MRITYUNJAY KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant writ application has been preferred by the petitioner for the following relief: -

(3.) The brief fact of the case is that the petitioner applied for dealership of a petrol pump on 20/12/2018 to the Indian Oil Corporation Limited. The petitioner deposited the security deposit of 50,000 on 3/9/2022 and was thereafter awarded a Letter of Intent on 31/8/2023. The Indian Oil Corporation Limited by its letter dtd. 28/9/2023 requested the Deputy Commissioner for issuance of NOC. No response was received from the Respondent No. 2 and the inaction on the part of the Respondent no. 02 led to filing of a writ petition before this Court by the petitioner which was registered as W.P.(C). No. 4121 of 2024.