RELIANCE BP MOBILITY LIMITED Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner through instant petition under Article 226 of the Constitution of India is seeking direction to respondent No. 2 to decide its application filed under Rule 144 of Petroleum Rules, 2002 (for short 'Petroleum Rules').

(2.) The petitioner has filed an application under Rule 144 of Petroleum Rules seeking 'No Objection Certificate' for setting up of petrol pump at village Buggipura, Tehsil and District Moga.

(3.) Mr. T.S.Khaira, Advocate submit that grievance of petitioner, at this state, would be redressed if respondent No. 2 is directed to decide its application in a time bound manner.