AMRIT LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This writ petition is filed against the rejection of the application of the petitioner to grant a licence of store petroleum products by the Sub Divisional Magistrate, Jagraon on the ground that he had no authority to grant licence under the Petroleum Rules, 1976.

(2.) Admittedly, petitioner applied for a licence under Rule 141 of the Petroleum Rules, 1976. The application was made to the Sub -Divisional Magistrate for grant of licence. The Sub Divisional Magistrate by his order dated 1.12.1993 informed the petitioner that he was not competent to grant licence. According to the petitioner, he did not receive the said communication. When he did not receive any reply from the Sub Divisional Magistrate in respect of his application, he approached this Court.

(3.) In the written statement filed by the respondents it is clearly mentioned that the Sub Divisional Magistrate passed an order dated 1.12.1998 rejecting the application to grant the licence on the sole ground that he was not competent to grant licence under the rules.