M/S Indra Oil Company Thru' Prop. ... vs State Of U.P. & Another
2014 Latest Caselaw 9710 ALL

Citation : 2014 Latest Caselaw 9710 ALL
Judgement Date : 8 December, 2014

Allahabad High Court

M/S Indra Oil Company Thru' Prop. ... vs State Of U.P. & Another on 8 December, 2014

Bench: Rajes Kumar, Vivek Kumar Birla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - C No. - 62222 of 2014
 

 
Petitioner :- M/S Indra Oil Company Thru' Prop. Indra Kumar Gupta
 
Respondent :- State Of U.P. & Another
 
Counsel for Petitioner :- A.K. Gupta,Harbansh Prasad Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Vivek Kumar Birla,J.

The petitioner is only licencee of kerosene oil in District Aligarh. His allotted quota is 504 K.L.which has been reduced to 348 K.L. without any reason.

The contention is that quota has been reduced only of Aligarh on a political pressure.

On 20.11.2014, when the matter was taken up, the learned Standing Counsel has been directed to file counter affidavit. No counter affidavit has been filed.

Sri Some Narain Mishra, learned Standing Counsel, states that he has written a letter to the concerned officer, but could not receive any response and requested that some more time may be allowed to file counter affidavit.

As prayed, two weeks time is allowed to file counter affidavit.

List on 22.12.2014. Till the next date of listing, the operation of the order dated 14.10.2014, passed by the respondent no. 1, Annexure -6 to the writ petition, and consequential letter dated 15.10.2014, Annexure-7 to the writ petition, shall remain stayed.

Order Date :- 8.12.2014