respondent-corporation is not taking care of complaints made by the petitioner and has applied for NOC.