MASAURHI SERVICE STATION Vs. SWARUP CHAN JAIN

JUDGEMENT

(1.) All the three appeals are directed against the judgment and order dated 19.4.1994. passed in C.W.J.C. No. 12040 of 1992 by the learned single judge of this Court, whereby and whereunder the writ application filed by respondent on. 1 has been allowed and the orders impugned dated 3.6.1992 and 21.10.1992, contained in Annexures 4 and 5 respectively therein, have been quashed. As such, the said appeals have been heard together and are being disposed of by this common judgment.

(2.) While admitting L.P.A. No. 77 of 1994 on 20.9.1994 this Court directed that meanwhile, the Corporation respondent, who was appellant in L.P.A. No. 77 of 1994, will be at liberty to see that the petrol pump in question functions on temporary basis subject to the result of the appeal.

(3.) In the writ petition the writ petitioner assailed the validity of the aforementioned orders, contained in Annexures 4 and 5, passed by the District Transport Officer and the Appellate Authority respectively. By the order dated 3.6.1992, the licence granted to the writ petitioner-respondent No. 1 under the provisions of the Bihar Motor Spirit & High Speed Diesel Oil Dealers' Licensing Order (hereinafter referred to as 'the Licensing Order') was cancelled and the same was affirmed by order dated 21.10.1992 passed by the appellate authority on appeal preferred by him.