SUNIL KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner has prayed for following reliefs:-

(3.) It is not in dispute that prior to issuing communication dated 12th of January, 2022, that of the District Magistrate, Sheohar informing Bharat Petroleum Corporation Ltd. of non-issuance of the NOC in favour of the petitioner, be it for whatever reason, no opportunity of hearing was afforded, as is so mandated under the Rule 149 of the Petroleum Rules, 2002.