MIRZA MOHD. IQBAL BEG Vs. U.O.I

JUDGEMENT

(1.) The petitioner Mirza Mohd. Iqbal Beg questions Additional Deputy Commissioner, Doda's No Objection Certificate' (NOC) for installation of a Retail Outlet at Doda, Tehsil and District, Doda issued by the Additional Deputy Commissioner Doda to Indian Oil Corporation Limited on various grounds, urging, inter alia, violation of the provisions of Rule 144 of the Petroleum Rules, 2002, Non-furnishing of details regarding existence of petitioner's residential house at Zero Distance of the Site selected for installation of Retail Outlet and non-compliance of the provisions of the Petroleum Act, by the Indian Oil Corporation Limited, besides questioning the jurisdiction of Additional Deputy Commissioner, Doda to issue the NOC.

(2.) The Indian Oil Corporation Limited, District Magistrate, Doda, Director Fire and Emergency Services and Naseeb Kousar Khan whose land is proposed to be utilized for setting up of Retail Outlet, have responded to the petitioner's Writ Petition, questioning, inter alia, the maintainability of the Writ Petition and the petitioner's right to oppose issuance of NOC to the Corporation.

(3.) Heard learned counsel for the parties and perused the records.